Section 11(viii) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(viii)The information of completion of the development work of the colony shall be given by the colonizer to the Competent Authority, on receipt of the information the work completion certificate shall be issued by Competent Authority within a period of fifteen days after inspection of the development works of the colony, if the development works are found to be completed. It shall be deemed that the concerned colony has been transferred to the Municipality for maintenance on the date of issue of work completion certificate.
