Section 193A(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Every owner or occupier of a building in respect of which a period of thirty years, from the date of, -(i)issue of its completion certificate by the Council; or(ii)issue of permission to occupy a building under section 193; or(iii)its physical occupation of at least 50 per cent. of its built up area,whichever is earlier, has expired, shall cause such building to be examined by a Structural Engineer registered with the Council for the purposes of certifying that the building is fit for human habitation (such certificate hereinafter referred to as "The Structural Stability Certificate"). The Structural Stability Certificate issued by such Structural Engineer shall be submitted to the Chief Officer.
