Section 263(1) in The City of Panaji Corporation Act, 2002
(1)Every person who-(i)erects or re-erects any building; or(ii)makes any material external alteration in or addition to any building; or(iii)constructs or reconstructs any projecting portion of a building which the Commissioner is empowered under section 267 to require to be set back or is empowered to give permission to construct or reconstruct;shall within one month of the completion of the work deliver to the Commissioner at his office a notice in writing of such completion and shall give to the Commissioner all necessary facilities for the inspection of such work.
