Section 280 in West Bengal Municipal Corporation Act, 2006
280. Grounds on which sanction may be refused.
- The sanction of a building plan may be refused on any of the following grounds:-(a)that the approval of the building site has not been obtained as required under the provisions of this Act or the rules, or the regulations, or the bye-laws, made thereunder,(b)that the ground plan, elevation, section or specification would contravene any of the provisions of this Act or the rules, or the regulations, or the bye-laws, made thereunder, or of any other law for the time being in force:(c)that the application with building plan does not contain the necessary particulars and has not been prepared in the manner as required under this Act or the rules, or the regulations, or the bye-laws made thereunder;(d)that any information or document, required by the Commissioner in this behalf, has not been duly furnished, and, in cases requiring a lay-out plan under the provisions of this Act, such lay-out plan has not been sanctioned as required under the provisions of this Act;(e)that the building or the work would be an encroachment on Government land or land vested in the Corporation:(f)that for the use of the building for non-residential purposes, if any, a licence or permission has not been obtained for such use as required under the provisions of this Act or any other law for the time being in force:Provided that a provisional sanction may be given for erection or re-erection of a building which may be confirmed by final sanction upon production of necessary licence or permission from the Corporation, the State Government or any statutory body, as the case may be.
