(iv)where any building, wall, bank or other construction above the ground has been permitted under clause (i) of this sub-section to be maintained, erected, added to or altered, repairs shall not, without the written approval of the [General Officer Commanding the District] [Substituted by Act 11 of 1921, section 3, for 'General Officer Commanding the Division'.], be made with materials different in kind from those employed in the original building, wall, bank or other construction.
