429. Building plan approved by Licensed Architect to be submitted to Municipal Commissioner or the Executive Officer.
(1)Every Licensed Architect, who approves a map of individual residential building plan on a plot upto 500 Sq.mtr shall within fifteen days from approving the plan submit details of construction plan along with approval granted by him to the Municipal Commissioner or the Executive Officer.(2)On receipt of approved building plan from the Licensed Architect, the Municipal Commissioner or the Executive Officer may inquire and verify and satisfy himself that the building construction plan conforms to building regulation and other parameters required under building bye-laws framed under this Act and if it is found non confirming to building bye-laws, it would be liable for necessary action by the ULB, that includes cancellation of the approval given by the Architect.(3)If Municipal Commissioner or the Executive Officer, on such inquiry or verification finds that the building or structure of permanent nature construction plan has been approved by the Licensed Architect in contravention, breach or deviation of building regulation, Fire safety standard norm, standard of Master Plan or other parameters under this Act, he shall immediately stop construction work and proceed to take action against owner, occupier or any person responsible for construction of such building in contravention, breach or deviation of building regulation and other parameter and shall also proceed to take action against the Licensed Architect, who approved such building construction plan.
