Section 403(1) in The Calcutta Municipal Corporation Act, 1980
(1)Every person giving notice under section 393 or section 394 or every owner of a building or a work to which such notice relates shall, within one month after the completion of erection of such building or execution of such work, deliver or send or cause to be delivered or sent to the Municipal Commissioner a notice, in writing, of such completion accompanied by a certificate in the form specified in the rules made in this behalf and shall give to the Municipal Commissioner all necessary facilities for inspection of such building or work.
