Section 18(ii) in The Punjab Capital (Development and Regulation) Building Rules, 1952
(ii)[ No person shall occupy or allow any other person to occupy any part of a new building for any purpose whatsoever until such part has been certified by the Chief Administrator to be in his opinion in every respect complete according to the sanctioned drawings and permission has been intimated to him in Form 'B'. [Clause (ii), (iii) and (iv) Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
