Section 355 in Arunachal Pradesh Municipal Act, 2007
355. Power of State Government to make building rules and to classify municipal areas for the purpose of application of building rules.
(1)The State Government shall prepare a Code to be called the Municipal Building Code containing rules providing for -(a)the regulation or restriction of the use of sites for buildings,(b)the regulation or restriction of buildings and(c)compliance with the provision of any law relating to urban land ceiling or urban land use planning.(2)without prejudice to the generality of the foregoing power such Code may provide for all or any of the following matters :-(a)information and plans to be submitted together with application under any of the provision of this chapter,(b)requirements of sites,(c)means of access,(d)development of land into land sub-division and layout,(e)land use classification and uses,(f)open space area and height limitations,(g)parking spaces,(h)requirement of parts of building plinth, habitable room, kitchen, pantry, bathroom, water closet, loft, ledge, mezzanine floor, store-room garage, roof, basement, chimney, lighting and ventilation of room, parapet, wells, septic tanks and boundary wall,(i)provisions of lifts,(j)exit requirement including doorways, corridors, passageways, staircase, ramps and lobbies,(k)fire protection requirement including materials and designs for interior decoration,(l)special requirement of occupancies for residential building, educational building, institutional building, assembly building, business building, mercantile building, industrial building, storage building and hazardous building (including those for assembly movement, parking loading, unloading, public convenience, water supply and vendors plazas),(m)structural design,(n)quality of materials and workmanship,(o)alternative materials, method of design, construction and tests,(p)building service including electric supply and such supply from non-conventional sources of energy, air conditioning or heating and telecommunication systems,(q)water supply, water harvesting and plumbing services,(r)signs and outdoor display structures,(s)special requirement for building in the hill areas,(t)special requirement of access for handicapped persons in respect of matters referred to in chapter XXII, chapter XXIII, chapter XXIV and chapter XXV,(u)protection against natural disasters including earthquakes any cyclones and technological disasters and(v)any other matter considered necessary in relation to building activities.(3)The State Government may by notification exempt any municipal area or any group of municipal areas as classified under section 7 from the operation of all or any of the provisions of this chapter or the rules made under this section.(4)While such exemption under sub-section (3) remains in force in any municipal area or group of municipal areas, the State Government may make rules consistent with the provision of this chapter for application to such municipal area or group of municipal areas.(5)Notwithstanding anything contained in the foregoing provisions of this section, no building plan for a building on such plot area, or for such use as may be prescribed which does not provide for electric supply from non-conventional sources of energy and water harvesting shall be sanctioned by the Municipality.C. Municipal Building Tribunal
