332. Provision against use of inflammable material for building etc. without permission.
(1)No roof, verandah, pandal or wall of a building or no shed or fence shall be constructed or reconstructed of cloth, grass leaves, mats or other inflammable materials except with the permission, in writing, of the Chief Municipal Officer, nor shall any such roof, verandah, pandal, wall, shed or fence, constructed or reconstructed in any year, be retained in a subsequent year except with the fresh permission obtained in this behalf.(2)Every permission under sub-section (1) shall expire at the end of the year for which it is granted.(3)The Chief Municipal Officer may regulate the use of materials, design or construction or other practices for interior decoration in accordance with the Rules and the Regulations in this behalf.
