Section 260(2) in The New Delhi Municipal Council Act, 1994
(2)In particular and without prejudice to the generality of the foregoing power, such bye-laws may provide for all or any of the following matters, namely:-(a)the regulation or restriction of the use of sites for buildings for different areas;(b)the regulation or restriction of buildings in different areas;(c)the form of notice of erection of any building or execution of any work and the fee in respect of the same;(d)the plans and documents to be submitted together with such notice and the information and further information to be furnished;(e)the level and width of foundation, level of lowest floor and stability of structure;(f)the construction of buildings and the materials to be used in the construction of buildings;(g)the height of buildings whether absolute or relative to the width of streets or to different areas;(h)the number and height of storeys composing a building and the height of rooms and the dimensions of rooms intended for human habitation;(i)the provision of open spaces external and internal, and adequate means of light and ventilation;(j)the provision of means of egress in case of fire, fire-escapes and water lifting devices;(k)the provision of secondary means of access for the removal of house refuse;(l)the materials and methods of construction of external and party walls, roofs and floors;(m)the position, materials and methods of construction of hearths, smoke-escapes, chimneys, stair-cases, latrines, drains and cesspools;(n)the provision of lifts;(o)the paving of yards;(p)the restrictions on the use of inflammable materials in buildings;(q)the restriction on construction of foundation on certain sites;(r)the measures to be taken to protect building from dump arising from sub-soil;(s)the wells, tanks and cisterns and pumps for the supply of water for human consumption in connection with buildings;(t)in the case of wells, the dimensions of the well, the manner of enclosing it and; if the well is intended for drinking purposes, the means which shall be used to prevent pollution of the water;(u)the supervision of buildings;(v)the setting back of garages and shops from the regular line of a street;(w)the construction of partable structures and permission for such construction.
