190. [ Power of committee to make bye-laws as to erection or re-erection of buildings. [Substituted by Punjab Act No. 3 of 1933.]
(1)The committee may, and if so required by the [State] Government shall by bye-laws, regulate in respect of the erection or re-erection of any building within the municipality or part thereof -(a)the materials and method of construction to be used for external and party walls, roofs, floors, stair-cases, lifts, fire places and chimneys;(b)the materials and method of construction and position of fire- places, chimneys, drains latrines, privies, urinals, and cess-pools;(c)the heights and slope of the roof above the uppermost floor upon which human beings are to live or cooking operations are to be carried on;(d)the ventilation and the space to be left about the buildings to secure the free circulation of air and for the prevention of fire;(e)the line of frontage where the building abuts on a street;(f)the number and height of the storeys of which the building may consist;(g)the means to be provided for egress from the building in case of fire;(h)the materials and method of construction to be used for godowns intended for the storage of foodgrains in excess of fifty maunds in order to render them rat-proof:(i)the minimum dimensions of rooms intended for use as living rooms or sleeping rooms:(j)the ventilation of rooms and the minimum dimensions of doors [and windows [***] [Substituted for the word 'Provincial' by the (Adaptation of Laws) Order, 1950.]].(k)the position and dimensions of projections beyond the outer face of any external wall of a building; and(l)the height of factory chimneys and the provision to be made for consumption of smoke arising from the combustible used in any fire place or furnace in factory.(2)Notwithstanding anything contained in section 93, no person shall erect or re-erect any building in contravention of any bye-law made under sub-section (1)]
