Section 210 in The Himachal Pradesh Municipal Corporation Act, 1994
210. Completion Certificate and lapse of sanction.
(1)Every person shall, within one month after the completion of the erection of the whole or part of the building, deliver or send or cause to be delivered or sent to the Executive Officer a notice in writing of such completion or part of completion accompanied by a certificate in the Form prescribed by bye-laws made in this behalf and shall give to the Executive Officer all necessary facilities for the inspection of such building or part of the building.(2)No person shall occupy or permit to be occupied any such building or use or permit to be used any building or part thereof until permission has been granted by the Executive Officer in this behalf in accordance with the bye-laws made under this Act:Provided that if the Executive Officer fails within a period of thirty days after the receipt of the notice of completion to communicate his refusal to grant such permission such permission shall be deemed to have been granted.[******] [Sub-section (3) of section 210 deleted vide Act No. 20 of 2007.]
