(1)Every person giving notice under section 343 for the erection of any building in a municipal area or for the execution of any work relating to such building or every owner of such building 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 Chief Officer of the Municipality a notice, in writing of such completion accompanied by a certificate, in such form, as may be prescribed and shall give to the Chief Officer all necessary facilities for inspection for such building or work.(2)No person shall occupy or permit to be occupied any such building use of permit to be used any building or part thereof affected by any such work, until permission has been granted by the Chief Officer in this behalf, in accordance with the rules and the regulations made under this Act.
