Section 219(2) in Siliguri Municipal Corporation Act, 1990
(2)No person shall occupy or permit to be occupied any such building or use or permit to be used any building or a part thereof affected by any such work until permission has been granted by the Corporation in this behalf in accordance with the rules and the regulations made under this Act:Provided that if the Corporation fails within a period of thirty days of receipt of the notice of completion, to communicate his refusal to grant such permission, such permission shall be deemed to have been granted.
