Section 35 in West Bengal Municipal (Building) Rules, 2007
35. Delay in issue of occupancy certificate.
(1) In case where, within a period of thirty days from the receipt of the notice of completion, the Board of Councillors fails to issue an occupancy certificate or to communicate refusal, the applicant may make a representation in writing to the Chairman.(2)The Chairman shall, after such enquiry as he may think fit, and after giving the applicant an opportunity of being heard, issue the occupancy certificate or communicate refusal of the same to the applicant within a period of thirty days from the date of receipt of the representation.
