(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.
