Section 15(1) in Karnataka Town and Country Planning Act, 1961
(1)On receipt of the application for permission under section 14, the Planning Authority shall furnish to the applicant a written acknowledgment of its receipt and after such inquiry as may be necessary either grant or refuse a commencement certificate:Provided that such certificate may be granted subject to such general or special conditions as the State Government may, by order made in this behalf, direct.
