Section 321 in Uttar Pradesh Municipal Corporation Act, 1959
321. [ Grounds on which approval of site for or permission to construct or reconstruct building may be refused. [Operation of Section 316 to 329, 333, clause (a) and (b) of 334(1), 335 and 336 and certain other provisions of this Adhiniyam shall, in respect of a development area, remain suspended under Section 59 of President's Act 11 of 1973 as re-enacted by U.P. Act 30 of 1974.]
(1)The only grounds on which permission to erect a building or to execute any work referred to in Section 317 may be refused, are the following, namely:(a)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 bye-law made under any law;(b)that the application for such permission does not contain the particulars or is not prepared in the manner required under rules or bye-laws or is not signed as required under rules or bye-laws;(c)that any information or documents required by the Municipal Commissioner under the rules or bye-laws has or have not been duly furnished;(d)that the proposed building would be an encroachment upon Government or Corporation land;(e)that the site of such building does not about 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 12 feet wide at any part;(f)that the site of the proposed building is of the nature specified in Section 323;(g)that the site for the work forms a part of the areas, layout plan of which has not been sanctioned as provided in Section 287;(h)that the use of the proposed building or plan is not in conformity with the Master Plan of the City framed under Section 383.(2)Whenever the Municipal Commissioner or the Executive Committee refuses to grant permission to erect a building or to execute any work referred to in Section 317 the reasons for such refusal shall be specifically stated in the order.]
