Section 47 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
47. Completion of building [Sections 8(2) and 25(2)(f)].
(1)No person shall occupy or allow any other person to occupy any new building or part of a new building for any purpose whatsoever until such building or part thereof has been certified by the Director or by any person authorised by him in this behalf as having been completed in accordance with the permission granted and an occupation certificate has been issued in his favour in Form BR-VI.(2)Every person who intends to occupy such a building or part thereof shall apply for the occupation certificate in Form BR-VI duly signed by an architect.(3)No occupation certificate shall be issued unless debris and rubbish consequent upon the construction has been cleared from the site and its surroundings.Section IIISiting, Planning and Architectural Control
