Section 221 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
221. laws;
(c)that any of the documents referred to in section 242 have not beensigned as required under rules or bye-laws;(d)that any information or documents required by the ZonalCommissioner under the rules or bye-laws has or have not been dulyfurnished;(e)that streets or roads have not been made as required by section216;(f)that the proposed building would be an encroachment uponGovernment or corporation land;(g)that the site of such building does not abut on a street or aprojected street and there is no access to such building from any suchstreet by a passage or pathway appertaining to such site and not less thanfive meters wide at any part.(2)Whenever the Zonal Commissioner or the standing committee refuses toapprove a site for a building or to grant permission to construct or re-construct a
