Section 153 in The Gujarat Municipalities Act, 1963
153. Roofs and external walls of buildings not to be made of inflammable material.
(1)The external roofs and walls of buildings constructed or renewed after the coming into force of this Act, shall not be made of grass, wood, cloth, canvas, leaves, mats or other inflammable material except with the written consent of the Chief Officer which may be given either specially in individual cases, or generally in respect of any area specified therein.(2)Power to require removal of roof and wall if inflammable. - The Chief Officer may at any time by written notice require the owner of any building which has an external roof or wall made of any material as aforesaid, to remove such roof or wall within such reasonable time as shall be specified in the notice whether such roof or wall was or was not made before the time at which this Act came into force, and whether it was made with or without the consent of the Chief Officer.(3)An appeal shall lie to the executive committee against any order of the Chief Officer refusing the consent under sub-section (1) or against any notice given by the ChiefOfficer under sub-section (2) if made within fifteen days of the receipt of such refusal or notice, as the case may be.(4)Penalty. - Whoever without such consent as is required by sub-section (1), makes, or causes to be made, or in disobedience to the requirements of a notice given under subsection (2) suffers to remain, any roof or wall of such material as aforesaid shall be punished with fine which may extend to one hundred rupees, and with further fine which may extend to ten rupees for every day on which the offence is continued unless the offence ceases to continue before the expiry of seven days from the date of the first conviction.
