Section 342 in The Mumbai Municipal Corporation Act, 1888
342. Notice to be given to the Commissioner of intention to make additions, etc., [to or change of user of, a building] [These words were substituted for the words 'to a building' by Maharashtra 10 of 1998, Section 139(d).].
- Every person who shall intend-(a)to make any addition to a building, [or change of existing user] [These words were added by Maharashtra 10 of 1998, Section 139(a).] or(b)[ to make any alteration or repairs to a building involving the removal, alteration or re-erection of any part of the building except tenantable repairs: [Clause (b) was substituted by Maharashtra 10 of 1998, Section 139(b).]Provided that no lowering of plinth, foundation or floor in a building shall be permitted.Explanation. - "Tenantable repairs" in this section shall mean, only,-(i)providing guniting to the structural members or walls;(ii)plastering, painting, pointing;(iii)changing floor tiles;(iv)repairing W. C., bath or washing places;(v)repairing or replacing drainage pipes, taps, manholes and other fittings;(vi)repairing or replacing sanitary water plumbing, or electrical fittings; and(vii)replacement of roof with the same material, but shall not include,-(a)change in horizontal and vertical existing dimensions of the structure;(b)replacement or removal of any structural members of load bearing walls;(c)lowering of plinth, foundations or floors;(d)addition or extension of mezzanine floor or loft; and(e)flattening of roof or repairing roof with different material];(c)[ * * *] [Clause (c) was deleted by Maharashtra 10 of 1998, Section 139(c).](cc)[ to make any alteration in a building involving- [This clause was inserted by Bombay 6 of 1916, Section 5.](i)the sub-division of any room in such building so as to convert the same into two or more separate rooms,(ii)the conversion of any passage or space in such building into a room or rooms, or](d)to remove or reconstruct any portion of a building abutting on a street which stands within the regular line of such street,shall give to the Commissioner, in a form obtained for this purpose under section 344, notice of his said intention, specifying the position of the building in which such work is to be executed, [*] [The word and repealed by Bombay 5 of 1905, Section 46.] the nature and extent of the intended work, [the particular part or parts, if any, of such work which is or are intended to be used for human habitation] [These words were inserted by Bombay 1 of 1916, Section 6(3).] [and the name of the person whom he intends to employ to supervise its execution.] [These words were added by Bombay 5 of 1905, Section 46.]
