355. Provisions as to building and works on either new street or near flyovers or transportation terminals.
(1)The Sanction to be erection, re-erection of any building or execution of any work on either side of a new street in the municipal area of a Municipality, may be refused by the Chief Officer of the Municipality unless and until such new street has been levelled, and in the opinion of the Chief Officer, wherever practicable, metalled or paved, drained, lighted and laid with a water main to his satisfaction.(2)The sanction to the erection, re-erection of any such building or the execution of any such work, may be refused by the Chief Officer if such building or any portion thereof or such work, comes within the regular line of any street, the position and direction of which, has been laid down by the Chief Officer, but which has not been actually erected or executed, or if such building or any portion thereof such work is in contravention of any building plan or any other scheme or plan prepared under this Act or any other law in force for the time being.(3)The Chief Officer may refuse permission for the erection or re-erection of any building, which when completed, will be within such distance from a fly-over or over-bridge or transportation terminal or other construction, as may be prescribed in this behalf.
