Section 294 in The M.P. Municipal Corporation Act, 1956
294. Notice of buildings.
(1)Every person who intends to erect or re-erect a building shall submit to the Commissioner-(a)an application in writing for approval of the site together with a site plan of the land; and in the case of land which is the property of the Government or of the Corporation, a certified copy of the documents authorising him to occupy the land, and if so required by the Commissioner the original document or documents; and(b)an application in writing for permission to build together with a ground plan, elevation and section of the building and a specification of the work to be done.(2)Every plan of any building to be constructed wholly or partly of masonry, submitted under sub-section (1) shall, in token of its having been prepared by him or under his supervision, bear the signature of a licensed surveyor.(3)Every document submitted under sub-section (1) shall be prepared in such manner and shall contain such particulars as may be prescribed [by bye-laws] [Inserted by M.P. Act No. 13 of 1961.].(4)Nothing herein contained shall require a person to comply with the provisions of clause (h) of sub-section (1) until such time as the site has been approved by the Commissioner or such person as he may appoint.
