18.2For 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.
