Section 14(4) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(4)On receipt of such application, the Highway Authority, after making such enquiries as it may consider necessary, shall by order in writing, either-(a)grant the permission, subject to such conditions, if any, as may be specified in the order, or(b)refuse to grant such permission :-(i)permission under clause (a) of sub-section (1) to the making of an excavation or construction, formation or laying out of works in land for the purpose of repairing, renewing, enlarging or maintaining an underground sewer, drain, electric line, pipe duct or other apparatus shall not be withheld nor be made subject to any conditions save such as may be necessary for securing that such sewer, drain, electric line, pipe, duct or other apparatus shall be laid in such manner and such levels that the construction, development or maintenance of road thereover will not be prevented or prejudicially affected thereby;(ii)permission under clause (a) of sub-section (1) of the erection or alteration of a building or the making or extending of any excavation which conform to the replacements of public health, welfare and safety and convenience of traffic on the adjoining road shall be neither withheld nor made subject to unreasonable conditions;(iii)permission under clause (b) of sub-section (1) to the re-erection or alteration of a building which was in existence before the appointed day, shall be neither withheld nor made subject to restrictions unless such re-erection or alteration involves any material alteration to the outside reappearance of the building.
