Section 282(1) in West Bengal Municipal Corporation Act, 2006
(1)Every person giving notice under section 262 or section 262A or every owner of a building or a work to which notice relates shall, within one month after the completion of erection of such building or execution of such work, deliver or send or cause to be delivered or sent to the Commissioner a notice, in writing, of such completion accompanied by a certificate in the form specified in the rules made in this behalf and shall give to the Commissioner all necessary facilities for inspection of such building or work.
