Section 214(1) in Siliguri Municipal Corporation Act, 1990
(1)Within sixty days after the receipt of any application with building plan or of any information or document which the Mayor-in- Council may require the applicant to furnish before deciding whether sanction shall be accorded in this regard, the Mayor-in-Council shall, by written order, either-(a)accord sanction to the building plan conditionally or unconditionally and give permission to execute the work, or(b)refuse, on one or more of the grounds mentioned in section 217, to accord such sanction, or(c)accord sanction but impose conditions for permission to execute the work.
