(iv)requiring that with every such notice shall be furnished a site plan of the land on which it is intended to erect, re-erect or materially after such building and a plan and specification, and in the case erection or re-erection of a building, an estimate also of the cost of construction (excluding cost of land and its improvement) of the building all such characters and with such details as the bye-law, may require in respect of all or any of the matter following, viz-
