Section 26 in The Chennai City Corporation Building Rules, 1972
26. Occupancy certificate.
- No owner of any building constructed or reconstructed shall occupy it or cause or permit it to be occupied until he has obtained a certificate from Engineer to the effect that the building is fit for occupation, provided that the owner shall be free to occupy it or cause or permit it to be occupied if the certificate of the Engineer has not been issued within twenty one days after receipt of completion report from the owner of the building.
