Section 191(1) in The M.P. Municipalities Act, 1961
(1)Every person who-(i)erects or re-erects any building; or(ii)makes any material external alteration in or addition to any existing building; or(iii)constructs or re-constructs am projecting portion of a building which the Council is empowered under Section 184 to require to be set back or is empowered to give permission to construct or reconstruct,shall, within one month of the completion of the work, deliver to the Council at its office a notice, in writing, of such completion and shall give to the Council all necessary facilities for the inspection of such work.
