Section 303(1) in Karnataka Municipal Corporations Act, 1976
(1)The only grounds on which approval of a site for the construction or re-construction of a building or permission to construct or re-construct a building may be refused, are the following, namely:-(a)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 specification would contravene some specified provisions of any law or some specified order, rule, declaration or bye-law made under any law;(b)that the application for such permission does not contain the particulars or is not prepared in the manner required under rules or bye-laws;(c)that any of the documents referred to in section 299 have not been signed as required under rules or bye-laws;(d)that any information or documents required by the Commissioner under the rules or bye-laws has or have not been duly furnished;(e)that streets or roads have not been made as required by section 280;(f)that the proposed building would be an encroachment upon Government or corporation land;(g)that the site of such building does not abut on a street or a projected street and there is no access to such building from any such street by a passage or pathway appertaining to such site and not less than five meters wide at any part.
