Section 8 in Punjab Urban Planning and Development Building Rules, 2018
8. Occupation certificate.
(1)Applicant shall apply for obtaining occupation certificate of the building to the competent authority for which completion certificate has already been issued as specified in Form "I". No owner/ applicant shall occupy or allow any other person to occupy building or part of a building or any portion whatsoever, until such building or part thereof has been issued Occupation Certificate by the Competent Authority after checking and found fit to occupy the building.(2)After receipt of application, the competent authority shall communicate in writing within 30 days, his decision for grant/ refusal of such permission for occupation of the building in Form 'J'. The E-register shall be maintained as specified in these rules for maintaining record in respect of Occupation Certificate. If no communication is received from the competent authority within 30 days of submitting the application for "Occupation Certificate", the owner is permitted to occupy the building, considering deemed issuance of "Occupation certificate" and the application Form-D shall act as "Occupation Certificate". However, the competent authority may check the violations made by the owner and take suitable action.(3)Revocation of occupation certificate. - In case, after the issuance of occupation certificate, if found at any stage that the building is used for some other purpose against the permission or make any addition/ alteration in the building without approval, then, after affording personal hearing to the owner, the Competent Authority may pass orders for revocation of occupation permission and the same shall be restored only after removal of violations.
