(1)The foundation of every masonary building shall be of masonary or concrete and shall, except where otherwise permitted by the Executive Officer, rest on concrete or solid ground except in the case of stables, garages, godown and building of warehouse the plinth shall in no part be less than 18 inches above the level or the centre of the adjacent street or below such stand and level as may from time to time be fixed by the Council.(2)No public buildings or buildings used for residential purpose shall be erected or re-erected-(a)unless the site is certified by the Health Officer to be dry and well drained;(b)unless the site which is a tank filled up with earth and the foundation of, the building not reaching the original ground has been so filled up for a period not less than 1Q years; and(c)if the site has been filled up with or used for depositing rubbish, offensive matter or sewage unless (1) the site has been so filled up at least seven years before application, (2) the Health Officer has examined the site and granted a certificate to the effect that from a sanitary point of view it is fit for building construction and the building is single storeyed.(3)Every person who constructs, reconstructs or alters, or adds to a building shall, wherever the site is within 50 feet of any tank, reservoir, water course, river, fresh water channel, or well, carry out such measures as may be necessary or as, the Executive Officer may direct, for the purpose of preventing any contamination of, or any risk of the drainage of the building passing into such tanks, reservoir, water course, river, fresh water channel or well.
