(1)The State Government shall frame Building Bye-law for the Municipalities;Provided that State Government may frame one Building Bye-law for all the municipalities or separate Bye-law for separate Municipalities.(2)Building Bye-law framed by the State Government shall be enforceable from the date it is published.(3)It shall be open to municipalities to introduce such modification, addition or alteration in the Building Bye-law, framed by the State Government consistent with specific requirement of such Municipalities:Provided that any such modification, addition or alteration in the Bye-law introduced by the Municipality shall not be enforceable unless it is approved by the State Government:Provided further that if State Government does not communicate its decision within 90 days from receipt of modified Bye-law from the Municipality, on expiry of 90 days, it shall be deemed to have been approved by the State Government.
