Section 358(3) in The Chhattisgarh Municipalities Act, 1961
(3)Buildings-(a)the regulation or restriction of the use of sites for building for different areas;(b)the regulation or restriction of buildings in different areas;(c)the form of notice of erection of any building or execution of any work and the fee in respect of the same;(d)the plans and documents to be submitted together with such notice and the information and further information to be furnished;(e)the level and width of foundation level of lowest floor and stability of structure;(f)the construction of buildings and the materials to be used in the construction of building;(g)the height of buildings whether absolute or relative to width of streets or to different areas;(h)the number and height of storey's composing a building and height of rooms and the dimensions of rooms intended for human habitation;(i)the height and slope of the roof above the uppermost floor upon which human beings are to live or cooking operations are to be carried;(j)the provision of open spaces, external and internal, and adequate means of light and ventilation;(k)the provision of means of egress in case of fire, fire-escapes and water-lifting devices;(l)the provisions of secondary means of access for the removal of house refuse;(m)the materials and methods of construction of external and party walls, roofs and floors;(n)the position, materials and methods of construction of hearths, smoke escapes, chimneys, staircases, latrines, drains and cesspools;(o)the provision of lifts;(p)the paving of yard;(q)the restrictions on the use of inflammable materials for buildings;(r)the restriction on construction of foundation on certain sites;(s)the measures to be taken to protect buildings from damp arising from sub-soil;(t)the wells, tanks and cisterns and pumps for the supply of water for human consumption in connection with buildings;(u)in the case of wells, the dimensions of the well, the manner of enclosing it and if the well is intended for drinking purposes the means which shall be used to prevent pollution of the water;(v)the supervision of buildings;(w)the setting back of garages and shops from the regular line of a street;(x)the construction of portable structures and permission for such construction;(y)requiring an owner of a building divided into two or more separate tenements to provide adequate means of lighting at night time at staircase, passage, private court of or any such building, the space near or leading to latrines or urinals and washing places therein and of extinguishing such lights;(z)the qualifications of surveyors or persons by whom plans required under Section 187 are to be prepared, or of plumbers, for licensing persons to be surveyors or plumbers and, fixing the fees chargeable for such licences; and for modifying the provisions of or revoking such licences, and prohibiting any alterations or repairs or fittings to water or drainage pipes or house connections to be carried out or made except by such persons;(aa)preventing the erection of buildings, without adequate provision being made for location and laying of streets, and for the payment of compensation in such case, when necessary;(bb)regulating in any manner not specifically provided for in this Act, the erection of any enclosure wall, fence, tent, awning or other structure of whatsoever kind or nature on any land within the Municipal limits;
