Section 187(3) in Karnataka Municipalities Act, 1964
(3)Save as otherwise provided in this Act or the rules and bye-laws made thereunder, the municipal council may,-(a)either give permission to construct, alter, add or reconstruct according to the plan and information furnished, or(b)impose in writing conditions, in accordance with this Act and the rules and bye-laws made thereunder, as to level, drainage, sanitation, design, materials or to the dimensions and cubical contents of rooms, doors, windows, and apertures for ventilation or to the number of storeys to be erected, or with reference to the location of the building in relation to any existing building or street, existing or proposed, or the purpose for which the building is to be used, or(c)direct that the work shall not be proceeded with, unless and until all questions connected with the respective location of the building, and any such street have been decided to its satisfaction, or(d)refuse permission to construct, alter, add or reconstruct according to the plan and information furnished, in the undermentioned circumstances, the reasons for refusal being stated in the order:-(i)that the work or the use of the site for the work or any of the particulars comprised in the site-plan, ground-plan, elevations, sections, or specifications would contravene some specified provision of any law or some specified order, rule, declaration or bye-law made under any law;(ii)that the application for such permission does not contain the particulars or is not prepared in the manner required under rules or bye- laws;(iii)that any of the documents referred to in sub-section (1) have not been signed as required under rules or bye-laws;(iv)that any information or documents required by the municipal council under the rules or bye-laws have not been duly furnished;(v)that streets or roads have not been made as required by section 170;(vi)that the proposed building would be an encroachment upon Government or municipal land;(vii)that the site of such building does not abut on a street or a proposed street, and there is not access to such building from any such street by a passage or pathway appertaining to such site and not less than twelve feet wide at any part;(viii)that the person so applying has no right to the land in question or has no right to construct, alter, add or reconstruct;(ix)that the land on which any building is proposed to be erected or any building situated on which is proposed to be altered, added to or reconstructed is required by the municipal council and action to acquire it is being taken:Provided that the direction under clause (c) shall not be in force after one year from the date on which the direction is given.
