Section 90(h) in Nagpur Improvement Trust Act, 1936
(h)for regulating the erection, [re-erection, alteration and use] [Substituted for 're-erection and a alteration' by Central Provinces and Berar Act VII of 1944, section 13.] of buildings in any area covered by any improvement scheme under this Act, and in particular without prejudice to the generality of the foregoing power--(i)for the materials and methods of construction to be used for external and partition walls, roofs, floors, fireplaces, chimneys, drains, latrines, privies, urinals and cesspools,(ii)the position of fire-places, chimneys, drains, latrines, privies, urinals and cess-pools,(iii)the free passage or way front of the building,(iv)the level and width of foundation, the level of the lowest floor and the stability of the structure,(v)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,(vi)the ventilation and the space to be left about the building to secure the free circulation of air and for the prevention of fire,(vii)the line of frontage where the building abuts on street,(viii)the number and height of the storeys of which the building may consist, and(ix)the means to be provided for egress from the building in case of fire;
