Section 353B(1) in The Mumbai Municipal Corporation Act, 1888
(1)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 of occupy a building under section 353A; 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.
