Section 203 in Tamil Nadu District Municipalities Act, 1920
203. Grounds on which approval of site for, or licence to construct or reconstruct building, may be refused.
- The only grounds on which approval of a site for the construction or reconstruction of a building or permission to construct or reconstruct a 1 building maybe refused are the following, namely:-(1)that the work, or use of the site for the work or any of the particulars comprised in the site plan, ground plan, elevations, sections or specification would contravene some specified provision of any law, or some specified order, rule, declaration or by-law made under any law;(2)that the application for such permission does not contain the particulars or is not prepared in the manner required under rules or by-laws;(3)that any of the documents referred to in section 197 have not been signed as required under rules or by-laws;(4)that any information or documents required by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] under rules or by-laws has or have not been duly furnished;(5)that streets or roads have not been made as required by section 175; or(6)that the proposed building would be an encroachment upon Government or municipal land.Whenever the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or the council refuses to approve a building-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 or resolution.
