(1)Every person giving a notice 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 Municipal Commissioner or the Executive Officer a notice, in writing, of such completion accompanied by a certificate in the form specified in the rules and regulations made in this behalf and shall give to the Municipal Commissioner or the Executive Officer all necessary facilities for inspection of such building or work.
