(2)The Chief 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 neighborhood; or(b)would add to the traffic constraints 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 inhabitants of the neighbourhood; or(f)in the case of a hospital or a clinic, would be harmful to the patients due to noise or an environment, which poses a health hazard; or(g)in the case an educational building, would deprive the students of playground facilities, or any other similar ground.
