Section 342 in The Delhi Municipal Corporation Act, 1957
342. Prohibition against use of inflammable materials for building, etc, without permission.
- In such areas as may be specified by bye-laws made in this behalf, no roof, verandah, pandal or wall of a building or no shed or fence shall be constructed or reconstructed of cloth, grass leaves, mats or other inflammable materials except with the written permission of the Commissioner, nor shall any such roof, verandah, pandal, wall, shed or fence constructed or re-constructed in any year be retained in a subsequent year except with fresh permission obtained in this behalf.
