Section 71 in Bangalore Development Authority Act, 1976
71. Power to make bye-laws.-
(1)The Authority may, with the previous approval of the Government make bye-laws not inconsistent with the rules or the regulations made under this Act, in respect of the following matters, namely:-(a)the management, use and regulation of houses constructed under any scheme;(b)regulating the construction and reconstruction of building in regard to such matters as the following, namely:- the notice to be given previous to erection the plans to be submitted, the line of frontage with neighbouring buildings, the free space to be left about the buildings, the level and width of foundation, the stability of structure, the materials to be used and the provision to be made for the drainage and ventilation; and(c)the forming of extensions or lay-outs and the laying out of private streets, for determining the information and plans to be submitted with applications for permission to form extensions or lay-outs and to make private streets; and for regulating the level and width of streets and the height of buildings abutting thereon.(2)The Government may, by notification, rescind any bye-law made under this section and thereupon, the said bye-law shall cease to have effect.(3)All bye-laws made under this section shall be published in the Official Gazette and also in at least two newspapers in English and Kannada having large circulation in the City of Bangalore.
