Section 268(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)Without prejudice to the generality of the power conferred by clause (b) of sub-section (1), rules made under that clause may provide for the following matters, namely:-(a)information and plans to be submitted together with application for permission to build;(b)height of buildings whether absolute or relative to the width of streets;(c)level and width of foundation, level of lowest floor and stability of structure;(d)number and height of storeys composing a building and height of rooms;(e)provision of sufficient open space, external or internal, and adequate means of ventilation;(f)prohibition or restriction of the construction of buildings within such distance as maybe specified from the boundary of any street;(g)provision of means of egress in case of fire;(h)provision of secondary means of access for the removal of house refuse;(i)materials and methods of construction of external and party walls, roofs and floors;(j)position, materials and methods of construction of hearths, smoke-escapes, chimneys, staircases, latrines, drains, cess-pools;(k)paving of yards;(l)restrictions on the use of inflammable materials in building;(m)in the case of wells, the dimensions of well, manner of enclosing it and if the well is intended for drinking purposes, the means which shall be used to prevent pollution of the water; and(n)provision for adequate parking spaces in building site.
