Section 293(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)No person shall-(i)erect or re-erect any building; or(ii)commence to erect or re-erect any building; or(iii)make any material external alteration to any building; or(iv)construct or re-construct any projecting portion of a building which the Commissioner is empowered by Section 305 to require to be set back or is empowered to give permission to construct or re-construct;-(a)unless the Commissioner has either by an order in writing granted permission or has failed to intimate within the prescribed period his refusal of permission for the erection or re-erection of the building or for the construction or re-construction of the projecting part of the building; or(b)after the expiry of one year from the date of the said permission or such longer period as the Commissioner may allow or from the end of the prescribed period, as the case may be :Provided that nothing in this section shall apply to any work, addition or alteration which the Corporation may by bye-law declare to be exempt.
