Section 20(7) in Tamil Nadu Combined Development and Building Rules, 2019
(7)The competent authority may on its own or through a subordinate official or a qualified professional inspect or cause to be inspected the work at-least the two stages of construction viz, plinth level and completion of construction and such inspection shall include confirmation that,-(a)the work was executed and the building was completed as per the approved plan as stated in these rules along with the norms prescribed for issuing the completion certificate;(b)it shall be obligatory on the part of the applicant to confirm that certificate of Lift Inspector has been obtained regarding satisfactory erection of lift; and(c)it shall also be obligatory on the part of the applicant to confirm the certificate to the Directorate of Fire & Rescue Services for completion of fire safety requirements as applicable for the type of building has also been obtained.
