Section 192(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The Council may by bye-laws prescribe:(i)the areas in which permission shall be granted by the Chief Officer for the construction of external roofs and walls of buildings from any inflammable material;(ii)the conditions which may be imposed by the Chief Officer in granting permission for such construction in any other area.
