Section 102(3)(b) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(b)The registered Engineers shall be competent to carryout the work related to the building/ development permit as given below:-(i)all electrical and Telecom plan connected with the building permit;(ii)calculation of requirement of electrical energy power of the building and the sources from which the same shall be met (say ASEB supplies, solar power, wind power etc.)(iii)issuing certificate of supervision and completion of the electrical and Telecom plan of the building.