Section 215 in Andhra Pradesh Municipalities Act, 1965
215. Grounds on which approval of sites for or licence to construct or reconstruct building may be refused.
- The only grounds on which approval of a site for the construction or reconstruction of a building or permission to construct or reconstruct a building may be refused are the following, namely:-(1)that the work, or use of the site for the work or any of the particulars comprised in the site plan, ground plan elevations, sections or specifications would contravene some specified provision of any law or some specified order, rule, declaration or bye-laws made under any law.(2)that the application for such permission does not contain the particualrs or is not prepared in the manner required under rules or bye-laws;(3)that any of the documents referred to in Section 209 have not been signed as required under rules or byelaws;(4)that any information or a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate, or as the case may be, an affidavit referred to in Section 184 are not furnished or documents required by the Commissioner under rules or bye-laws have or have not been duly furnished.(5)that streets or roads have not been made as required by Section 184.(6)that the proposed building would be an encroachment upon Government or municipal land.Whenever the Commissioner refuses to approve a building site for a building or to grant permission to construct or reconstruct a building, the reasons for such refusal shall be specifically stated in the order.
