(1)The grounds on which approval of site for construction or reconstruction of a building or permission to construct or reconstruct a building shall be refused are the following, namely:-(i)that the work or use of the site for the work or any of the particulars comprised in the she plan, ground plan, elevations, sections or specifications would contravene provisions of any law, or any order, rule, declaration or bye-law made under such law;(ii)that the application for such permission does not contain the particulars or is not prepared in the manner required by any rule or bye-law made under this Act;(iii)that any of the documents referred to in section 387 has not been signed as required by rules or bye-laws made under this Act;(iv)that any information or document required by the Secretary under the rules or bye-laws made under this Act has not been duly furnished;(v)that the streets or roads have not been made as required under section 359;(vi)that the proposed building would be an encroachment upon a land belonging to the Government or the Municipality; or(vii)that the land is under acquisition proceedings.
