Section 278 in The Coimbatore City Municipal Corporation Act, 1981
278. Grounds on which approval of site for, or permission to construct or reconstruct building may be refused.
(1)The only grounds on which approval of a site for the construction or reconstruction of a building or permission to construct or reconstruct 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;(2)Whenever the Commissioner or the standing committee refuses to approve the site for a building, or to grant permission to construct or reconstruct a building the reasons for such refusal shall be specifically stated in the order.
