Section 278 in The Madurai City Municipal Corporation Act, 1971
278. Grounds on which approval of site for, or permission to construct or reconstruct building may be refused.
- The only ground on which approval of a site for the construction or re-construction of a building or permission to construct or re-construct a building may be refused, are the following, namely:-(1)that the work or the use of the site for the work or any of the particulars comprised in the site-plan, ground plan, elevations, sections or specifications would contravene some specified provision of any law or some specified order, rule, declaration or by-laws made under any law;(2)that the application for such permission does not contain particulars or is not prepared under rules or by-laws;(3)that any of the documents referred to in section 272 have not been signed as required under rules or by-laws;(4)that any information or documents required by the Commissioner under the rules or by-laws has or have not been duly furnished;(5)the streets or roads have not been made as required by section 250;(6)that the proposed building would be an encroachment upon Government or municipal land;(7)that the site of such building does not abut on a street or a projected street, and there is no access to such building from any such street by a passage or pathway appertaining to such site and not less than 3.5 metres wide at any part;(8)that the site is required for a public purpose under any law for the time being in force.Whenever the Commissioner or the standing committee refuses to approve the site for a building, or to grant permission to construct or re-construct a building the reasons for such refusal shall be specifically stated in the order.
