Section 301 in The Coimbatore City Municipal Corporation Act, 1981
301. Power of Commissioner to require preparation of standard plan by owner or occupier of hutting ground.
(1)The Commissioner may, at any time, if it appears to him that any hutting ground, for sanitary reasons, requires improvements, serve a notice upon the owner or occupier of such hutting ground requiring him to prepare and submit a plan of the hutting ground, to the scale of four metres to the centimetre, showing-(a)the manner in which the hutting ground should be laid out, with the buildings or huts standing in regular lines and with a free passage, in front of and behind each line, of such width as may be necessary for proper ventilation and for scavenging;(b)the drains for the general use of tenants of the hutting ground;(c)the means of lighting, common water-supply, bathing arrangements, if any and common privy accommodation to be provided for the use of the tenants;(d)the streets and passage, which are to be maintained for the benefit of the tenants;(e)the tanks, wells and low lands which are to be filled up and the tanks which are to be conserved; and(f)any other proposed improvements:Provided that when there are two or more owners or occupiers of a hutting ground the Commissioner may require them to prepare and submit a joint plan of the hutting ground.(2)The streets referred to in clause (d) of sub-section (1) shall be not less than five metres wide and ordinarily not more than sixty metres apart, and the passages referred to in that clause shall be not less than 3.5 metres wide.(3)If there is any masonry building within the limits of the hutting ground, the said plan shall be so prepared as clearly to distinguish such building and the land pertaining to it.(4)The said plan shall be considered by the Commissioner who may approve of it without modification or with such modifications as he thinks fit and the said plan as approved by the Commissioner shall be deemed to be the standard plan of the hutting ground.
