Section 24 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
24. Ground on which the permission may be refused :
The permission to erect a building or to make addition to and/or alteration for conversion of existing but into pucca structure may be refused on the following grounds(a)that the work or any other particulars comprised in the site plan, building plans, elevation, sections or specification would contravene some specific provisions of the Calcutta Municipal Corporation Act, 1980 or the rule or the bye-law made thereunder;(b)that the applications for such permission does not contain the particulars, required under these regulations;(c)that the proposal falls within any street or bustee street alignment;(d)that the proposal falls within any improvement scheme of C.M.C., C.I.T., C.M.D.A., and similar other organisations;(e)that the applicant has not satisfied the Municipal Commissioner with regard to any objections which may have been taken under the Calcutta Municipal Corporation Act, 1980.
