(1)The committee may, and if so required by the [State] Government shall by bye-laws, regulate in respect of the erection or re-erection of any building within the municipality or part thereof -(a)the materials and method of construction to be used for external and party walls, roofs, floors, stair-cases, lifts, fire places and chimneys;(b)the materials and method of construction and position of fire- places, chimneys, drains latrines, privies, urinals, and cess-pools;(c)the heights and slope of the roof above the uppermost floor upon which human beings are to live or cooking operations are to be carried on;(d)the ventilation and the space to be left about the buildings to secure the free circulation of air and for the prevention of fire;(e)the line of frontage where the building abuts on a street;(f)the number and height of the storeys of which the building may consist;(g)the means to be provided for egress from the building in case of fire;(h)the materials and method of construction to be used for godowns intended for the storage of foodgrains in excess of fifty maunds in order to render them rat-proof:(i)the minimum dimensions of rooms intended for use as living rooms or sleeping rooms:(j)the ventilation of rooms and the minimum dimensions of doors [and windows [***] [Substituted for the word 'Provincial' by the (Adaptation of Laws) Order, 1950.]].(k)the position and dimensions of projections beyond the outer face of any external wall of a building; and(l)the height of factory chimneys and the provision to be made for consumption of smoke arising from the combustible used in any fire place or furnace in factory.
