(3)The Building plans under the ULB except those mentioned in sub-para-2 of section 427, shall be approved by the ULB as done before commencement of this Act.Provided that no Licensed Architect shall approve any building plan unless it is in conformity with building regulations framed by the State Government/ municipality and Master Plan with requisite fee as per building bye-laws to be deposited through bank draft in the ULB.Provided further that any Licensed Architect, who is found to have approved a building plan in contravention or in deviation of building regulations, shall be liable to pay fine which shall not be less than one lakh rupees or sentence to imprisonment for a period which may extend to one year, or both as prescribed by the state government from time to time.
