Section 13 in Faridabad Complex Administration Building Rules, 1989
13. Completion of building. Sections 41(2), 57(2)(m).
(1)Every person who intends to occupy a building of a part, thereof shall apply for the occupation certificate in form BR IX, which shall be accompanied by a certificate in form BR X duly signed by architect or the engineer.(2)No person shall occupy or allow any other person to occupy any new building or a part thereof for any purpose whatsoever until such building or a part thereof has been certified by the Chief Administrator having been completed in accordance with the permission granted and an occupation in certificate has been issued in his favour in Form BR XI.(3)The occupation certificate shall not be issued unless temporary building, if any, unused building material, debris and rubbish consequent upon the construction has been cleared from the site and its surroundings, and the building is completed as per sanctioned plan. However, provisional occupation certificate in form BR XII pending the issue of final 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 the sanctioned plan is completed.
