Section 263(2) in The Maharashtra Municipal Corporations Act, 1949
(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 work, until-(a)permission has been received from the Commissioner in this behalf, or(b)the Commissioner has failed for twenty-one days after receipt of the notice of completion to intimate his refusal of the said permission.[Lawfully erected structures infringing rules or bye-laws
