(1)The State Government shall make bye-laws applicable to all or any of the municipalities as it may, by notification, specify, by which the committees shall regulate in respect of the erection or re-erection of any building within the municipality or part thereof -(a)the materials and method of construction to be used for external and party walls, roofs, floors, stair-cases, lifts, fire-places and chimneys;(b)the materials and method of construction and position of fire- place, chimneys, drains, [water seal latrines] [Substituted for the words : latrines' by Haryana Act No. 3 of 1994.], privies, urinals and cesspools;(c)the height and slope of the roof above the uppermost floor upon which human beings are to live or cooking operations are to be carried on;(d)the ventilation and the space to be left about the building to secure the free circulation of air and for the prevention of fire;(e)the line of frontage where the building abuts on a street;(f)the number and height of the storeys of which the building may consist;(g)the means to be provided for egress from the building in case of fire;(h)the materials and method of construction to be used for godowns intended for the storage of foodgrains in excess of fifty mounds, in order to render them rat-proof;(i)the minimum dimensions of rooms intended for use as living rooms or sleeping rooms;(j)the ventilation of rooms and the minimum dimensions of doors and windows;(k)the position and dimensions of projections beyond the outer face of any external wall of a building;(l)the height of factory chimneys and the provision to be made for consumption of smoke arising from the combustible used in any fire-place or furnace in a factory:Provided that the State Government may of its own or on a representation from any committee alter, vary or modify the bye-laws so as to suit the particular needs of the committee.
