(1)The grounds on which permission to construct or re-construct a hut may be refused are the following, namely: -(i)that the work or use of the site for the work would contravene the provisions of any law or any order, rule, bye-law or declaration made under, such law;(ii)that the application for permission does not contain the particulars or are not prepared in the manner required by any rule or bye-law made under this Act;(iii)that any information or plan required by the Secretary under the rules or bye-laws made under this Act has not been duly furnished;(iv)that the proposed hut would be an encroachment upon the land belonging to the Government or the Village Panchayat
