Section 349 in Haryana Municipal Corporation Act, 1994
349. Application of permission or licence and the grant or refusal thereof.
(1)Every person desiring to obtain the permission or licence referred to in sections 247 and 248 shall make an application in writing to the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] in such form and containing such information in respect of the land, building, excavation or means of access to a road to which the application relates as may be prescribed.(2)On receipt of such application the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.], after making such enquiry as he may consider necessary, shall by order in writing either -(a)grant the permission or licence subject to such conditions, if any, as may be specified, in the order; or(b)refuse to grant such permission or licence; provided that the order of refusal shall not be passed unless the applicant has been afforded an opportunity of being heard.(3)If, at the expiration of a period of three months after an application under sub-section (1) has been made to the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.], no order in writing has been passed by the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.], the permission shall be deemed to have been granted without the imposition of any conditions but subject to the restrictions and conditions signified in the plans published in the Official Gazette under section 346.(4)The [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] shall maintain such registers as may be prescribed with sufficient Particulars of all such cases in which permission or licence is given or deemed to have been given or refused by him under this section, and the said register shall be available for inspection without charge by all persons interested and such persons shall be entitled to take extracts therefrom.
