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[Cites 0, Cited by 0] [Section 298(2)] [Section 298] [Entire Act]

State of Uttar Pradesh - Subsection

Section 298(2)(h) in The U.P. Municipalities Act, 1916

(h)prescribing with reference to the erection, re-erection or alteration of buildings or of any class of buildings, or any of the following matters -
(i)the materials and method of construction to be used for external and party walls, roofs and floors;
(ii)the position and the materials and method of construction of fire-places, chimneys, drains, latrines, privies, urinals and cesspools;
(iii)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;
(iv)the ventilation and the space to be left about the building to secure free circulation of air and to facilitate scavenging and for prevention of fire;
(v)the level and width of foundation, level of lowest floor, and stability of structure;
(vi)the number and height of the storeys of which the building may consist;
(vii)the means to be provided for egress from the building in case of fire;
(viii)any other matter affecting the ventilation or sanitation of the building; and
(ix)the conditions subject to which sanction for the construction or alteration of a well may be refused or granted, with a view to prevent pollution of the water or danger to any person using the well;