Section 10 in The Haryana New Mandi Townships Building Rules, 1967
10. Permission to occupy - [Section 4(2)(b)].
(1)No person shall occupy or allow any other person to occupy any new building or part of a new building for any purpose whatsoever until such building or part thereof has been certified by, the Administrator or any person authorised by him in his behalf to be fit for which it is erected.(2)Every person who intends to occupy such a building or part thereof, shall apply for permission in Form "C" which shall be accompanied by a certificate in Form "D" duly signed by a licenced supervisor-cum-architect.(3)Where permission to occupy a part of the building has already been given, separate permission shall be necessary for occupation of such parts as may be subsequently completed.
