Section 205 in Siliguri Municipal Corporation Act, 1990
205. Municipal Building Regulation.
- The State Government may, in addition or modification to Schedule II, make rules for-(a)regulation of restriction of the use of site of building;(b)regulation of fire protection measures and structural and other safeties of building;(c)regulation of conveniences and amenities in building including quality of materials, plumbing services, workmanship and the like;(d)regulation of architectural designs of buildings; and(e)regulation of building uses for the purpose of residence, hospitals, nursing homes, factories, warehouses, eating houses, theaters, cinemas, commercial institutions, educational building and the like.
