Section 12(3) in Haryana Municipal Building Bye-laws 1982
(3)[ The occupation certificate shall not be issued unless the debries and rubbish has been cleared from the area of the site and its surroundings and fire protection equipments shown in the sanctioned plan has been provided as per National Building Code of India, 1983 (Part IV) and the building is completed as per sanctioned plan. However, provisional occupation certificate pending the issue of final completion certificate may be issued for a period not exceeding six months, in case where one habitable room, a kitchen and a toilet, forming a part of sanction plan is completed.] [Substituted by Haryana Notification No. S.O.1/H.A. 24/1973/Sections 201, 202 and 214/2000. Dated 21.12.2000.]
