Section 47(1) in Kolkata Municipal Corporation Building Rules, 2009
(1)Every person who intends to erect, re-erect, add to or alter any building shall, subject to the provisions of this Act and the rules, engage.(a)for all residential buildings upto 10.0 m. in height and not involving deep foundation, at least one person not below the rank of Licensed Building Surveyor for planning, design and construction of the building including the foundation;(b)for all buildings above 10.0 m. and up to 15.50 m. in height and/or erection involving piling works, deep foundation works or construction of basement or any other underground structure thereto, a Licensed Building Surveyor and/or an Architect and a Structural Engineer for planning, design and construction of the building including the foundation;(c)for all other buildings, an Architect, a Structural Engineer, Geo Technical Engineer and Structural Reviewer for planning, designing and construction of the building including the foundation.Provided that such Licensed Building Surveyor, Architect, Structural Engineer, Geo- Technical Engineer and Structural Engineer, will work in association with one another and will be jointly and/or severally responsible for all acts and/or omission in connection with their duties and responsibilities for ensuring the safety of structure and other obligations herein contains.
