180. Sanction of work by [Municipality] [Substituted by U.P Act No. 12 of 1994.].
(1)Subject to the provisions of any bye-law the [Municipality] [Substituted by U.P Act No. 12 of 1994.] may either refuse to sanction any work of which notice has been given under Section 178 or may sanction it absolutely or subject to, -(a)any written directions that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] deems fit to issue in respect of all or any of the matters mentioned in sub-head (h) of heading A of Section 298, or(b)a written direction requiring the set-back of the building or part of a building to the regular dine of the street prescribed under Section 222, or, in default of any regular line prescribed under that Section, to the line of frontage of any neighbouring building or buildings.(2)In the case of refusal to sanction under sub-section (1), the [Municipality] [Substituted by U.P Act No. 12 of 1994.] shall communicate in writing the reasons for such refusal to the person giving notice under Section 178.(3)Should the [Municipality] [Substituted by U.P Act No. 12 of 1994.] neglect or omit for one month after the receipt of a valid notice under Section 178 to make and deliver to the person who has given such notice an order of the nature specified in sub-section (1) in respect thereof, such person may by a written communication call the attention of the [Municipality] [Substituted by U.P Act No. 12 of 1994.] to the omission of neglect, and, if such omission or neglect continues for a further period of fifteen days, the [Municipality] [Substituted by U.P Act No. 12 of 1994.] shall be deemed to have sanctioned the proposed work absolutely.(4)Provided that nothing in sub-section (3) shall be construed to authorise any person to act in contravention of this Act or of any bye-law.(5)[ No person shall commence any work of which notice has been given under Section 178 until sanction has been given or deemed to have been given under this section.] [Inserted by U.P. Act No. 2 of 1919.](6)[ The] [Added by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may within six months cancel or modify a sanction granted by it under sub-section (1) if it is found that the sanction was secured through fraud or misrepresentation and any work done thereunder shall be deemed to have been done without such sanction :Provided that before cancelling or modifying any sanction, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall give a reasonable opportunity to the party concerned of being heard.
