125. Sanction of building plan and permission to execute work.
(1)Within sixty days after the receipt of any application with building plan or of any information or document which the Municipality may reasonably require the applicant to furnish, the Municipality shall, by written order either accord sanction to the building plan and give permission with or without condition to execute the work or refuse to accord permission.(2)A building plan sanctioned under this section shall remain valid for three years from the date of such sanction, and may be renewed for another two years on payment of such fees as may be levied by the Municipality by regulations.(3)If. within the period referred to above the Municipality has neither accorded nor refused to accord sanction to a building Plan or permission of execution, such sanction or permission shall be deemed to have been granted, and the applicant may proceed to execute the work according to the submitted plan and nothing in this section shall be deemed to have permitted the applicant to contravene any of the provisions of this Act or the rules or regulations made thereunder. Before any person commences to erect or re-erect a building the owner of the building, shall send to the Municipality a written notice specifying the date on which he proposes to commence the work.
