Section 344A in The Mumbai Municipal Corporation Act, 1888
344A. [ Supervision of buildings and works. [Section 344A was inserted by Bombay 5 of 1905, Section 49.]
(1)Every person who intends to erect a building, or execute any such work as is described in section 342, shall employ a person who shall be competent to the satisfaction of the Commissioner, to supervise the erection of such building or the execution of such work.(2)The Commissioner may in each case require that the person to be so employed shall be a licensed surveyor; and the Commissioner shall, within seven days from the receipt of the notice of intention under section 337 or 342, as the case may be-(a)approve the person named therein to supervise the building or work, or(b)return the said notice for amendment if the person so named(i)is not a licensed surveyor, and(ii)is not in the opinion of the Commissioner, a fit and proper person to supervise such building or work.(3)A notice of intention returned for amendment under sub-section (2) shall be deemed not to have been given until it has been re-submitted duly amended.(4)Where the person so employed dies or ceases to be so employed before such building or work is completed, the further erection of such building, or the further execution of such work, shall forthwith be suspended until-(a)a licensed surveyor whose name shall be forthwith reported to the Commissioner, or(b)another person approved by the Commissioner has been employed.]
