Section 263 in The Gujarat Provincial Municipal Corporations Act, 1949
263. Completion certificates permission to occupy or use.
(1)Every person shall, within one month after the completion of the erection of a building or the execution of any such work as is described in section 254, deliver or send or cause to be delivered or sent to the Commissioner at his office notice in writing of such completion, accompanied by a certificate in the form prescribed in the bye-laws signed and subscribed in the manner so prescribed, and shall give to the Commissioner all necessary facilities for the inspection of such building or of such work and shall apply for permission to occupy the building,(2)No person shall occupy or permit to be occupied any such building, or use or permit to be used the building or part thereof affected by any work, until-(a)permission has been received from the Commissioner in this behalf, or(b)the Commissioner has failed for twenty-one days after receipt of the notice of completion to intimate his refusal of the said permission.[Lawfully Created Structures Infringing Rules or Bye-Laws] [This heading and section 263A were inserted by Bombay 19 of 1956, section 2.]
