(3)[ Building by laws: [The following has been added at the end of sub-section (1) (vide) item 12, Schedule II, Punjab Act No. 2 of 1931) in the case of municipalities to which Punjab Act No. 2 of 1931, applies.] - A committee shall by bye law -(a)prescribe the manner in which notice of the intention to erect or re-erect a building shall be given to the committee;(b)require that with every such notice shall be furnished a site plan of the land on which it is intended to erect or re-erect such building and a plan and specification of the building of such character and with such details as the bye-laws may require;(c)where the building appears likely to be be used as a factory, require the provisions of adequate housing accommodation in connection therewith.]
