Section 160 in West Bengal Municipal (Building) Rules, 2007
160. Preparation of plan and supervision of execution of work.
(1) Every owner who intends to erect, re-erect, add to, or alter, any building, shall get its plan prepared and structural work designed and supervised by an architect or structural engineer or litensed building surveyor or Geo-technical Engineer as required under rule 161. While .submitting the plan, the architect or licensed building surveyor or structural engineer or Geo-technical engineer shall certify to the effect that the site has been personally inspected by him while planning for the building and/or designing the structural members, as well as he has taken into account the findings and/or recommendations of stability analysis as well as soil tests performed as and where necessary under this rule.(2)In all such cases, the licensed building surveyor, structural engineer or Geo-technical engineer shall have to be empanelled with the Municipality.(3)The name, address and license or Impanelment number of the person so employed and serial number in the case of architect shall be stated in the application in respect of such building.(4)In case of site plans or building plans submitted by the Central Government or the State Government or by organization controlled by the Central Government or the State Government, the plans prepared and submitted under the signature of a Government engineer or Government architect, who are employees of the Central Government or the State Government or the organisation control by the Central Government or the State Government, sub-rule (1) shall not be applicable.
