Section 189(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)Within sixty days of the receipt by the Chief Officer of the notice under subsection (2), or if any further information and documents have been called for under sub-section (3) then within sixty days of the receipt of all such further information and documents, the Chief Officer may -(a)grant the necessary permission to construct according to the plans and information furnished under sub-section (2) and sub-section (3);(b)impose any conditions in accordance with this Act or the rules, and bye-laws made thereunder, as to the level, drainage, sanitation, materials or to the number of storeys to be erected, or with reference to the location of the building in relation to any street existing or projected or to the means of access to such building or the purpose for which the building is to be used;(c)direct that the work shall not be proceeded with unless and until all questions connected with the respective location of the building or street have been decided to his satisfaction;(d)subject to the provisions of the next succeeding section, refuse such permission for reasons which shall be communicated to the applicant in writing.
