A [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may make bye-laws prescribing-(a)the manner in which notice of the intention to erect or re-erect a building in the cantonment shall be given to the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ].and the information and plans to be furnished with the notice;(b)the type of description of buildings which may or may not, and the purpose for which a building may or may not, be erected or re-erected [in the cantonment or any part thereof] [Substituted by Act 31 of 1940, s.6, for "in any specified area or areas"];(c)the minimum cubic capacity of any room or rooms in a building which is to be erected or re-erected; [* * *] [The word "and" was rep. by Act 24 of 1936, s.52.](d)the fees payable on provision by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] of plans or specifications of the type of buildings which may be erected in the cantonment or any part thereof;(e)[ the circumstances in which a mosque, temple or church or other secured building may be erected or re-erected; and [Cls. (e) and (f) were ins. by Act 24 of 1936, s.52](f)with reference to the erection or re-erection of buildings, or of any class of building, all or any of the following matters, namely:-(i)the line of frontage where the building abuts on a street;(ii)the space to be left about the building to secure free circulation of air and facilities for scavenging and for the prevention of fire;(iii)the materials and method of construction to be used for external and party-walls, roofs and floors;(iv)the position, the material and the method of construction of fire-places, chimneys, drains, latrines, privies, urinals and cesspools;(v)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;(vi)the level and width of the foundation, the level of the lowest floor and the stability of the structure;(vii)the number and height of the stroeys of which the building may consist;(viii)the means to be provided for egress from the building in case of fire;(ix)the safeguarding of wells from pollution; or(x)the materials and method of construction to be used for goodness intended for the storage of foodgrains in excess of fifty maunds in order to render them rat proof.]
