(2)Without prejudice to the generality of he power conferred by sub-section (1), the rules made there under may provide for all or any of the following matters, namely: -(a)Information and plans to be submitted together with application under any of the provisions of this Chapter;(b)Requirements sites;(c)Means of access;(d)Development of land into and sub-division and layout;(e)Land use classification and uses;(f)Open spaces, area and height limitations;(g)Parking spaces;(h)Requirements of parts of buildings including plinth habitable room, kitchen, pantry, bathroom and water closet, loft, ledge, mezzanine floor, store room, Garage, roof, basement, chimney, lighting and ventilation of room, parapet, wells, septic tanks, boundary wall and leach pit;(i)Provisions of lifts;(j)Exit requirements including doorway, corridor, passageways, staircase ramps and lobbies;(k)Fire protection requirements including doorway, corridor, passageways, staircase ramps and lobbies;(l)Special requirements of occupancies of residential building, educational building, institutional building, assembly building, business building, mercantile building, industrial building, storage building and hazardous building, (including those for assembly, movement, parking, loading, unloading, public conveniences, water-supply and vendors plazas);(m)Structural design;(n)Quality of materials and workmanship;(o)Alternative materials, methods of design and construction;(p)Building services including electric supply, gas supply, air conditioning or heating and telephones and telex;(q)Plumbing services;(r)Signs and outdoor display structures;(s)Licence of Building Architects, Engineers, Building, Surveyors and Draughtsmen for purpose of preparing building plan;(t)Recovery of fee in respect of multi-storeyed buildings; and(u)Any features to be included in building plans under various provisions of this Act.
