Section 240 in Chennai City Municipal Corporation Act, 1919
240. Grounds on which approval of site for, or permission to construct or reconstruct building may be refused.
- 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:-(1)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 provision of any law or some, specified order, rule, declaration or by-law made under any law;(2)that the application for such permission does not contain the particulars or is not prepared in the manner required under rules or by-laws;(3)that any of the documents referred to in section 234 have not been signed as required under rules or by-laws;(4)that any information or documents required by the commissioner under the rules or by-laws has or have not been duly furnished;(5)that streets or roads have not been made as required by section 215;(6)[ that the proposed building would be an encroachment upon [Government] [Inserted by section 223 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936)] or municipal land;(7)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 12 feet wide at any part.]Whenever the commissioner or the [standing committee] [Substituted for 'licence appeals committee' by Tamil Nadu Act 22 of 1971.] refuses to approve a site for a building, or to grant permission to construct or re-construct a building, the reasons for such refusal shall be specifically stated in the order.
