Section 301(3) in The M.P. Municipal Corporation Act, 1956
(3)Within seven days from the date of commencement of such inspection the Commissioner shall-(a)give permission for the occupation of the building erected or for the use of the part of the building re-erected: or(b)refuse such permission in case such erection, construction or re-construction is in contravention of any provision of this Act or any rule or bye-law made thereunder or any other enactment for the time being in force.
