Section 247(6) in Jammu and Kashmir Municipal Corporation Act, 2000
(6)For the purpose of ascertaining, whether the strata of the land, over which a building is to be erected is geologically fit, and the building operation thereon can be carried out in accordance with the sanctioned plan, the Corporation may, within seven days from the intimation under sub-section (5), cause inspection of excavated foundation to be made by such persons as it may direct, and in such manner as may be prescribed ;Provided that the person at whose instance the building operations are carried out shall be associated in the inspections.
