Section 296 in Karnataka Municipal Corporations Act, 1976
296. Power of corporation to regulate future construction of certain classes of buildings in particular streets or localities.
(1)The corporation may give public notice of its intention to declare,-(a)that in any streets or portions of streets specified in the notice,-(i)continuous building will be allowed;(ii)the elevation and construction of the frontage of all buildings thereafter constructed or reconstructed shall, in respect of their architectural features be such as the standing committee may consider suitable to the locality, or(b)that in any localities specified in the notice the construction of only detached buildings will be allowed, or(c)that in any streets, portions of streets of localities specified in the notice, the construction of shops, warehouses, factories, huts or buildings of a specified architectural character or buildings designed for particular uses will not be allowed without the special permission of the standing committee.(2)No objections to any such declaration shall be received after a period of three months from the publication of such notice.(3)The standing committee shall consider all objections received within the said period and may then confirm the declaration, and before doing so, may modify it, but not so as to extend its effect.(4)The Commissioner shall publish any declaration so confirmed and it shall take effect from the date of publication.(5)No person shall, after the date of publication of such declaration, construct or reconstruct any building in contravention of any such declaration.
