(1)Every person giving a notice under Section 319 or every owner of a building or work to which such notice relates shall, within one month after the completion of erection of such building or execution of such work, deliver or send or cause to be delivered or sent to the Chief Municipal Officer a notice, in writing, of such completion accompanied by a certificate in the Form specified in the Rules made in this behalf and shall give to the Chief Municipal Officer all necessary facilities for inspection of such building or work.(2)No person shall occupy, or permit any other person to occupy, any such building or use, or permit any other person to use, any building or a part thereof affected by any such work until permission has been granted by the Chief Municipal Officer in this behalf in accordance with the Rules and the Regulations made under this Act:Provided that if the Chief Municipal Officer fails, within a period of thirty days of receipt of the notice of completion, to communicate his refusal to grant such permission, such person may make a representation in writing to the Chief Councillor.B. Municipal Building Code
