(2)Every person who intends to erect, materially alter or re-erect any building shall give notice in writing to the Board of such intention.When bye-laws have been framed under section 302, no notice under sub-section (2) shall be considered to be valid until notice is served under clause (iii) with such information as is necessary under clause (iv) of that section.Explanation. - an alteration in a building for the purposes of this section and of bye-laws be deemed to be material if it-(a)affects or is likely to affect prejudicially the stability or safety of the building or the condition of the building in respect of drainage, ventilation, sanitation or hygiene; or(b)increase or diminishes the height or area covered by, or the cubical capacity of the building, or of any room in the building.
