Section 8(2) in Punjab Urban Planning and Development Building Rules, 2018
(2)After receipt of application, the competent authority shall communicate in writing within 30 days, his decision for grant/ refusal of such permission for occupation of the building in Form 'J'. The E-register shall be maintained as specified in these rules for maintaining record in respect of Occupation Certificate. If no communication is received from the competent authority within 30 days of submitting the application for "Occupation Certificate", the owner is permitted to occupy the building, considering deemed issuance of "Occupation certificate" and the application Form-D shall act as "Occupation Certificate". However, the competent authority may check the violations made by the owner and take suitable action.
