(1)The Municipality may, by regulations, determine any class or classes of buildings in the cases of which, any building plan shall not be sanctioned, except in conformity with the regulations made by the Municipality for construction on the premises of receptacle for temporary deposit of solid wastes.(2)The Municipality may, by regulations, determine the types, materials of construction or designs on the basis of which such receptacles, trailers or other means for removal of solid wastes maybe constructed and where these maybe located in any premises, and the person applying for sanction of building plan, shall be bound to construct the same accordingly.(3)Without prejudice to the generality of the foregoing provisions, the Municipality shall be regulations specify the requirements for receptacles, trailers or other means for removal or for temporary deposit of solid wastes in premises used as, -(a)Markets; or(b)Hotels or restaurants or(c)Hospitals or nursing homes or pathological laboratories; or(d)Factories registered under the Factories Act, 1948 (Central Act 63 of 1948); or(e)Building with a height of eighteen metres or more.
