Section 9 in Tamil Nadu Combined Development and Building Rules, 2019
9. Inspection.
- (1) General Requirements. - (a) Generally all development works for which permission is required shall be subject to inspection by the competent authority or an official nominated by the competent authority, as deemed fit, before issue of permission and also during construction.(b)The competent authority may cause inspection for such developments where its risk assessment deems it fit for inspection. In all cases inspection shall be carried out by professionals to be impaneled by the competent authorities. The qualifications and other conditions for impanelment of professionals for carrying out inspection shall be prescribed by the Government from time to time.(c)A single joint site inspection shall be carried out by all the concerned authorities for issue of planning permit or building permit or completion certificate)(d)The applicant shall permit authorized officers of the competent authority to enter the site at any reasonable time for inspection for the purpose of enforcing these rules.(e)The applicant shall keep a copy of the approved plan at the premises where the development is permitted to be carried out.(f)Before commencement of the building work at site for which building permission has been granted, the owner shall within the validity period of Building Permission give notice to the Authority, of his intention to start the work at the building site in Form 2 in Annexure - XIV.(2)During Progress of Construction. - Minimum Stages for recording progress, checking and issuing continuance certificate (For non High Rise Buildings above 12.0 m in height)(i)Plinth,(ii)Last store.(b)At each of the above stages, the owner or developer through the Registered Architect or Registered Engineer shall submit to the designated officer of the competent authority a progress certificate in Form 3 and 4 in Annexure - XIV and the structural Inspection Report in Form 9 in Annexure - XIV. This progress certificate shall be signed also by the Registered Architect or Registered Engineer on record, Construction Engineer on record and structural engineer on record. The Structural Inspection Report shall be signed by the Registered Structural Engineer on record.(c)On receipt of the progress certificate from the owner or registered developer, through the Registered Architect or Registered Engineer it shall be the duty of the competent authority, to check any deviation from the approved plan and convey decision within 15 working days to the owner or developer for compliance.
