Section 280(1) in The City of Nagpur Corporation Act, 1948
(1)Every person who -(i)erects or re-erects any building; or(ii)makes any material external alteration in or addition to any existing building; or(iii)constructs or re constructs any projecting portion of a building which the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] is empowered under section 284 to require to be set back or is empowered to give permission to construct or re-construct;shall within one month of the completion of the work deliver to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] at his office a notice in writing of such completion and shall give to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] all necessary facilities for the inspection of such work.
