Section 331(b) in The Delhi Municipal Corporation Act, 1957
(b)to re-erect(i)any building of which more than one-half of the cubical contents above the level of the plinth have been pulled down, burnt or destroyed, or(ii)any building of which more than one-half of the superficial area of the external walls above the level of the plinth has been pulled down, or(iii)any frame building of which more than half of the number of the posts or beams in the external walls have been pulled down;
