(1)If any person intends to construct or reconstruct a building he shall send to the Executive Officer -(a)an application in writing for the approval of the site, together with a site plan of the land; and(b)an application in writing for permission to execute the work together with a ground plan, elevations and sections of the building, and specification of the work :Provided that the Executive Officer may on application in writing by the person concerned and on payment of a prescribed fee get such plan prepared within a reasonable period.Explanation. - "Building" in this sub-section shall include a hut, a wall, foundation, plinth or fence or whatever height bounding or abutting on any public road.
