Section 193(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)No person shall occupy or permit to be occupied or use or permit to be used any such building constructed or part thereof affected by such construction, until, -(a)the permission referred to in proviso (b) to sub-section (1) has been received, or(b)the Chief Officer has failed for one month after the receipt of the notice of completion to intimate as aforesaid his refusal of the said permission.
