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State of Haryana - Section

Section 3 in Faridabad Complex Administration Building Rules, 1989

3. Application for erection or re-erection of buildings. Sections 43(2), 57(2).

(1)Any person excepting those as mentioned in rule 6 intending to erect or re-erect any building shall make an application in writing to the Chief Administrator in form BR-I accompanied by the following documents, duly signed by a registered architect:
(a)proof of ownership of land;
(b)a site plan as required by rules;
(c)a building plan or plans as required by rule 5;
(d)additional information in form BR-II;
(e)details of specifications of the work to be executed in form BR-III;
(f)certificates in forms BR-IV, V and VI;
(g)no objection certificate from the immediate neighbours regarding sharing of costs of party wall or proportionate cost of the portion already built and in case of dispute, proof of payment of proportionate cost as assessed by the officer so authorised by the Chief Administrator;
(h)the colouring of plans (site plans and building plan) shall be as per Schedule I appended to these rules.
(2)Every person giving notice under sub-rule (1) shall appoint a registered architect for drawing up the plans. However, the supervision of erection or re-erection of these buildings may either be undertaken by the architect or engineer.
(3)The application, plans and specifications shall be signed by the applicant and the registered architect. In case where the supervising architect or engineer is different from the one who had prepared the designs the plan shall be signed by both of them.
(4)Every building application shall be accompanied by scrutiny fees to be calculated at the rate of rupee one per square metre of the floor area.In case the building application is rejected, it may be re-submitted within 180 days from the date of such rejection without fresh fees, such resubmission shall, however, not be allowed more than two times.
(5)A non-refundable fee of Rs. 150 shall be deposited by the applicant alongwith the building application for stacking building material/malba over the public street for a period of one year or part thereof from the date of commencement of work for which a notice shall be given by the applicant in form BR-VIII. In case of occupation of public street beyond the period of one year, the pattern of fees for every additional year or part thereof shall be as follows :-
    Rs.
(i) for the 2nd year 200
(ii) for the 3rd year 300
(iii) for any subsequent year 500