- No piece of land shall be used as a site for he construction of building,-(a)if the authority considers that the site is insanitary or that it is dangerous to construct a building on it;(b)if the site is within a distance of 9 metres of the highest water mark, and if there be major water course nearby the distance of the plot from the same shall be 9 metres from average high flood mark or 15 metres from the defined boundary of water course, whichever is more;(c)if the owner of the building has not shown to the satisfaction of the Authority all the measures required to safeguard the construction from constantly getting damp;(d)if the building is for assembly use like cinemas and theatres as well as for public worship, which has not been previously cleared by the Authority;(e)if the building is proposed on any area filled up with carcases, excreta, filthy and offensive matter, till the production of certificate from Health Officer and Municipal Engineer to the affect that it is from the health and sanitary point of view, fit to be built upon;(f)if the site is not drained properly or is incapable of being well drained;(g)if the use of the said site is for the purpose which in the opinion of the Authority, will be a source of annoyance to the health and comfort of the inhabitants of the neighbourhood;(h)if the plot has not been approved as a building site either by Authority or City Improvement Trust/Board or Planning Authority;(i)if the proposed occupancy of the building on the site does not conform to the land use proposals in the development plans or zoning regulations;(j)if the building has to be constructed over/under a Municipal drain/sewer line or water main or overhead transmission line.
