Section 11B(1) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
(1)Any person intending to erect or re-erect any building shall make an application in writing to the Estate Officer in form B.RS.-I. accompanied by the following documents and forms, duly signed by a registered Architect. Engineer, Structural Engineer and Proof Consultant as required in the relevant forms/documents:-(a)a site plan as required by regulation 11-E;(b)a building plan or plans as required by regulation 11-F;(c)details of specifications of the work to be executed in form B.R S.-II;(d)certificate of conformity to regulations and structural safety in form BRS- V A/B;(e)the owner and Architect shall give a certificate in the form of an affidavit that they have understood the provisions of the zoning sheet fully and shall not deviate from the prescribed norms;(f)fire safety design as required by the National Building Code, duly approved by the fire officer;(g)heating, ventilation, air conditioning, (HVAC) service plan wherever required;(h)certificate of conformity to regulations and structural safety for the relevant building (depending on type and height) in form BRS -VA and BRS-VB;
