Section 349A(2) in The Delhi Municipal Corporation Act, 1957
(2)In particular and without prejudice to the generality of the foregoing power, such by-laws may provide for all or any of the following matters, namely:(a)the regulation or restriction of the use of sites for buildings for different areas;(b)the regulation or restriction of buildings in different areas;(c)the form of notice of erection of any building or execution of any work and the fee in respect of the same;(d)the plans and documents to be submitted together with such notice and the information and further information to be furnished;(e)the level and width of foundation, level of lowest floor and stability of structure;(f)the construction of buildings and the materials to be used in the construction of buildings;(g)the height of buildings whether absolute or relative to the width of streets or to different areas;(h)the number and height of storeys composing a building and the height of rooms and the dimensions of room intended for human habitation;(i)the provision of open spaces, external and internal, and adequate means of light and ventilation;(j)the provision of means of egress in case of fire, fire-escapes and water lifting devices;(k)the provision of secondary means of access for the removal of house refuse;(l)the materials and methods of construction of external and party-walls, roofs and floors;(m)the position, materials and methods of construction of hearths, smoke-escapes, chimneys, stair-cases, latrines, drains and cesspools;(n)the provision of lifts;(o)the paving of yards;(p)the restriction on the use of inflammable materials in buildings;(q)the restriction on construction of foundation on certain sites;(r)the measures to be taken to protect buildings from damp arising from sub-soil;(s)the wells, tanks and cisterns and pumps for the supply of water for human consumption in connection with buildings;(t)in the case of wells, the dimensions of the well, the manner of enclosing it and if the well is intended for drinking purposes, the means which shall be used to prevent pollution of the water;(u)the supervision of buildings;(v)the setting back of garages and shops from the regular line of a street;(w)the construction of portable structures and permission for such construction.
