(1)The Government may make rules -(a)for the regulation or restriction of the use of sites for building; and(b)for the regulation or restriction of building construction.(2)Without prejudice to the generality of the powers conferred by clause (a) of sub-section (1), rules made under that clause may provide that -(a)no insanitary or dangerous site shall be used for building construction; and(b)no site shall be used for the construction of a building intended for public worship, if the construction thereon will wound the religious feelings of any class of persons.(3)With out prejudice to the generality of the powers conferred by clause (b) of sub-section(1), rules made under that clause may provide for the following matters:- namely(a)information and plans to be submitted together with applications for permission to construct a building;(b)height of buildings, whether absolute or relative to the width of streets;(c)level and width of foundation level of lowest floor, and stability of structure;(d)number and height of storeys composing a building and height of rooms;(e)provision of sufficient open space external or internal and adequate means of ventilation;(f)provision of means of egress in case of fire;(g)provision of secondary means of access for the removal filth;(h)materials and methods of construction of external and partition walls, roofs and floors;(i)position, materials and methods of construction of hearths, smoke escapes, chimneys, staircases, latrines, drains, cesspools ;(j)paving of yards;(k)restrictions on the use of inflammable materials in the building; and(l)in the case of wells, the dimensions of the well in the manner of enclosing it, and if the well is intended for drinking purposes the means which shall be used to prevent pollution of water.
