Section 239(1) in The New Delhi Municipal Council Act, 1994
(1)Every person who intends to execute any of the following works, that is to say,-(a)to make any addition to a building;(b)to make any alteration or repairs to a building involving the removal or re-erection of any external or partly wall thereof or of any wall which supports the roof thereof to an extent exceeding one-half of such wall above the plinth level, such half to be measured in superficial metres;(c)to make any alteration or repairs to a frame building involving the removal or re- erection of more than one-half of the columns or posts in any such wall thereof as aforesaid; or involving the removal or re-erection of any such wall thereof as aforesaid to an extent exceeding one-half of such wall above plinth level, such half to be measured in superficial metres;(d)to make any alteration in a building involving-(i)the sub-division of any room in such building so as to convert the same into two or more separate rooms; or(ii)the conversion of any passage or space in such building into a room or rooms;(e)to repair, remove, construct, reconstruct or make any addition to or structural alteration in any portion of a building abutting on a street which stands within the regular line of such street;(f)to close permanently any door or window in an external wall;(g)to remove or reconstruct the principal staircase or to alter its position;shall apply for sanction by giving notice in writing of his intention to the Chairperson in such form and containing such information as may be prescribed by bye-laws made in this behalf.
