Section 263(2) in West Bengal Municipal Corporation Act, 2006
(2)The sanction of a building or a work may be refused on the following grounds:-(a)that the building or the work or the use of site for the building or the work of any of the particulars comprised in the site plan, ground plan, elevation, section or specification would contravene the provisions of this Act or the rules and the regulations made thereunder or of any other law in force for the time being;(b)that the notice for sanction does not contain the particulars or is not prepared in the manner required under the rules and the regulations made in this behalf; *(c)that any information or document required by the Commissioner under this Act or the rules or the regulations made thereunder has not been duly furnished;(d)that in cases requiring a layout plan under section 254 such layout plan has not been sanctioned in accordance with the provisions of this Act;(e)that the building or the work would be an encroachment on Government land or land vested in the Corporation;(f)that the site of the building or the work does riot about on a street or projected street and that there is no access to such building or work from any such street by any passage or pathway appertaining to such site.
