Section 157(1) in The Gujarat Municipalities Act, 1963
(1)Every person erecting a building or executing a work as described in sub-section (1) of section 155 shall, within one month after the completions of the erection of such building or the execution of such work, delivery or send or cause to be delivered or sent to the Chief Officer at his office, notice in writing of such completion, and shall give to the Chief Officer all necessary facilities for the inspection of such building or of such work.
