Section 310(2) in Karnataka Municipal Corporations Act, 1976
(2)No person shall occupy or permit to be occupied any such building, [or part of the building] [Inserted by Act 32 of 1986 w.e.f. 17.6.1986.] or use or permit to be used the building or part thereof affected by any work, until,-(a)permission has been received from the Commissioner in this behalf; or(b)the Commissioner has failed for [thirty] [Substituted by Act 32 of 1986 w.e.f. 17.6.1986.] days after receipt of the notice of completion to intimate his refusal of the said permission.
