Section 23 in The Greater Noida Industrial Development Area Building Regulations, 1992
23. Occupancy certificate necessary for occupation.
- No building erected, re-erected or altered, shall be occupied in whole or part until the issue of occupancy certificates by the Chief Executive Officer in the form given in Appendix 6. Provided that if the Chief Executive Officer fails to issue the occupancy certificate or send any intimation showing his inability to issue such certificate within 30 days of the date of receipt of completion certificate, the building may be occupied without waiting for such certificate. Intimation to this effects shall have to be sent to the Authority by the owner before occupying the same.
