The Executive Officer shall not approve of a site or grant permission (i) for erection or re-erection of a building on a site in connection with which a lay-out, in his opinion, is necessary and for which action as provided in Section 247 or 248 of the Act has not been taken, (ii) for execution of work if in his opinion there is contravention of any of the provisions of any of the Sections 239, 240, 241 and 242 of the Act.
