(1)All plans, maps specifications and other things required by Rule 528 to be filed along with the notice may be prepared by or under the supervision of a Draftsman [or a registered Architect duly authorised by the Council or the purpose on payment of the fees prescribed hereafter and shall bear the signature of the Draftsman or the registered Architect as the case may be] [Substituted vide H.U.D. Department Notification No.21975/7.8.1981.] and certificate that the plans and other documents comply with all the requirements of these rules.(2)For the complete plans required under Rule 526 the rate of fee shall not exceed eight annas per square inch of the ground plan, if the building be one storied, and ten annas per square inch if the building be two or three storied, provided that the fee shall not be less than one rupee and shall not exceed five rupees. In the case of the huts, boundary walls, or similar structures the rate to be charged shall not exceed two annas per square inch subject to a maximum of Rs. 2 (Rupee two) for duplicate copies of the plans the rate of fee shall be fifty percent less.
