Section 18 in New Okhla Industrial Development Area Building Regulations, 2010
18. Work to be carried out in full accordance of Zoning Regulations, Building Regulations and Directions.
- Neither granting of the permit nor the approval of drawings and specifications, nor inspection made by the Authority during such erection shall in any way relieve the owner of such building from full responsibility for carrying out the work in accordance with the requirements of Zoning Regulations of Master Plan, these Regulations and/or Planning Directions. In case any violations are found during construction or after obtaining occupancy certificate the owner shall be required to rectify the same to the satisfaction of the Authority within a period of 30 days from the time such violations are intimated to the owner. In case the owner fails to comply, the Authority shall ensure compliance and the expenditure incurred on doing so shall be recovered from the owner before issue of occupancy certificate. In case occupancy certificate has already been obtained, such expenditure if not paid within stipulated time, shall be recovered from the owner, as arrears of land revenue.
