Section 13(3) in Faridabad Complex Administration Building Rules, 1989
(3)The occupation certificate shall not be issued unless temporary building, if any, unused building material, debris and rubbish consequent upon the construction has been cleared from the site and its surroundings, and the building is completed as per sanctioned plan. However, provisional occupation certificate in form BR XII pending the issue of final certificate may be issued for a period not exceeding six months in case where one habitable room, a kitchen and a toilet forming a part of the sanctioned plan is completed.
