14. Inspection procedure. - 14.1 As a matter of course all construction or work for which a permit is required shall be subject to inspection by the Authority at all reasonable hours with prior intimation.
14.2Inspection, where required, shall be made within 15 days following the receipt of periodic report of construction in Form-XI. At the first inspection, the Authority shall determine that the building construction has been taken up in accordance with approved plans. A copy of the inspection report shall also be made available to the builder/developer. Inspection report shall be submitted.14.3Joint inspection will be done by concerned ULB's Authority, Fire Service Department, Airport Authority and Environment authority as and when required. Applicant applies individual NOC to respective department for availing NOC through carry out joint inspection at least time. The relevant authorities will intimate the date and time to inspect and inform the same to applicant to present at site on specified date and time. A team of authorities shall jointly come and inspect and issue NOC certificates to applicant after inspection14.4Surprise inspection on the basic of complaint or otherwise only be done by the prior permission of EO/Special Officer/MC/MDNC of ULBs/Authorities.14.5JE/Inspector site inspection report will be submitted/uploaded within in 48 hours after inspection.14.6Such establishment or proposal comes under high risk building classification as per bye-laws specified inspection mentioned in section-3.55 is mandatory and will be conducted by concern authority.14.7Such establishment or proposal comes under moderate risk building classification as per Bye-laws, specified inspection mentioned in section 3.55 is not mandatory and will be conducted by concern authority based on their observation.14.8Such establishment or proposal comes under low risk building classification as per Bye-laws, specified inspection mentioned in section 3.55 is not applicable for this category.
