Section 246(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)Any application for completion certificate shall be certified by anempanelled architect who shall certify that the building has been constructed inaccordance with the sanctioned building plan:Provided that, if an empanelled architect certifies a building which is notin conformity with the building bye-laws, the Corporation may upon hearing theconcerned architect levy such penalty as may be prescribed.
