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State of Madhya Pradesh - Section

Section 26 in The M.P. Bhumi Vikas Rules, 1984

26. Licensing of Architect/Engineer etc.

(1)The Authority may issue licences in form given in Appendix C to Architects, Structural Engineers, Engineers, Supervisors and Town Planners, who possess the minimum qualifications as laid down in sub-rule (2).
(2)The minimum qualification prescribed for the issue of licence to an Architect, Engineer etc. is given in column 2 against each-
  Designation Minimum Qualification
1. Architect Architects registered under the Architects Act, 1972.
2. Structural Engineer Graduate in Civil Engineering of recognised Indian or ForeignUniversity and Chartered Engineer or Associate Member in CivilEngineering Division of Institution of Engineers (India) orequivalent Overseas Institution with three years experience instructural engineering practice with designing and field work:
    Provided that the three years experience shall be relaxed to-
    (a) two years in case of postgraduate degree of recognisedIndian or Foreign University with branch of StructuralEngineering;
    (b) one year in case of Doctorate in Structural Engineering.
3. Engineer The Corporate Membership (Civil) of the Institution ofEngineers (India) or such Degree or Diploma in Civil, Municipalor Structural Engineering which makes him eligible for suchmembership.
4. Supervisor The qualification in Architecture or Engineering equivalentto the minimum qualification prescribed for direct recruitmentto non-gazetted service as Architectural assistant or subengineer by the Government of India or the State Government with5 years experience in building design, construction andsupervision.
    OR
    3 years Diploma in Engineering (Civil) or in Architecturefrom recognised Board with 5 years experience in buildingdesign, construction and supervision.
5. Town Planner Associate Membership of the Institute of Town Planner orPost-Graduate Degree or Diploma in Town and Country Planningwhich makes him eligible for such membership or recognised bythe State Government for the post of Assistant Director TownPlanning holding a degree in Architecture or Civil Engineeringor equivalent thereto:
    Provided that no person who immediately before the cominginto force of these rules, in any area, was holding a licencefrom any municipal corporation/municipal council for carryingout any work which is now in this rule included within thecompetence of a supervisor shall be refused a licence to work assupervisor merely on the ground of qualification prescribed inthe rule.
(3)Any person desirous of getting a licence under this rule shall apply to the Authority with attested copies of-
(i)certificates on which the claim is based; and
(ii)receipt in token of payment of licence fee.
(4)The Authority granting a licence shall maintain a register giving therein the details of the person to whom licence is issued or renewed.
(5)The licence shall be valid for period of one year and renewable for the like period.
(6)[ Fee. - The annual fee for grant of licence shall be as under:-
(i) For Architect, Structural Engineer, Engineer & TownPlanner Rs. 500.00
(ii) For Supervisor Rs. 250.00
(iii) For a Group or Agency Rs. 1250.00]
[[Substituted by Notification No. F. 3-127-XXXII-98, dated 3-2-2001 old sub-rule (6) runs as under:
(6)Fee. - The annual fee for grant of licence shall be as under:-
(i)For Architect, Structural Engineer, Engineer & Town Planner - Rs. 100.00
(ii)For Supervisor - Rs. 50 00
(iii)For Group or Agency - Rs. 250.0.]]
(7)A licence may be renewed for similar period after the expiry of the period of the original licence on payment of fee prescribed in sub-rule (6).
(8)Competence of the licensee. - A licensee shall work in accordance with the terms of his licence.
(9)A licensed Architect/Structural Engineer/Engineer/Supervisor/Town Planner shall be competent to perform the duties indicated under each:-
(A)Architect. - Competence. - The licensed Architect shall be competent to carryout the work related to the permission for building and shall be entitled to submit :
(a)[ all plans and information connected with permission for all buildings irrespective of size and height;] [Substituted by Notification No. F. 23(107)-95-XXXII-(1), dated 31-8-1998.]
(b)structural details and calculations for residential buildings on plot up to 500 square metres and up to three storeys or 11 metres in height;
(c)certificate of supervision and completion of all buildings:
(d)all plans and related information connected with permission for development of area up to 1 hectare; and
(e)certificate of supervision for development of land area up to 1 hectare.
(B)Structural Engineer. - Competence. - The licensed Structural Engineer shall be competent to carry out the work relating to permission of building etc. and shall be entitled to submit :
(a)[ all plans and information connection with permission for residential buildings on plot upto 500 sqm. and upto three storeys or 11 m in height;] [Substituted by Notification No. F. 23(107)-95-XXXII-(1), dated 31-8-1998.]
(b)the structural details and calculation for all buildings;
(c)certificate of supervision and completion of all buildings;
(d)all plans and related information connected with permission for development of area up to one hectare;
(e)certificates of supervision for development of land are up to one hectare.
(C)Engineer. - Competence. - The licensed engineer shall be competent to carry out the work related to the permission for building as given below and shall be entitled to submit :
(a)[ all plans and information connected with residential buildings on plot upto 300 sqm. and upto two storeys or 7.5 m in height;] [Substituted by Notification No. F. 23(107)-95-XXXII-(1), dated 31-8-1998.]
(b)structural details and calculation for all buildings up to 500 square metres and four storeys (15m);
(c)certificate of supervision and completion for all buildings;
(d)all plans and related information connected with permission for development of area up to 1 hectare; and
(e)certificate of supervision for development of land of area up to 1 hectare.
(D)Supervisor-Competence. - The licensed Supervisor shall be entitled to submit :
(a)all plans and related information connected with the permission for residential buildings up to 200 square metres and up to two storeys or 7.5 metres height;
(b)certificate of supervision for buildings in (a).
(E)Town Planner-Competence. - The licensed Town Planner shall be entitled to submit :
(a)all plans and related information connected with permission for development of all areas;
(b)certificate of supervision for development of land of all areas.
(F)Group or Agency. - When an agency or a group of qualified architects, engineers, town planners is practising, then the qualification and competence of work shall be the combination of the individual qualifications and competence.