Section 4 in Bangalore Mahanagara Palike Building Bye-laws 2003
4. GRANT OF LICENCE
4.1Grant or refusal of licence –4.1.1Subject to sections 303 and 304 of the Act, the Authority, after having examined the application for licence, may either grant the licence as per the proposal or with such modifications or conditions as it may deem necessary or refuse licence and thereupon shall communicate its decision to the applicant within 30 days as per KMC Act in the proforma given in Schedule V-A or Schedule V-B.4.1.2While granting licence, the Authority shall impose a condition that atleast two trees shall be grown in the sites where the sital area exceeds 200 sqm. in the interest of improving the environment of the area.4.1.3The Authority may require the owner, builder, or any other person responsible for construction of a building to erect and maintain during construction such barricading as considered necessary to prevent dust, debris and other materials endangering the safety of people/structures, etc., in and around the site.4.1.4. Revised plans –(i)Where plans have been scrutinised and modifications or objections have been pointed out by the Authority, the applicant shall modify the plans to comply with the modifications or objections raised and resubmit the plans. The plans submitted for approval shall not contain superimposed corrections.(ii)A plan once sanctioned may be revised or modified by the Authority on payment of additional fee for scrutiny, and additional fee, if any, to be paid, due to the increase in the permissible floor area. If the modified plan is sanctioned after the commencement of work, penalty at the rates prescribed by the Corporation shall be paid by the applicant4.1.5Security deposit –(1)The applicant shall deposit a sum at the rate of Rs.25/= per sq.mtr. of floor area as refundable non-earning security and earnest deposit for the following categories of buildings, namely:(a)Residential group housing / multi dwellings / apartments, with 5 dwelling units and more.(b)Commercial buildings exceeding 300 sq. mtrs. of total floor area.(2)The security deposit shall be refunded two years after completion of the construction as per approved plan as certified by the Corporation. If the construction is not as per approved plan this deposit amount would be forfeited.4.4 Special powers of the Authority :The Authority may direct the owner(i)to change the location of the proposed building,(ii)to provide open space or ventilation,(iii)to use specified materials for construction, if such measures are considered necessary keeping in view the existing or proposed power lines, water and sewage lines passing through the site, or due to any proposed widening of the road or formation of new roads passing through the site; which shall not be inconsistant with the Act and the development plan;
