- Nothing in these rules shall require the demolition, alteration or abandonment of a building existing on the date on which the relevant provisions of these rules come into force nor prevent continuance of the use or occupancy of an existing building unless in the opinion of the Authority, such building or portion thereof constitute a hazard to the safety of the adjacent property or to the safety of the occupants of the building itself, subject to the over all limitations on restrictions provided in the Development Plan for any area.
