(1)Every person within one month after the completion of the buildings or work for which permission has been by the Executive Officer shall deliver or send or cause to be delivered or sent to the Executive Officer at his office a notice in writing of such completion so as to give to the Executive Officer all necessary facilities for the inspection of such building or of such work:Provided that such inspection by Executive Officer shall be commenced within seven days from the date of receipt of the notice of completion and the Executive Officer within seven days from the date of commencement of such inspection by written intimation addressed to the person from whom the notice of completion was received and delivered at his address as stated in such notice or in the absence of such address, affixed to a conspicuous part of the building to which such notice relates; shall give permission in case such building has been erected or such work executed so as not contravenes any provisions of the Act, or of the .rules or bye-laws.(2)No person shall occupy or permit to be occupied any such building or use or permit to be used the building or part thereof affected by any such work until the permission referred to has been received or the Executive Officer has failed within 30 days after receipt of the notice of completion to intimate as aforesaid his refusal of the said permission.No person shall occupy or permit to be occupied any building which provision has not been made for water supply and latrine.
