Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(7) in Tamil Nadu Combined Development and Building Rules, 2019

(7)Quality Control and Inspection. - (a) All High rise building construction with more than 18.30m. in height shall be carried out under quality inspection program prepared and implemented under the the Registered Quality Auditor on Record (QAR).
(b)The Registered Quality Auditor on Record (QAR) shall give a certificate of quality control as per proforma given in Form 10 in Annexure - XIV.
(c)Quality Inspection Programme to be carried on the site shall be worked out by QAR in consultation with the owner, builder, CER.