Section 18 in The Punjab Capital (Development and Regulation) Building Rules, 1952
18. Permission to occupy.
- (i) No person shall occupy a new building without obtaining permission in Form F appended to these rules. He shall before applying in Form D remove or destroy any temporary building mentioned in Rule 4(ii) that might have been erected.(ii)[ No person shall occupy or allow any other person to occupy any part of a new building for any purpose whatsoever until such part has been certified by the Chief Administrator to be in his opinion in every respect complete according to the sanctioned drawings and permission has been intimated to him in Form 'B'. [Clause (ii), (iii) and (iv) Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]Provided that in case where such permission is given the applicant shall remove all temporary buildings within a period not exceeding three months from the date of grant of permission to occupy the building.(iii)If no orders are communicated to the applicant within a fortnight of the receipt of the application the occupation shall be deemed to have been granted.(iv)The Chief Administrator may decline to give permission unless a certificate in Form 'E' duly signed by a duly registered Architect has been submitted.]Provided that a registered surveyor, shall not sign and issue certificate in Form 'E' in respect of areas other than [Frame Control Areas] [Amended by 1st Amendment Rules 1973 dated 23.4.73.].(v)Where permission to occupy a part of the building has already been given separate permission shall be necessary for occupation of such other parts as may be subsequently completed.
