Section 458 in The Orissa Municipal Corporation Act, 2003
458. Completion certificates.
- Every person shall, within one month after the completion of the erection or re-erection of building or the execution of any such work, intimate by a notice in writing of such completion with a certificate in the form specified in the bye-law signed and subscribed in the manner so specified to the Commissioner and shall give all necessary facilities for the inspection of such building or of such work to the Commissioner.
