Section 219 in Siliguri Municipal Corporation Act, 1990
219. Completion certificate.
(1)Every person submitting an application with building plan for every owner of a building or a work to which such application 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 Corporation 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 Corporation all necessary facilities for inspection of such building or work.(2)No person shall occupy or permit to be occupied any such building or use or permit to be used any building or a part thereof affected by any such work until permission has been granted by the Corporation in this behalf in accordance with the rules and the regulations made under this Act:Provided that if the Corporation fails within a period of thirty days of receipt of the notice of completion, to communicate his refusal to grant such permission, such permission shall be deemed to have been granted.
