- The sanction of a building plan my be refused on any of the following grounds:-(a)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;(b)that any 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;(c)that any information or document required by the Municipality in this behalf has not been duly furnished.(d)that the building or the work would be an encroachment on Government land or land vested in the Municipality;(e)that a licence or permission has not been obtained for use of the building for non-residential purposes as required under this Act.
