Section 6(5) in The Delhi Restriction of Uses of Land Act, 1941
(5)The Deputy Commissioner shall not refuse permission to the erection or re-erection of a building which was in existence on the date on which the declaration under sub-section (1) of section 3 was made, nor shall he impose any conditions in respect of such erection or re-erection unless it involves the addition of one or more storeys to building or the extension of the plinth area of the building by more than one-eight of the original plinth area, or there is a probability that the building will be used for a purpose other than for which it was used on the date on which the said declaration was made.
