Section 24 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
24. Occupancy Certificate.
- The Authority, on receipt of the completion certificate, shall inspect the work and sanction or refuse an occupancy certificate, in the forms 24 or 25, as the case may be, within 21 working days from the date of receipt of completion certificate, after which period it shall be deemed to have been approved by the Authority for occupation provided the building has been constructed as per the sanctioned plans or within permissible limits as permitted within the provisions of these rules. Where the occupancy certificate is refused, the various reasons shall be quoted for rejection, at the first instance itself.
