Section 187C(4) in The M.P. Municipalities Act, 1961
(4)Nothing contained in sub-section (1) shall apply to any application by any person who does not have any right over the building or the land on which the construction has been made or to my application in respect of any building erected or constructed in any of the, following areas ;-(i)area notified by the State government as a hill station or a place of tourist importance or sensitive/fragile from the point of ecology;(ii)area specified for parking of vehicles;(iii)area coming within the Road or area affecting alignment of Public Roads;(iv)area specified for tanks (talab) ;[x x x] [Proviso omitted by M.P. Act No. 21 of 2005.](v)area of construction affecting regular building line.](vi)[ area of construction coming within thirty metres or such further distance from the river bank as may be specified in the master plan of the concerned town; [Inserted by M.P. Act No. 2 of 2005.](vii)area of any nallah and water stream.]
