Section 14(14) in U.P. Housing and Development Board Regulations, 1982
14.1Occupancy Certificate-No building hereafter erected, re-erected or altered materially shall be occupied in whole or in part until the issue of an occupancy certificate by the Authority affirming that such building is fit for occupation, as per pro forma given in Appendix-G :Provided that if the Authority fails to issue the occupancy certificate within two weeks of the date of receipt of completion certificate by the Authority for issue of such certificate, the building may be occupied without writing or the certificate; but information to this effect shall have to be sent to (he Authority by the owner before occupying the same.14.1.1Temporary Occupancy -Upon the request of the licensed technical personnel, the Authority may issue a temporary certificate of occupancy for a building or a part thereof before the entire works covered by the building permit shall have completed provided such portion or portions may be occupied safely prior to full completion of. building without endangering life or public welfare.
