Section 2 in Bareilly Development Authority Composition of Offences Bye-Laws, 1983
2. Granting or refusing permission.
- The granting or refusing to grant permission to compound an offence by or under the Act, the Development Authority or any officer authorised by it in this behalf by general or special order shall take into account the following factors:(1)Whether the offence relates to any development not in conformity with the land-use proposals contained in the Master Plan, and its effect ?(2)Whether the offence relates to an encroachment on any Government or public land and its effect ?(3)Whether the offence relates to a projection on any Government or public land and its effect ?(4)Whether the offence relates to the colouring of any house abutting an arterial road against the prescribed colour and its effect ?(5)Whether the permission has earlier been allowed or refused and its effect ?(6)Whether reasonable efforts were made to procure permission to construct before carrying out the building activity ?(7)Whether the construction has been done on basement, semi-basement, ground, first or subsequent floors and its effect on the adjoining area ?
