Section 321(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The only grounds on which permission to erect a building or to execute any work referred to in Section 317 may be refused, are the following, namely:(a)that the work or the use of the site for the work or any of the particulars comprised in the site-plan, ground-plan, elevations, sections, or specifications would contravene some specified provision of any law or some specified order, rule, declaration or bye-law made under any law;(b)that the application for such permission does not contain the particulars or is not prepared in the manner required under rules or bye-laws or is not signed as required under rules or bye-laws;(c)that any information or documents required by the Municipal Commissioner under the rules or bye-laws has or have not been duly furnished;(d)that the proposed building would be an encroachment upon Government or Corporation land;(e)that the site of such building does not about on a street or a projected street, and there is no access to such building from any such street by a passage or pathway appertaining to such site and not less than 12 feet wide at any part;(f)that the site of the proposed building is of the nature specified in Section 323;(g)that the site for the work forms a part of the areas, layout plan of which has not been sanctioned as provided in Section 287;(h)that the use of the proposed building or plan is not in conformity with the Master Plan of the City framed under Section 383.
