(1)Generally all construction or work for which permission is required shall be subject to inspection by the Authority and certain types of constructions involving unusual hazards or requiring constant inspection shall have continuous inspection by special inspectors appointed by the Authority.(2)Inspection, where required, shall be made within 7 days following the receipt of notice after which period the owner shall be free to continue the construction according to the sanctioned plan. At the first inspection, the Authority shall determine to the best of its ability that the building has been located in accordance with the approved site plans. The final inspection of the completion of the work shall be made within 21 days following the receipt of notice.(3)When inspection of any construction operation reveals that any lack of safety precautions exist, the Authority shall have right to direct the owner to stop the work immediately until the necessary remedial measures to remove the violation of safety precautions are taken.
