Section 214 in Siliguri Municipal Corporation Act, 1990
214. Sanction of building plan and permission to execute work.
(1)Within sixty days after the receipt of any application with building plan or of any information or document which the Mayor-in- Council may require the applicant to furnish before deciding whether sanction shall be accorded in this regard, the Mayor-in-Council shall, by written order, either-(a)accord sanction to the building plan conditionally or unconditionally and give permission to execute the work, or(b)refuse, on one or more of the grounds mentioned in section 217, to accord such sanction, or(c)accord sanction but impose conditions for permission to execute the work.(2)Any building plan sanctioned under this section shall remain valid for three years from the date of such sanction and may be renewed for another two years on payment of fees as may be levied by the Mayor- in-Council by regulation.
