Section 22 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
22. Employment of licensed building surveyor/architect :
(a)Every person who intends to erect a new building or convert an existing but into pucca structure or intends to make any addition to or alteration of an existing but shall employ a licensed building surveyor/architect for supervision.(b)The name, address and licence No. of the person so employed shall be stated in the application, duly signed.(c)If the person so employed dies or ceases to be so employed before the completion of the said building or pucca structure, the name of the licensed building surveyor/architect employed in place of such person to supervise the construction shall be forthwith reported to the Municipal Commissioner.
