Section 51 in Kolkata Municipal Corporation Building Rules, 2009
51. Duties and responsibilities of Architects and Licensed Building Surveyors.
(1)They shall be conversant with the provisions of the Act, these rules and all relevant rules and regulations made under the Act and shall prepare plans, sections, elevations and other structural details as per the provisions of these rules,(2)They shall prepare and submit all plans as may be necessary together with all documents and other details which are required to be submitted under these rules.(3)They shall comply with all requisitions received from the Municipal Commissioner in connection with the work under their charge promptly, expeditiously and fully. When they do not agree with such requisition, they shall state their objections in writing within the stipulated time, in default of which the plans and the notice shall be rejected.(4)They shall immediately intimate to the owners of the corrections or other changes they make on the plans, documents and details as per requisition from the Municipal Commissioner.(5)They shall not accept any employment for preparation and submission of plans, if the same is intended to be executed in contravention of the provisions of the Act.(6)They shall give all facilities to the Municipal Commissioner to inspect and examine the work in progress.(7)They shall be held responsible for any work executed on site in contravention of the provisions of the Act, these rules or other relevant rules and regulations.(8)They should not deviate or allow any deviation from the sanctioned plan in the execution of work at site except in accordance with the provisions of rule 26.(9)They shall submit the completion certificate and completion plan immediately after the work is completed.(10)They shall be deemed to have continued their supervision and control of construction of the building unless they have given notice in writing to the Municipal Commissioner that they have ceased to serve as the Architect or Licensed Building Surveyor for the building and shall be held responsible for the work executed up to the date of intimation.(11)The Municipal Commissioner shall exercise control over the action of any Architect or Licensed Building Surveyor, as the case may be, and may in the case of violation of any of the provisions of the Act and these rules-(i)in the case of a Licensed Building Surveyor, suspend or revoke the licence in accordance with the provisions of the sub-section (3) of section 543; and(ii)in the case of an Architect, make a reference to the "Council of Architecture for taking necessary action under the Architects Act, 1972.
