(8)Specification. - (i) Specifications both general and detailed, giving type and grade of materials to be used, duly signed by the licensed architect, structural engineer, engineer, supervisor or town planner, as the case may be, shall accompany the notice.(ii)Every application for permission for sub-division of land shall also be accompanied by the following statements :-(a)a statement containing general specifications of all improvements proposed to be made within the area e.g., grading and paving of roads and lanes, provisions of gutters, side drains, provision for sufficient, safe and assured water supply, arrangement of sewage disposal, street lighting and development of parks and play-fields and public utility;(b)the purpose for which the land is to be used and particulars of proposed distribution of land under different uses;(c)general specifications of the material to be used, estimated cost of the proposed development of the area; and(d)any other statement required by the Authority.
