Section 339 in The Chhattisgarh Municipal Corporation Act, 1956
339. Roofs and external walls not to be made of inflammable materials.
(1)The Commissioner may by general or special order direct that no roofs and external walls of huts or other buildings, shall within the specified limits, be made of grass, mats, leaves, or other inflammable materials, or repaired or renewed with the same unless his permission in writing has been obtained.(2)The Commissioner may by a written notice require any person who has built the roof or external wall of any but or other buildings in contravention of a direction issued under sub-section (1) to remove or alter the roof or wall so built.
