Section 294(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Every person who intends to erect or re-erect a building shall submit to the Commissioner-(a)an application in writing for approval of the site together with a site plan of the land; and in the case of land which is the property of the Government or of the Corporation, a certified copy of the documents authorising him to occupy the land, and if so required by the Commissioner the original document or documents; and(b)an application in writing for permission to build together with a ground plan, elevation and section of the building and a specification of the work to be done.
