Section 292 in The City of Nagpur Corporation Act, 1948
292. Power to prohibit re-erection of building on inaccessible sites. - (1) If any building so situated as to be inaccessible to a fire engine or as to cause obstruction to a fire engine from reaching other buildings is demolished or destroyed by fire or otherwise, the [Commissioner] may by a notice in writing addressed to the owner of the building demolished or destroyed as aforesaid, direct that no building shall be erected which would be inaccessible to a fire engine or which would cause obstruction to a fire engine from reaching other buildings.
(2)No person shall erect or re-erect any building in contravention of a notice, vide sub-section (1).
