(2)The Chief Officer may, refuse to give such permission in any case on the ground that such case. -(a)Would be objectionable by reason of the density of population in the neighbourhood; or(b)Would add to the traffic constraints in the vicinity including parking spaces for vehicles; or(c)Would not conform to other predominant uses in the neighbourhood; or(d)Would constitute a fire hazard; or(e)Would be a nuisance to the inhabitants of the neighbourhood; or(f)In the case of a hospital or a clinic, would be harmful to the patients due to noise or an environment, which poses a health hazard; or(g)In the case an educational building, would deprive the students of playground facilities, or any other similar ground.
