Section 77 in New Town, Kolkata Development Authority Act, 2007
77. Completion certificate.
(1)Every person submitting an application with building plan ora work to which such application relates shall,within one month after the completion of erection of such building or execution of such, work, deliver or send or cause to be delivered or sent to the Development Authority a notice, in writing, of such completion accompanied by a certificate in such Form as maybe prescribed and shall give to the Development Authority all necessary facilities for inspection of such building or work.(2)No person shall occupy or permit to be occupied any such building or use or permit to be used any building or any part thereof affected by any such work until permission has been granted by the Development Authority in this behalf in accordance with the rules and the regulations made under this Act:Provided that if the Development Authority fails, within a period of thirty days of receipt of the notice of completion, to communicate its refusal to grant such permission, such person may make representation in writing to the Chairman, and the Chairman shall, after such enquiry and he may think fit and after giving such person an opportunity of being heard, grant-such permission or communicate his refusal to grant such permission stating the reasons thereof within a period of thirty days from the date of receipt of the representation as aforesaid failing which such permission shall be deemed to have been granted.
