Section 365(2) in Arunachal Pradesh Municipal Act, 2007
(2)The Chief Municipal Executive Officer/ Municipal Executive Officer may refuse to give such permission in any case on the ground that such use -(a)would be objectionable by reason of the density of population in the neighbourhood, or(b)would add to the traffic constraint in the vicinity including parking spaces for vehicles or(c)would not conform to other predominant uses in the neighbourhood or(d)would constitute a fire hazard or(e)would be a nuisance to the inhabitant of neighbourhood or(f)in the case of a hospital or a clinic would be harmful to the patient due to noise or an environment which poses a health hazard or(g)in the case of an educational building would deprive the students of playground facilities,
