Section 192(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The external roofs and walls of buildings constructed or renewed after the appointed day, shall not be made of grass, wood, cloth, canvass, leaves, mats or other inflammable material, except with the written permission of the Chief Officer which may be given either specially in individual cases, or generally in respect of any area specified therein.
