Section 190(2) in Karnataka Municipalities Act, 1964
(2)No person shall occupy or permit to be occupied any such building, or use or permit to be used the building or part thereof affected by any such work, until,-(a)the permission referred to in proviso (b) to sub-section (1) has been received, or(b)the Municipal Commissioner or Chief Officer has failed for one month after the receipt of the notice of completion, to intimate as aforesaid his refusal of the said permission.
