Section 15A in U.P. Urban Planning and Development Act, 1973
15A. [ Completation Certificate. [Inserted by section-4 of amendment act-1997 (Act No-3 of 1997) dated 02.05.1997]
(1)Every person or body having been granted permission under sub-section (3) of section 15, shall complete the development according to the approved plan and send a notice in writing of such completion to the Authority, and obtain a completion certificate from the Authority in the manner prescribed or provided in the bye-laws of the Authority.Provided that if completion certificate is not granted and refusal to grant it is not intimated within three months after receipt of the notice of completion, it shall be deemed that the Completion certificate has been granted by the Authority.(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.]
