Section 23 in New Town Kolkata Planning Area (Building) Rules, 2014
23. Duties and Responsibilities of Owner/Applicant.
(1)To appoint an Architect, Civil Engineer, a Structural Engineer, a Geo-Technical Engineer and a Structural Reviewer as may be required under these rules;(2)To provide safety of workers and others during excavation, construction and erection;(3)To ensure that no undue inconvenience is caused, in course of the construction activities to others;(4)To do observe and perform directions of the Sanctioning Authority issued from time to time and all terms and conditions of the Building Sanction and the provisions of all laws, rules and regulations relating to the building;(5)To be responsible for non-compliance of instructions, details and specifications supplied by the Architect, Civil Engineer and the Structural Engineer during the construction of the building.(6)Not to do or cause or allow any deviation from the sanctioned plan in the course of execution of the building, against the instruction of Architect/Civil Engineer and Structural Engineer/Structural Reviewer.Chapter-II
