(1)Every person giving any notice of his intention to erect a building under section 343 shall specify the purpose for which such building is intended to be used:Provided that for any building, not more than one class of use, consistent with the occupancy of the use group within the meaning of clause (2) of section 340, shall be considered, except in respect of the case where, under this Act or any other law in force for the time being, mixed occupancies of specified nature maybe permissible.(2)Every person giving any notice under section 343 of his intention to execute any of the works specified in sub-section (b) of clause (1) of section 340, shall, specify whether the purpose for which such work is intended to be executed, is proposed, or is likely, to be changed by such execution of work:Provided that if such change would result in mixed occupancies, which are contrary to the provisions of this Act or of any other law in force for the time being, such change shall not be allowed.(3)No notice shall be valid until the information required in sub-section (1) or sub-section (2) and any other information and plants, which may be required by rules made in this behalf, have been furnished to the satisfaction of the Chief Officer of the Municipality along with the notice.
