(3)If, for the use of building, a licence or permission is required from any Department of the Government, or the Central or any other State Government, or any statutory body under any law in force for the time being, and if such licence or permission is not immediately available, a provisional sanction shall be given for the erection of such building and upon the production of such licence or permission and submission of duly authenticated copies thereof, sanction under sub-section (1), shall be given:Provided that the provisional sanction shall be subject to all other provisions of this Chapter:Provided further that the erection or re-erection of a building shall not commence on the basis of a provisional sanction.
