(2)The sanction for erection of a building or execution of a work, may be refused on the following grounds, namely: -(a)That the building or the work or the use of the site for the building or the work or any of the particulars comprised in the site plan, ground plan, elevation, section or specification, would contravene the provisions of this Act or the rules and the regulations made there under or of any other law in force for the time being or any scheme sanctioned under such law;(b)That the notice for sanction does not contain the particulars or is not prepared in the manner required under the rules and the regulations made in this behalf.(c)That any information or document required by the Chief Officer under this Act or the rules or the regulations made thereunder, has not been duly furnished.(d)That in cases requiring a layout plan under any other law for the time being in force, such layout plan has not been sanctioned in accordance with the provisions of this Act;(e)That the building or the work would be an encroachment on land vested in the Government, or the Central or any other State government, or the municipality; and(f)That the site of the building or the work does not about, on a street or projected street and that there is no access to such building or work from any such street by any passage or pathway appertaining to such site.
