Section 243 in Jammu and Kashmir Municipal Corporation Act, 2000
243. Erection of building.
- Every person who intends to erect a building shall apply for sanction by giving notice in writing of his ________________ to the Commissioner in such form and containing such information as may prescribed by byelaws made in this behalf.(2)Every such notice shall be accompanied by such documents and plans alongwith specification as may be prescribed.Provided that every such plan and specifications shall be duly signed by a qualified structural engineer who shall be registered with the municipality for purpose.Explanation. - For the purpose of this sub-section the expression "a qualified structural engineer" means a graduate (civil) engineer.
