Section 204 in The Himachal Pradesh Municipal Corporation Act, 1994
204. Power of municipality to make bye-laws as to erection or re-erection of building.
(1)The municipality may, [******] [The words 'if so required by the State Government' omitted vide Act no. 33 of 2011.] make bye-laws to regulate in respect of the erection or re-erection of any building within the municipal area or part thereof -(a)the materials and method of construction to be used for external and partition walls, roofs, floors, stair-cases, lifts, fire places and chimneys;(b)the materials and method of construction and position of fire places, chimneys, drains, water seal latrines, privies, urinals and cesspools.Explanation. - For the purpose of this clause "Water seal latrine" means a latrine with a minimum water seal of 20 mm in which excreta is pushed in or flushed by water and is not required to be removed manually;(c)the height and slope of the roof above the upper-most floor upon which human beings are to live or cooking operations are to be carried on ;(d)the ventilation and the space to be left about the building to secure the free circulation of air and for the prevention of fire ;(e)the line of frontage where the building abuts on a street ;(f)the number and height of the storeys of which the building may consist ;(g)the means to be provided for egress from the building in case of fire ;(h)the materials and method of construction to be used for godowns intended for the storage of food grains in excess of twenty five quintals, in order to render them rat proof ;(i)the minimum dimensions of rooms intended for use as living rooms or sleeping rooms ;(j)the ventilation of rooms and the minimum dimension of doors and windows ;(k)the position and dimensions of projections beyond the outer face of any external wall of a building ;(l)the height of factory chimneys and the provision to be made for consumption of smoke arising from the combustible used in any fire-place or furnace in a factory.(2)Notwithstanding anything contained in section 208 no person shall erect or re-erect any building in contravention of any bye-law made under sub-section (1).
