(4)(i)The holdings in the municipal area shall be classified by the municipality on the following criteria:-(a)location of the holding -(i)holding on the Principal Main Road,(ii)holding on the Main Road,(iii)holding other than sub-clauses (i) and (ii)(b)use of the holding -(i)purely residential,(ii)purely commercial, i.e., shops, hotels, lodges, restaurants, godowns and other business establishments;(iii)purely industrial, i.e., factories, mills, workshops and other manufacturing units;(iv)holdings other than sub-clauses (i), (ii) and (iii)(c)Type of construction -(i)pucca building with R.C.C. R.B. Roof,(ii)pucca building with asbestos/corrugated sheet roof,(iii)other buildings not covered in sub-clauses (i) and (ii).
