Section 280 in The City of Nagpur Corporation Act, 1948
280. Completion certificate and permission to occupy or use.
(1)Every person who -(i)erects or re-erects any building; or(ii)makes any material external alteration in or addition to any existing building; or(iii)constructs or re constructs any projecting portion of a building which the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] is empowered under section 284 to require to be set back or is empowered to give permission to construct or re-construct;shall within one month of the completion of the work deliver to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] at his office a notice in writing of such completion and shall give to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] all necessary facilities for the inspection of such work.(2)Within seven days after the receipt of the said notice the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall depute an officer to commence the inspection of such work.(3)Within seven days from the date of commencement of such inspection the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall -(a)give permission for the occupation of the building erected or for the use of the part of the building re-erected, or(b)refuse such permission in case such erection, re-erection, construction or re-construction is in contravention of any provision of this Act or any rule or bylaw made thereunder or any other enactment for the time being in force.(4)No person shall occupy or permit to be occupied any such building or use or permit to be used any part affected by the re-erection of such building -(a)until the permission referred to in clause (a) of sub-section (3) has been granted in the prescribed manner, or(b)unless the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] has failed for fifteen days after the receipt of notice of completion to intimate his refusal to grant the said permission.
