(4)If the Inspector is satisfied that the plans and documents are in accordance with the requirements of the Act and the rules, he shall forward the plans and documents to the Chief Inspector for approval. The Chief Inspector after being similarly satisfied shall approve the plans and send one copy of each such plan and document to the applicant for his record :Provided that where the plans and documents fall short of the requirements of the Act and these rules, the Inspector or the Chief Inspector, as the case may be, return them to the applicant for modifications and corrections as suggested therein:Provided further that the plans shall not be deemed to have been submitted till such time as they are resubmitted duly modified and amended.Explanation. - The plans referred to in sub-rules (1), (2) and (3) shall be certified by a person possessing qualifications prescribed for the grant of certificate of stability and shall be signed by the applicant.
