Section 18 in New Town Kolkata Planning Area (Building) Rules, 2014
18. Occupancy certificate.
(1)Within fifteen days of the receipt of the completion notice, under Sub-Rule-(1) of Rule- 17, the Sanctioning Authority will inspect and issue within one month of the said inspection, an Occupancy Certificate in the form as specified in Schedule XI(2)If the Occupancy Certificate under Sub-Rule-(1) is refused, the Sanctioning Authority shall communicate in writing, within one month, to the applicant stating therein the grounds of such refusal.
