- Without prejudice to any other stipulation in these bye laws, no permission to construct a building on a site shall be granted:30.1In areas of natural waterways or drains, as detailed in the Development Plan, and drainage plan as modified from time to time;30.2If the use to which the site is proposed to be put does not conform to the use earmarked in the Development Plan/Master Plan/Zonal Development Plan;30.3If the building is to be constructed over or under a municipal drain, sewerage line, electrical line, water main, any other government or public land, or public utility services;30.4As Jharkhand is located in Seismic Zone IL III and IV if the Structural Plans are not prepared taking this into account.30.5In case of areas which get flooded, the Structural Plans are not prepared taking this into account.
