Section 96(a) in West Bengal Municipal (Building) Rules, 2007
(a)all plans shall be duly signed and certified by the owner in writing with inscription "Certified that I have gone through the West Bengal Municipal (Building) Rules, 2007, and also undertake to abide by those rules during and after the construction of the building". Such plans shall also be signed and certified by the technical personnel engaged under rules 14 to 18 indicating their names, addresses, qualifications and enrolment numbers allotted by the Authority with inscription "Certified that the plan has been designed and drawn up strictly according to the provisions of the West Bengal Municipality (Building) Rules, 2007".
