Section 153 in Kerala Municipality Building Rules, 1999
153. Responsibilities and functions of registered Architects, etc.
(1)Plans and drawings shall be prepared strictly in conformity with the provisions contained in the Act and the Rules and any direction issued by Government or Municipality and a certificate to that effect shall be recorded and signed in the plans and drawings.(2)A certificate of verification of site shall be recorded and signed in the site plan.(3)Plans and drawings shall only be prepared after inspecting the site and convinced of the boundaries.(4)The person issuing the certificate or affixing signature on the plan, drawing or specification shall be responsible for the correctness or truthfulness of the recording in the certificate or plan, drawings or specifications.(5)Function shall be restricted to the category on which registration is obtained.(6)Any person violating the rules under this chapter shall be liable to action under sub-rules (7) and (8)(7)The Registering Authority may, on complaint by any person or on report from any Municipality or suo motu take action against any person registered, for violating any of the provisions under these rules.(8)The Registering Authority may, if convinced on enquiry that the person against whom action has been taken under sub rule (7) has violated any rule, provision or issued false certificate or recorded false information, suspend the registration for a period not exceeding one year or cancel the registration or disqualify him for future registration:Provided that before finalizing the decision, the person concerned shall be given sufficient opportunity to explain and the explanation, if any, submitted shall be duly considered by the Registering Authority.(9)Any person aggrieved by the decision of the Registering Authority under sub rule (8) may appeal to Government within 30 days from the date of receipt of the decision.(10)The appeal shall be submitted in white paper stating the reasons therefor, typed or written in ink, affixed with necessary court fee stamp, along with copy of the order of registering authority.(11)Government shall dispose of the appeal within 60 days, after hearing the appellant in person or by authorized representative.
