Section 157(3) in The Gujarat Municipalities Act, 1963
(3)(a)An inspection referred to in sub-section (1) shall be commenced within seven days from the date of receipt of the notice of completion; and(b)the Chief Officer may, not later than one month from the date of receipt of the notice of completion by written intimation addressed to the person from whom the notice of completion was received and delivered at his address as stated in such notice or in the absence of such address, affixed to a conspicuous part of the building to which such notice relates,(i)give permission for the occupation of such building or for the use of the building or part thereof affected by such work, or(ii)refuse such permission in case such building has been erected or such work executed so as to contravene any provision of this Act or of any by-law made under this Act at the time in force or of any order passed under section 155 intimating to the person who gave the notice under sub-section (1) of section 155 the reasons for such refusal and requiring such person, or if the person responsible for giving notice under sub-section (1) of section 155 is not at the time of such notice the owner of such building or work then such owner, to cause anything which is contrary to any provision of this Act or of any by-law made under this Act at the time in force or of any order passed under section 155 to be amended or to do anything which by any such provision or bye-law or order he is required to do but which has been omitted.
