(1)Every person giving a notice under Section 319 or every owner of a building or work to which such notice 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 Chief Municipal Officer a notice, in writing, of such completion accompanied by a certificate in the Form specified in the Rules made in this behalf and shall give to the Chief Municipal Officer all necessary facilities for inspection of such building or work.
