Section 265(5) in The Maharashtra Municipal Corporations Act, 1949
(5)The expenses incurred by the Commissioner under sub-section (4) shall be paid by the owner.[265A. Structural Stability Certificate. - (1) Notwithstanding anything contained in section 265, every owner or occupier of a building in respect of which a period of thirty years, from the date of,-(i)issue of its completion certificate by the Corporation; or(ii)issue of permission to occupy a building under section 263; or(iii)its physical occupation of at least 50 per cent of its built up area, whichever is earlier, has expired, shall cause such building to be examined by a Structural Engineer registered with the Corporation for the purposes of certifying that the building is fit for human habitation (such certificate hereinafter referred to as "the Structural Stability Certificate"). The Structural Stability Certificate issued by such Structural Engineer shall be submitted to the Commissioner.
