269. Grounds on which approval of site for or licence to construct or reconstruct building may be refused.
- The only grounds on which approval of a site for the construction or reconstruction of a building or permission to construct or reconstruct a building may be refused are the following, namely :(1)that the work, or use of the site for the work or any of the particulars comprised in the site plan, ground plan, elevations, sections or specification would contravene some specified provision of any law, or some specified order, rule, declaration or bye-law made under any law;(2)that the application for such permission does not contain the particulars or is not prepared in the manner required under rules or bye-laws;(3)that any of the documents referred to in Section 264 have not been signed as required under rules or bye-laws;(4)that any information or documents required by the Executive Officer under rules or bye-laws has or have not been duly furnished;(5)that roads have not been made as required by Section 247; or(6)that the proposed building would be an encroachment upon Government or Municipal land.Whenever Executive Officer or the [Municipality] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] refuses to approve a buildings-site for a building or to grant permission to construct or reconstruct a building, the reasons for such refusal shall be specifically stated in the order or resolution.
