Section 293 in The Chhattisgarh Municipal Corporation Act, 1956
293. Prohibition of erection or re-erection of buildings without permission.
(1)No person shall-(i)erect or re-erect any building; or(ii)commence to erect or re-erect any building; or(iii)make any material external alteration to any building; or(iv)construct or re-construct any projecting portion of a building which the Commissioner is empowered by Section 305 to require to be set back or is empowered to give permission to construct or re-construct;-(a)unless the Commissioner has either by an order in writing granted permission or has failed to intimate within the prescribed period his refusal of permission for the erection or re-erection of the building or for the construction or re-construction of the projecting part of the building; or(b)after the expiry of one year from the date of the said permission or such longer period as the Commissioner may allow or from the end of the prescribed period, as the case may be :Provided that nothing in this section shall apply to any work, addition or alteration which the Corporation may by bye-law declare to be exempt.(2)If a question arises whether a particular alteration in or addition to an existing building is or is not a material alteration the matter will be determined by the Commissioner.(3)Any person aggrieved by the order of the Commissioner in this behalf may appeal to the district Court within thirty days of such order in the manner prescribed therefor and the decision of the district Court shall be final.
