Section 12 in Haryana Municipal Building Bye-laws 1982
12. Occupation of building.
(1)Every person who intends to occupy a building or a part thereof shall apply for occupation certificate in Form BR- V, which shall be accompanied by a certificate in Form BR-VII duly signed by an architect.(2)No person shall occupy or allow any other person to occupy any new building or a part thereof for any purpose whatsoever until such building or a part thereof has been certified by the committee or by any person authorised by it in this behalf as having been completed in accordance with the permission granted and occupation certificate has been issued in his favour in Form BR-VI.(3)[ The occupation certificate shall not be issued unless the debries and rubbish has been cleared from the area of the site and its surroundings and fire protection equipments shown in the sanctioned plan has been provided as per National Building Code of India, 1983 (Part IV) and the building is completed as per sanctioned plan. However, provisional occupation certificate pending the issue of final completion certificate may be issued for a period not exceeding six months, in case where one habitable room, a kitchen and a toilet, forming a part of sanction plan is completed.] [Substituted by Haryana Notification No. S.O.1/H.A. 24/1973/Sections 201, 202 and 214/2000. Dated 21.12.2000.](4)If no orders are communicated to the applicant within [60 days] [Substituted for the words '21 days' by Haryana Notification No. S.O. 95/H.A. 24/1973/Sections 200 and 214/2007. dated 16.11.2007.] of the receipt of the application, the permission shall be deemed to have been granted.(5)[ If the owner or registered architect as the case may be, submits a wrong report while making application under bye-laws 3(1), 9 and 12 or if any additional construction or violation is reported to exist at site or has concealed any fact or falsely justifies or mis-states regarding completion at or before the completion of such report, he shall be jointly and severally held responsible for such omission/commission and the architect's registration to work in municipality may be suspended or cancelled and he shall be liable to pay for any other penalty as may be decided by the municipality after giving an opportunity of being heard] [Substituted by Haryana Notification No. S.O. 95/H.A. 24/1973/Sections 200 and 214/2007. dated 16.11.2007.].[(5-A) Completion certificate of the buildings mentioned in bye-law 5(2)(j) shall be issued after ensuring that the solar water heating system has been installed as per the provisions made in the approved building plans] [Added by Haryana Notification No. S.O. 95/H.A. 24/1973/Sections 200 and 214/2007. dated 16.11.2007.](6)Where permission to occupy a part of the building has already been given separate permission shall be necessary for occupation of such other part as may be completed.Part-III Siting, Planning and Architectural Control
