Section 26 in The Gujarat Professional Civil Engineers Act, 2006
26. Unqualified persons not to certify engineering designs.
(1)Notwithstanding anything contained in any law for the time being in force, after the expiry of two years from the commencement of this Act, no person shall certify an engineering design of-(a)a building the plinth area of which exceeds one hundred and forty square meters; or(b)a building the height of which exceeds the normal height of a building having the ground floor and first floor; or(c)a building which does not have load bearing type masonry structure; or(d)a building which is a part of a larger housing project comprising not less than three buildings, notwithstanding the plinth area of such building is one hundred and forty square meters, or less than one hundred and forty square meters;unless he is a professional civil engineer.(2)Any person contravening the provisions of sub-section (1) shall, without prejudice to any other proceedings which may be taken against him, be punishable with fine which may extend on first conviction to five thousand rupees and on any subsequent conviction with imprisonment which may extend to six months or with fine not exceeding ten thousand rupees or with both.
