Section 3(9) in The Chennai City Corporation Building Rules, 1972
(9)Within thirty days from the date of receipt of an application under section 234 of the Act for approval of a site or for permission to execute the works or for both, the Commissioner may require the applicant-(a)to furnish him with any information on matters referred to in these rules which have not already been given in the documents received thereunder or with any document required by that section which has not been sent in, or(b)to satisfy him that there are no objections which may lawfully be taken for the approval of the site or to grant permission to execute the work or for both.
