Section 306(1) in The Delhi Municipal Corporation Act, 1957
(1)If any part of a building abutting on a public street is within the regular line of that street, the Commissioner may, whenever it is proposed—(a)to repair, rebuild or construct such building or to take down such building to an extent exceeding one-half thereof above the ground level, such half to be measured in cubic feet; or(b)to repair, remove, construct or reconstruct or make any additions to, or structural alterations of, any portion of such building which is within the regular line of the street, by any order which he issues concerning the additions to, rebuilding construction, repair or alterations of, such building, require such building to be set back to the regular line of the street.
