Section 236(b) in The New Delhi Municipal Council Act, 1994
(b)to re-erect-(i)any building of which more than one-half of the cubical contents above the level of the plinth have been pulled down, burnt or destroyed; or(ii)any building of which more than one-half of the superficial area of the external walls above the level of the plinth has been pulled down; or(iii)any frame building of which more than-half of the number of the columns or beams in the external walls have been pulled down;
