Section 7(ii) in The Punjab Capital (Development and Regulation) Building Rules, 1952
(ii)[ Every person who erects or re-erects any building shall get his buildings duly supervised during the period of construction by an Architect named by him in Clause 3 of Form 'A' and any change in the name of such Architect shall be intimated to the Chief Administrator within seven days of the date of change.] [Sub-rule (ii) rule 7 Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
