Section 303 in Karnataka Municipal Corporations Act, 1976
303. Grounds on which approval of site for, or permission to construct building, may be refused.
(1)The only grounds on which approval of a site for the construction or re-construction of a building or permission to construct or re-construct a building 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 specification would contravene some specified provisions 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;(c)that any of the documents referred to in section 299 have not been signed as required under rules or bye-laws;(d)that any information or documents required by the Commissioner under the rules or bye-laws has or have not been duly furnished;(e)that streets or roads have not been made as required by section 280;(f)that the proposed building would be an encroachment upon Government or corporation land;(g)that the site of such building does not abut 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 five meters wide at any part.(2)Whenever the Commissioner or the standing committee refuses to approve a site for a building or to grant permission to construct or re-construct a building the reasons for such refusal shall be specifically stated in the order.
