- Every owner of a high rise building on completion of the building and before its occupation shall obtain, from the authority, a completion certificate to the effect that the building has been completed as per the sanctioned plan. Occupancy of a building for which a completion certificate has not been obtained shall be deemed to be a violation of the permission as per the provisions of under Section 36 of the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973) and shall invite the penalty prescribed therein].Appendix A[Rule 17(1)]Form for First Application to Develop, Erect, Re-Erect or to Make Alteration in any Place in a BuildingTo............................................................Sir,I hereby give notice that I intend to develop, erect, re-erect or to make alteration in the building No....................or to...................on/in Plot No................in colony/Street...................Mohalla/Bazar/Road. ................City.................and in accordance with the Rule 17 of the Madhya Pradesh Bhumi Vikas Rules, 1984. I forward herewith the following plans and specifications in quadruplicate duly signed by me and................ the Architect/Structural Engineer/Engineer/Supervisor/Town Planner.(Name in Block letters)Licence No........................who will supervise its erection
