Section 427(28) in The M.P. Municipal Corporation Act, 1956
(28)Construction of building. - (a) the information and plans to be submitted with applications for the approval of sites for buildings and for permission to erect or re-erect any buildings;(b)the period within which sanction for erection or re-erection of a building must be granted or refused;(bb)[ the appointment of a person to supervise the work of erection or re-erection of building or of any specified class or classes of buildings and his qualifications;] [Inserted by M.P. Act No. 13 of 1961.](c)the grant of a completion certificate for newly erected or re-erected buildings and the persons by whom such certificates shall be granted;(d)the heights of buildings;(e)the level and width of the foundations, the level of the lowest floor or plinth and the stability of the structure;(f)the number and height above the ground, or above the next lower storey, of the storeys of which any buildings may consist;(g)the height and slope of the roof above the uppermost floor upon which human beings are to live or cooking operations are to be carried on and the provisions of chimneys for cooking operations;(h)the space to be left about any buildings to secure the free circulation of air and to facilitate scavenging and to prevent fire and the minimum width of streets in front of building;(i)the ventilation and drainage of buildings and the minimum dimensions of doors and windows;(j)the means and appliances to be provided and maintained for egress from buildings and protection of life in case of fire;(k)the material to be used and the method of construction to be adopted for any building or class of buildings and the provision of impervious floors and damp-proof courses for walls;(l)the position, materials and method of construction of fireplaces, smoke-escapes, chimneys, staircases, water-closets, water-closet accommodation and drains in building;(m)the parts or portions of building sites on which no building shall be erected;(n)the paying of any passage between two buildings or appurtenant to any building;(o)the restriction on the use of inflammable materials in buildings;(p)the precautions to be taken for the purposes of preventing danger or injury to the public or to the persons employed in erecting a building and of securing the stability of the various parts of the building and buildings and other property in the vicinity thereof, during the progress of the building or of any demolition or excavation incidental thereto;(q)the line of frontage where a building abuts on a street;(r)the materials and methods of construction to be used tor godowns intended for the storage of foodgrains in excess of fifty mounds;(s)the minimum requirements, including dimensions of accommodation for human beings and of accommodation for animals;(t)the position and dimensions of projections beyond the outer lace of any external wall of a building;(u)the height of factory chimneys and the consumption of smoke;
