Section 3(vi) in New Bombay Disposal Land Regulations, 1975
(vi)To build according to the building regulations or municipal regulations or development control rules in force from time to time.- The lessee shall not at any time during the lease erect any building, erection or structure on any portion of the demised land except in accordance with the building regulations or development control rules framed by the Corporation from time to time or the municipal regulations or any other regulations in force from time to time.
