96. [ Plinth construction check survey. [Rules 96 to 98 added by Notification No. 4343-H.P.-XXXII-88, dated 12-8-88.]
- In the use of a high rise building, on completion of the construction of the plinth the owner of the building shall obtain from the authority a certificate to the effect that the plinth has been constructed strictly in accordance with the permissible covered area. The owner shall give a notice to the authority, which shall either issue the certificate or order suitable changes to be made as per the approved site plan. The owner shall carry out such instructions as are given, failing which the authority will be competent to demolish such part of the plinth as is under objection. The granting of a certificate or the issue of instructions regarding necessary changes will be done within 15 days of the notice, failing which it will be deemed that the certificate has issued.
