Section 246 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
246. of 1964) and the rules made thereunder .
Grant of completion certificate.-(1) Every person who has constructed abuilding in accordance with the provisions of this Chapter shall apply for a completioncertificate to the Zonal Commissioner within one month from the date of completion ofsuch construction.(2)Any application for completion certificate shall be certified by anempanelled architect who shall certify that the building has been constructed inaccordance with the sanctioned building plan:Provided that, if an empanelled architect certifies a building which is notin conformity with the building bye-laws, the Corporation may upon hearing theconcerned architect levy such penalty as may be prescribed.(3)The Zonal Commissioner upon receiving an application for grant ofcompletion certificate may grant the completion certificate or the Corporation mayundertake such physical inspection of the building, as necessary, and grant or
