Section 75 in New Town, Kolkata Development Authority Act, 2007
75. Grounds on which sanctioned may be refused.
- The sanction of a building plan may be refused on any of the following grounds:-(a)that the approval of the building site has hot been obtained as required under the provisions of this Act and the rules and the regulations made thereunder;(b)that the ground plan, elevation, section or specification would contravene-any of the provisions of this Act or the rules or the regulations made thereunder or of any oilier law for the time being in force;(c)that the application with building plan does not contain the necessary particulars and has not been prepared in the manner as required under the rules and the regulations made in this behalf;(d)that any information or document required by the Development Authority in this behalf has not been duly, furnished;(e)that the building or the work would be an encroachment on Government land or land vested in the Development authority ;(f)that for the use of the building for non-residential purposes, if any, a licence or permission has not been obtained for such use as required under the provisions of this Act or any other law for the time being in force :Provided that a provisional sanction may be given in this regard for erection or re-erection of a building which may be Confirmed by final sanction upon production of necessary licence or permission from the Development Authority or the Government or the appropriate statutory body, as the case may be.
