Section 102(2)(b) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

(b)The registered Engineers shall be competent to carry out the work related to the building/ development permit as given below:-

(i)all plans and information connected with building permit;

(ii)structural detail and calculations of buildings on plot upto 500 m2 and upto 5 stories or 16 m in height;

(iii)issuing certificate of supervision and completion for all buildings;

(iv)preparation of all service plans and related information connected with development permit; and

(v)issuing certificate of supervision of land for all area.

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