Section 37 in Bihar Regional Development Authority Act, 1974
37. Sanction or refusal of application for erection of a building addition or alteration thereto.
(1)The Vice Chairman shall sanction the erection of a building or addition or alteration thereto if such erection of the building or addition or alteration thereto would not contravene any provision of this Act any regulation made thereunder.(2)If the proposed erection or alteration would be in contravention of at provision of this Act, or any regulation made in this behalf or under any other law, sanction of the plain shall be refused.(3)The Vice-Chairman shall communicate the sanction to the person will has given the notice, and where he refuses the sanction he shall, record a be statement of his reasons for such refusal and communicate the refusal alot with the reasons thereof to the person who has given the notice.(4)The sanction or refusal 'as aforesaid shall be communicated in such manner as may be specified in the regulation made in the behalf.(5)If at the expiration of a period of a period of 3 months after application under Section 36 has been made to the Vice-Chairman, no order in writing has been passed by the Vice-Chairman and no notice of the order passed by the Vice-Chairman, in this connection has been sent to the applicant, the applicant she give a notice under registered post intimating that sanction shall be presumed nothing to the contrary is received or notified in respect of his application will 30 days from the days from the date of receipt of the notice.
