343. Notice for erection of building or addition to repairs of buildings.
(1)Every person who intends to, -(a)Erect a building; or(b)Execute any of the works specified in sub-clause (b) of clause (1) of section 340, in any municipal are shall, apply for sanction by giving notice in writing of his intention to the Chief Officer of the municipality in such form and containing such information, as may be prescribed.(2)Every such notice referred to in sub-section (1), shall be accompanied by such documents and plans and a receipt showing payment, where necessary, of such fee, as may be prescribed.(3)Notwithstanding anything contained in sub-section (1), no such sanction shall be necessary for, -(a)Erection, re-erection, addition to, or alteration of, any internal partition wall, or a parapet wall or a cornice or chajja within the boundaries of the site and not over-hanging a street, so, however, that the total height of the parapet wall, shall not be more than one hundred twenty centimetres and the width of a cornice or chajja, shall not be more than fifty centimetres:Provided that the use of the building is not changed by such erection, addition to, or alteration of, such internal partition wall;(b)Repairing of a staircase or lift-shaft;(c)White-washing or painting;(d)Re-flooring of the surface of an existing floor;(e)Re-tyling of a terrace or re-surfacing if a roof including waterproofing;(f)Erection of a false ceiling in any floor for air-conditioning, lighting or decorative purposes;(g)Plastering and patch work;(h)Providing or closing an internal door or window, or a ventilator, not opening directly opposite to a door or a window of another building;(i)Re-placing of fallen bricks, stones, or repairing of damaged pillars or beams;(j)Repairing or renewing existing plumbing services, and(k)Carrying out such other work, as is necessary in the opinion of the Chief Officer, for reasons to be recorded, in writing, to maintain the building in a condition of good repair or to secure it to prevent danger to human life.
