Section 317(1) in Karnataka Municipal Corporations Act, 1976
(1)The only grounds on which permission to construct or re-construct a hut be refused are the following, namely:-(a)that the work or the use of the site for the work would contravene some specified provision of any law or some specified rule, bye-law, order or declaration made under any law;(b)that the application for permission does not contain the particulars or is not prepared in the manner required under rules or bye-laws;(c)that any information or plan required by the Commissioner under rules or bye-laws has not been duly furnished;(d)that streets or roads have not been made as required by section 280;(e)that the land on which the hut is to be constructed or the street or streets on which such land abuts are not adequately drained, levelled or lighted;(f) that the proposed hut would be an encroachment upon Government or corporation land.
