Section 28(vi) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
(vi)I also agree not to occupy the building that will be constructed or reconstructed by me or cause or permit it to be occupied until I have obtained a certificate from an officer of the Public Health Department of the municipality as required by sections 26 and 33 of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939).
