Section 76(6) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(6)For construction of any public and apartment building of height above 12.0 m,-(i)the structural design is required to be done as per IS code of practice by a licensed Structural Engineering consultant and the structural calculations, designs and drawings and specifications are certified by this consultant;(ii)the soil testing report on which the design is based is required to be obtained from a licensed Geo technical consultant;(iii)for public buildings and apartments, permission for construction shall not be granted unless ,--(a)The builder submits detailed calculations of structural design along with copies of structural drawings and specifications certified by the structural engineering consultants;(b)Provision is made for appropriate treatment of septic tank effluent, sullage water, garbage and drainage of waste water;(c)Authority may go for proof checking of structure design through a structural designs review panel to be setup by the Authority.(iv)record of construction progress be intimated to the Authority and stage for recording progress certificate (format to be given by Authority) and checking is given below:--(a)plinth in case of basement before casting of basement slab;(b)first storey;(c)middle storey if in case of multistoried building;(d)last storey;(v)the progress certificate in Form no. 6, 7, 8 and 9 as the case maybe is to be signed by owner / developers / builders.(vi)the progress certificate shall not be necessary in the following cases:-- Alteration in building not involving the structural part of the building.- Extension of existing residential building on the ground floor upto maximum 15sq m in area.
