Section 354(2) in Arunachal Pradesh Municipal Act, 2007
(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 buildings or a part thereof affected by any such work until permission has been granted by the Chief Municipal Executive Officer/ Municipal Executive Officer in this behalf in accordance with the rules and the regulations made under this Act :Provided that if the Chief Municipal Executive Officer/ Municipal Executive 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
