(3)Without prejudice to the generality of the powers conferred by clause (b) of sub section (1), rules made under that clause may provide for the following matters namely: -(a)information and plans to be submitted along with the application for permission to construct a building;(b)height of buildings irrespective of or relative to the width of streets;(c)ground level and width of foundation of the ground floor and stability of structure;(d)number of storeys and height of the building and the height of rooms;(e)provisions for sufficient open space inside or outside and adequate means of ventilation;(f)provision for exit in case of fire;(g)provisions for secondary means of access for the removal of filth;(h)materials and methods of construction of external and partition walls, roofs and floors;(i)place, materials and methods of construction of hearths, smoke escapes, chimneys, staircases, latrines, drains and cess pools;(j)paving yards; and(k)restrictions on the use of inflammable materials in the building.
