Section 385H(23) in West Bengal Municipal Act, 1993
(23)The Industrial Township Authority may require the total area of land or covered space of a building to be certified by an Architect registered under the Architects Act, 1972, (20 of 1972) or any Licensed Building Architect, or Licensed Building Surveyor enlisted with such Industrial Township Authority or a Municipality or Municipal corporation as may be fixed by the Industrial Township Authority or by a valuer holding a diploma from any institution recognized by the Government.
