Section 222(1) in The Chandernagore Municipal Corporation Act, 1990
(1)Every person submitting an application with building plan for every owner of a building or a work to which such application relates shall, within one month after the completion of erection of such building or execution of such work, deliver or send or cause to be delivered or send to the Corporation a notice, in writing of such completion accompanied by a certificate in the form specified in the rules made in this behalf and shall give to the Corporation all necessary facilities for inspection of such building or work.
