(1)After the expiry of one year from the date appointed under sub-section (2) of section 24, no person other than a registered architect, or a firm of architects shall use the title and style of architect:Provided that the provisions of this section shall not apply to-(a)practice of the profession of an architect by a person designated as a "landscape architect" or "naval architect";(b)a person who, carrying on the profession of an architect in any country outside India, undertakes the function as a consultant or designer in India for a specific project with the prior permission of the Central Government.(i)"landscape architect" means a person who deals with the design of open spaces relating to plants trees and landscape;(ii)"naval architect" means an architect who deals with design and construction of ships.
