Section 7(7) in Bangalore Mahanagara Palike Building Bye-laws 2003
7.1No piece of land shall be used as a site for the construction of buildings under the following circumstances:(a)if the site is not drained properly or is incapable of being well drained;(b)if the Authority considers that the site is insanitary or it is dangerous to construct a building on it;(c)if the building is proposed on any area filled up with filthy and offensive matter without a certificate from the Health Officer and Corporation Engineer to the effect that it is fit to be built upon from health and sanitary point of view;(d)if the site is within a distance of nine meters from the water spread area of a tank at full tank level;(e)if the owner of the building has not shown to the satisfaction of the Authority that all the measures required to safeguard the construction from constantly getting damp are being taken.;(f)if the building is for an office or public building including school, theatre or assembly on a site which has not been previously approved by the Authority;(g)if the construction of the building thereon is for public worship which in the opinion of the Authority may offend the religious feelings of any class of persons in the vicinity thereof; or which may cause obstruction to the traffic.(h)if the use of the said site is for the purpose of establishing a factory, warehousing, or work place which in the opinion of the Authority will be a source of annoyance to the health and comfort of the inhabitants of the neighbourhood;(i)if it violates any provisions of development plan and Zoning Regulations and(j)if the plot is a revenue site for which permission under the Karnataka Land Revenue Act, 1964. is not obtained under section 95 thereof.Note:(i)Every application for a factory, workshop or work place if it is proposed to employ and use power shall also satisfy the conditions of section 354 of the Act and specific permission thereunder shall be obtained.(ii)If the proposed use of the building on the site does not conform to the land use proposals of the development plan or zoning regulations, permission from the Bangalore Development Authority (a) for the change of land use and (b) for the sub-division of plot, have to be furnished.
