Section 45(a) in Kolkata Municipal Corporation Building Rules, 2009
(a)No key plan, Site plan, building plan or specification accompanying a notice given under section 393 or section 394, or any other plan in respect of which it is so stipulated, shall be valid unless an Architect or Licensed Building Surveyor in association with an Structural Engineer and Geo Technical Engineer as the case may be, certifies that such plan has been prepared under his supervision and the applicant also certifies that such work will be carried out under the supervision of an Architect and / or Licensed Building Surveyor in association with an Structural Engineer and Geo Technical Engineer as the case may be in accordance with the provisions of the Act. these rules and the sanctioned or the provisionally sanctioned plan;
