(a)The boundaries for all buildings, sites including residential, commercial, industrial and civic centres shall be as indicated on the layout plan prepared by the Council.(b)No land shall be used as site for the erection or re-erection of the masonary building-(i)if such site is less than 0.04 acre or 1.742 square feet in area or is less than 25 feet in width on the road side :[Provided that for special reasons to be recorded in the resolution, the Municipal Council may condone any of the above conditions.] [Proviso inserted vide S.R.O. No.60/ 17.1.1980.](ii)if the building is to about on a road the site is of such a shape that the frontage of the building cannot be made to run parallel to the line of the road or as nearly parallel to the side line as the Executive Officer may consider necessary;(iii)if adequate arrangements are not made by the owner of the site to the satisfaction of the Executive Officer for preventing effectively the flooding of the site either by drainage into a storm water course, if one available or by raising the level of the site to an adequate height.(iv)if the soil or sub-soil is saturated with water in consequence of which there is likely to be dampness of floor and walls of the building.(c)No person shall erect or re-erect any enclosure, will fence cabin or any other structure on his vacant land not being part of his homestead within the municipal area without the permission obtained in writing from the Executive Officer.(d)No building other than masonary buildings shall ordinarily be allowed to be constructed or reconstructed ;Provided that the Executive Officer may permit to erect or re-erect huts in special cases for reasons to be recorded in writing.(e)No shops or business houses shall be allowed to be attached to a dwelling house without the special permission of the Executive Officer.(f)No site in a residential area shall be used or allowed to be used or a shop warehouse or factory.(g)No building in a bazaar area shall be constructed or used as a residential area unless all the provisions regarding ventilation, appurtenant open spaces, sanitary arrangements and other provisions of these rules have been complied with.(h)No building for a factory or a warehouse shall be permitted to be constructed or used except in an industrial area.(i)No temporary or semi-permanent building shall be built except during and in connection with construction of a building on the premises. On the completion of the works for which sanction has been accorded, such temporary or semi permanent structure shall be removed immediately before issue of the completion certificate.(j)No sites or buildings except those exclusively reserved as such shall be used for any of the purposes specified in Section 290 to the Act.(k)Notwithstanding anything contained in these rules the Executive Officer may in respect of a corner site abutting two or more roads prescribed such special conditions as may be necessary in each particular case in the light of features like the width, relative importance of the roads, visibility of traffic, set-back lines of adjoining buildings, axis of wings buildings, harmony of design and portion of agress and ingress on the premise.
