(1)Except with the written permission of the Executive Officer no portion of a hut shall be placed within 12 feet of a masonary or wooden building.(2)No hut shall exceed 12 feet in height measured from the top of the plinth to the junction of the eaves and wall.(3)The wall of the hut at the junction of the eaves and wall shall in no place be less than 5 feet in height measured from the top of the plinth.(4)On land exclusively set apart for the construction of huts shall be built in continuous lines, in accordance with an alignment to be determined by the Council.(5)Where an alignment determined under Sub-clause (4) does not correspond with alignment of a street, a passage of at least 20 feet measured from eave to eave shall be left between raws of huts abetting on such alignment.(6)All passages referred to in Sub-clause (5) shall remain private property subject to a right in the Council to send carts along them or otherwise make use of them for any of the purpose of the Act.(7)Notwithstanding anything contained in Sub-clause (4) huts may with the special sanction of the Executive Officer be built so as to form an open court yard comprising at least one third of the whole area occupied by the huts and courtyard.(8)Between any two huts there shall be space of at least 4 feet measured from eave to eave.
