Section 193(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Every person constructing a building shall, within one month after the completion of construction of such building, deliver or send or cause to be delivered or sent to the Chief Officer at his office, notice in writing of such completion and shall give to the Chief Officer all necessary facilities for inspection of such building:Provided that, -(a)such inspection shall be commenced within seven days from the date of receipt of the notice of completion; and(b)the Chief Officer may, not later than one month from the date of receipt of the notice of completion, by written intimation addressed to the person from whom the notice of completion was received, -(i)give permission for the occupation of such building or for the use of the building or part thereof affected by such construction; or(ii)refuse such permission in case such building has been constructed so as to contravene any provision of this Act or of any bye-law made under this Act at the time in force or of any order passed under section 189 intimating to the person who gave the notice under sub-section (2) of that section, the reasons for such refusal and requiring such person, or if the person responsible for giving notice under sub-section (2) of the said section is not at the time of such notice owner of such building then such owner to cause anything which is contrary to any provision of this Act or of any byelaw made under this Act at the time in force or of any order passed under Section 189 to be amended or to do anything which by any such provision or bye-law or order he is required to do but which has been omitted.
