Section 13 in The Greater Noida Industrial Development Area Building Regulations, 1992
13. Sanction or refusal of building permit.
- (i) The Officers authorised by the Authority shall verify or cause to be verified the facts given in the application for permit and Annexures, from technical, administrative and legal point of view. The title of land shall also be verified.(ii)The Officers so authorised may either sanction or refuse a building permit or may sanction it with such modification and communicate the decision to the applicant in the prescribed form given in Appendix 3.(iii)If within forty days of the receipt of the application, refusal or sanction is not granted, the application with its annexures shall be deemed to have been allowed and the permit sanctioned provided such fact is immediately brought to the notice of the Chief Executive Officer in writing by the applicant within twenty days after the expiry of the same period of forty days but nothing herein shall be construed to authorise any person to do anything in contravention of these regulations.(iv)In case of the refusal, the Officer authorised by the Authority shall give reasons and quote the relevant provisions which the plan.contravenes, as far as possible in the first instance itself and ensure that no new objections are raised when they are re-submitted after compliance of earlier objection.(v)Once the plans have been scrutinised and objections, if any, have been pointed out, the applicant shall modify the plans to comply with the objections raised and re-submit them. If the objections remain unremoved the permit shall be refused.
