Section 23 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
23. Completion Certificate.
(1)The owner through the licensed architect, engineer, structural engineer, as the case may be, who has supervised the construction, shall give notice to the Authority regarding completion of work described in the building permission. The completion certificate shall be submitted in form numbers - 10, 11, 12 and 16 by four sets of completion as-built plan. One of the sets, duly certified as completion plan shall be returned to the owner along with the issue of occupancy certificate by the Authority.(2)It shall be incumbent on every applicant whose plans have been approved, to submit a completion report.(3)It shall also be incumbent on every person / agency who is engaged under these rules to supervise the erection or re-erection of the building, to submit the completion report.(4)No completion report shall be accepted unless completion plan is submitted.(5)The final inspection of the work shall be made by the concerned competent authority within 21 days from the date of receipt of notice of completion report.
