- The sanction of a building plan may be refused on any of the following grounds :(a)that the approval of the building site has not been obtained as required under the provisions of this Act and the rules and the regulations made thereunder;(b)that the ground plan, elevation, section or specification would contravene any of the provisions of this Act or the rules or the regulations made thereunder or of any other law for the time being in force;(c)that the application with building plan does not contain the necessary particulars and has not been prepared in the manner as required under the rules and the regulations made in this behalf;(d)that any information or document required by the Board of Councilors in this behalf has not been duly furnished, and, in the cases requiring a lay-out plan under section 193, such lay-out plan has not been sanctioned as required under this Act;(e)that the building or the work would be an encroachment of Government land or land vested in the Municipality;(f)that for the use of the building for non-residential purposes, if any, a licence for permission has not been obtained for such use as required under the provisions of this Act or any other law for the time being in force :Provided that a provisional sanction may be given in this regard for erection or re-erection of a building which may be confirmed by final sanction upon production of necessary licence or permission from the Municipality or the Government or the appropriate statutory body, as the case may be.
