(2)Without prejudice to the generality of the foregoing power, such Code may provide for all or any of the following matters:-(a)information and plans to be submitted together with application under any of the provisions of this chapter,(b)requirements of sites,(c)means of access,(d)development of land into land sub-division and layout,(e)land use classification and uses,(f)open space, area and height limitations,(g)parking spaces,(h)requirements of parts of building plinth, habitable room, kitchen, pantry, bathroom, water closet, loft, ledge, mezzanine floor, store-room, garage, roof, basement, chimney, lighting and ventilation of room, parapet, wells, septic tanks, and boundary wall,(i)provision of lifts,(j)exit requirements including doorways, corridors, passageways, staircase, ramps and lobbies,(k)fire protection requirements including materials and designs for interior decoration,(l)special requirements of occupancies for residential building, educational building, institutional building, assembly building, business building, mercantile building, industrial building, storage building and hazardous building (including those for assembly, movement, parking, loading, unloading, public conveniences, water- supply and vendors' plazas), (m) structural design,(n)quality of materials and workmanship,(o)alternative materials, methods of design, construction and tests,(p)building services including electric supply and such supply from non-conventional sources of energy, air-conditioning or heating, and telecommunication systems,(q)water-supply, water harvesting, and plumbing services,(r)signs and outdoor display structures,(s)special requirements for building in the hill areas,(t)special requirements of access for handicapped persons in respect of matters referred to in chapter XXII, chapter XXIII, chapter XXIV, and chapter XXV,(u)protection against natural disasters including earthquakes and cyclones and technological disasters, and(v)any other matter considered necessary in relation to building activities.
