- 18.1 The applicant/builder/owner/registered architect/registered engineer shall certify the completion of all building designed by Architect/Engineer. The responsibility of compliance with respect to provisions of these Bye-laws shall rest entirely on applicant/builder/owner18.2For all buildings including mentioned in 18.1 above, the applicant will submit the notice of completion in Annexure-VI to the Authority that the building has been completed in all respects as per the approved plan and provision of the Bye-laws. The said notice shall be accompanied by the following documents:18.2.1Three copies of as built building plans.18.2.2A fee of Rs. 1000/-.18.2.3Copy of approved plan and approval letter as or case may be approval letter.18.2.4Certificate of installation of fire safety appliances by the nominated authority/agency wherever applicable.18.2.5Evidence to the effect of all public utility services, and in particular, sewerage, drainage, water supply, and electricity have been linked to the main public utility system.18.2.6A certificate obtained from concern structural Engineer certifying the structural safety and stability of the building.18.2.7A certificate from concern architect that the building has been constructed as per the provision of these bye-laws.18.3The deviations, if any, shall also be brought to the notice of the Authority (with relevant documents)18.4The team of officials shall visit the site within 15 days after receiving of Completion Certificate in proper manner and occupancy certificate shall be given. The team will verify the following facts18.4.1Number of floors18.4.2Building height18.4.3External Setbacks18.4.4Building Line, if any18.4.5Parking space provision18.4.6Abutting road width18.4.7FAR18.4.8Coverage percentage18.4.9Tree Cover18.4.10Water harvesting structures18.4.11Land if required to be surrendered.18.4.12Lifts, water pumps and storage tanks,18.4.13Internal roads/paving18.4.14Parking areas and external lighting18.4.15Lightening arrestors18.4.16Fire Fighting installations18.4.17Lifts18.4.18Water pump18.4.19Drainage and arrangement for waste water and sewerage disposal18.4.20Copy of agreement with the apartment Owner's Association/Society if any.18.4.21The team shall record and report to the Authority the deviations made from the approved plan.18.5Implementation of Life Safety provisions as mentioned in National Building Code 2005 (Group-I Part-W Fire and Life Safety-4) shall be complied and NOC from Fire Service Department obtained where ever applicable.18.6Quality checklist for building works shall be provided as per Annexure-X.
