(1)Where land is to be developed or re-developed into sub-divisions, plots or colonies, the rules shall apply to all the modifications to the land layout.(2)Where a building is erected, the rules shall apply to the design and construction of the building.(3)Where the whole of any part of the building is demolished, the rules shall apply to all parts of the building whether removed or not.(4)Where the whole or any part of the building is demolished, the rules shall apply to any remaining part and to the work involved in demolition.(5)Where a building is altered the rules shall apply to the whole building whether existing or new except that the rules shall apply only to part if that part is completely self contained with respect to facilities and safety measures.(6)Where the occupancy of a building is changed, the rules shall apply to all parts of the building affected by the change.
