(1)Where any person intends to construct or reconstruct a building other than a hut within a municipal area, he shall send to the Secretary-(a)an application in writing together with a site plan of the land for the approval of the site; and(b)an application in writing together with a ground plan, elevation and sections of the building and specification of the work for permission to execute the work.Explanation. - Building in this sub-section shall include a wall or fence of whatever height bounting or abutting on any public street.
