Section 12(5) in Haryana Municipal Building Bye-laws 1982
(5)[ If the owner or registered architect as the case may be, submits a wrong report while making application under bye-laws 3(1), 9 and 12 or if any additional construction or violation is reported to exist at site or has concealed any fact or falsely justifies or mis-states regarding completion at or before the completion of such report, he shall be jointly and severally held responsible for such omission/commission and the architect's registration to work in municipality may be suspended or cancelled and he shall be liable to pay for any other penalty as may be decided by the municipality after giving an opportunity of being heard] [Substituted by Haryana Notification No. S.O. 95/H.A. 24/1973/Sections 200 and 214/2007. dated 16.11.2007.].[(5-A) Completion certificate of the buildings mentioned in bye-law 5(2)(j) shall be issued after ensuring that the solar water heating system has been installed as per the provisions made in the approved building plans] [Added by Haryana Notification No. S.O. 95/H.A. 24/1973/Sections 200 and 214/2007. dated 16.11.2007.]
