Section 15A(2) in U.P. Urban Planning and Development Act, 1973
(2)No person shall occupy or permit to be occupied any commercial building or use are permit to be used such building or part thereof affected building or work until-(a)completion certificate has been issued by the Authority, or(b)Authority has failed for three months after the receipt of notice of completion to intimate its refusal of grant of the said certificate.Explanation. - For the purposes of this section, the expression 'commercial building' shall have the meaning assigned to it in the Uttar Pradesh Municipal Corporations Act. 1959.]
