Section 295 in Karnataka Municipal Corporations Act, 1976
295. Building bye-laws.
(1)With the approval of the Government the corporation may make bye-laws,-(a)for the regulation or restriction of the use of sites or buildings, and(b)for the regulation or restriction of building.(2)Without prejudice to the generality of the power conferred by clause (b) of sub-section (1), bye-laws made under that clause may provide,-(a)that no insanitary or dangerous site shall be used for building, and(b)for the regulation or restriction of the construction of buildings intended for public worship on sites.(3)Without prejudice to the generality of the power conferred by clause (a) of sub-section (1), bye-laws made under that clause may provide for the following matters:-(a)information and plans to be submitted together with applications for permission to build;(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 of house refuse;(h)materials and methods of construction of external and party walls, roofs, and floors;(i)position, materials and methods of construction of hearths, smoke escapes, chimneys, staircases, privies, drains, cesspools;(j)paving of yards;(k)restrictions on the use of inflammable materials in buildings;(l)in the case of wells, dimensions of the well, 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.(4)Every bye-law made under sub-section (1) relating to grant of licence for the construction or reconstruction of a building shall provide that planting of trees and plants in the premises shall be a condition of every licence granted for the construction or reconstruction of any such building.(5)No piece of land shall be used as a site for the construction of a buildings, and no building shall be constructed or reconstructed otherwise than in accordance with the provisions of this Act and of any rules or bye-laws made thereunder relating to the use of building sites or the construction or re-construction of buildings.
