Section 238A(3) in Rajasthan Municipalities Act, 2009
(3)Notwithstanding anything contained in section 194 or any other provision of this Act, every owner of the building, for which provision of parking space is compulsory under the provisions of this section, shall, after completion of such building, obtain a completion certificate in the prescribed manner and no such building shall be occupied unless and until such certificate has been obtained.
