Section 270 in West Bengal Municipal Corporation Act, 2006
270. Rules regulating use etc. of building.
- The State Government may, in addition to, or in modification of, Schedule IV, make rules regulating -(a)restriction of the use of site of building;(b)fire protection measures and structural and other safeties of building;(c)conveniences and amenities in building, including quality of materials, plumbing services, and workmanship;(d)architectural designs of buildings; and(e)building uses for the purpose of residence, hospital, nursing home, factory, warehouse, eating-house, theatre, cinema, commercial institution, and educational building.
