175. Power of setting back building to regular line of street.
(1)If any part of a building abutting on a public street is within the regular tine of that street, the Board of Councilors may, whenever it is proposed -(a)to repair, rebuilt or construct such building or to pull down such building to an extent measured in cubic metre exceeding one-half thereof above the ground level, or(b)to repair, remove, construct or reconstruct or make any additions to, or structural alterations of, any portion of such building which is within the regular line of the street,by an order, as respects the additions to or rebuilding, construction, repair or alteration of such building, require such building to be set back to the regular line of such street,(2)When any building or any part thereof within the regular line of a public street falls down or is burnt down or is, whether by reason of any order of the Board of Councilors or otherwise, taken down, the Board of Councilors may forthwith take possession of the portion of the land within the regular line of the street heretofore occupied by such building and, if necessary, clear the same.(3)Any land acquired under this section shall be deemed to be a part of the public street and shall vest in the Municipality.(4)The Board of Councilors may, while giving an order to set back building under sub-section (1), allow such relaxation, including a concession in floor area ratio, in building regulations as respects the addition to or rebuilding, construction, repair or alteration of the building as it may consider appropriate.
