Section 11B(2) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
(2)Every person giving an application under regulation 11-B shall appoint a registered Architect for drawing up of plans. The supervision of erection or re-erection of residential and commercial buildings (governed by architecture controls) upto three stories or 11 metre height may be undertaken by the Architect. However, for industrial buildings and commercial buildings (governed by architecture control and above 11 metre height) the supervision shall be undertaken both by the Architect and the Engineer. The Architect shall sign the certificate taking responsibility for architectural supervision only.
