26.2Every Applicant/Builder/Owner shall:26.2.1Permit the Authority to enter the building or premises, for which the permission has been granted at any reasonable time for purpose of enforcing the bye laws;26.2.2Obtain, where applicable, from the competent Authority permissions/clearance required in connection with the proposed work;26.2.3Obtain an Occupancy Certificate from the Authority prior to occupation of building in full or part.
