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State of Assam - Section

Section 86 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

86. Structural design.

- For any building under the jurisdiction of these rules structural design/ retrofitting shall only be carried out by a Registered Structural Engineer on Record (SER) or Structural Design Agency on Record (SDAR). Proof checking of various designs/ reports shall be carried out by competent authority wherever applicable. Generally, the structural design of foundations, elements of masonry, timber, plain concrete, reinforced concrete, pre-stressed concrete and structural steel shall conform to the provisions of part VI Structural Design, Section - 1 Load, Section - 2 Foundation, Section - 3 Wood, Section - 4 Masonry, Section - 5 Concrete, Section - 6 Steel of National Building Code of India (NBC), taking into consideration the Indian Standards as hereinafter provided.