Section 338 in The Mumbai Municipal Corporation Act, 1888
338. Commissioner may require plans and other documents to be furnished.
- [(1)] [Section 338 was renumbered as section 338 (1) by Bombay 5 of 1905, Section 45(1).] At any time within thirty days after receipt of any notice under section 337, the Commissioner may, by written notice, require the person who has given the notice first therein before in this section mentioned, to furnish to the Commissioner all or any of the following documents, namely :-(a)[ correct plans and sections of every floor of the building intended to be erected, which shall be drawn to a scale of not less than one inch to every eight feet and shall show the position, form, dimensions and means of ventilation of and of access to the several parts of such building and its appurtenances [and the particular part or parts thereof which are, and those which are not, intended to be used for human habitation] [Clause (a) was substituted for the original clause (a) by Bombay 5 of 1905, Section 45(2).] and in the case of a building intended to be used as a dwelling-house for two or more families or for carrying on any trade or business in which a number of people exceeding twenty may be employed are as a place of public resort, the means of ingress and egress. Such plans and sections shall also show the depth and nature of the foundations and the proposed dimensions of all the walls, posts, columns, beams, joints and all girders and scantlings to be used in the walls, staircases, floors, and roofs of such building;](b)[ a specification of each description of work proposed to be executed and of the materials to be employed. Such specification shall include a description of the proposed method of drainage of the building intended to be erected and of the sanitary fittings to be used and also of the means of water supply and shall, if required by the Commissioner, be supplemented by detailed calculations showing the sufficiency of the strength of any part of such building;] [Clause (b) was substituted for the original clause (b) by Bombay 5 of 1905, Section 45(2).](c)a block plan of such building which shall be drawn to [the scale of the largest revenue survey map at the time being in existence for the locality in which the building is, or is to be situated] [These words were substituted for the words 'a scale of not less than one inch to every forty feet' by Bombay 1 of 1916, Section 5(2).] and shall show the position and appurtenances of the properties, if any, immediately adjoining, the width and level of the street, if any, in front and of the street, if any, at the rear of such building, the levels of the foundations and lowest floor of such building and of any yard or ground belonging thereto [and the means of access to such building;] [These words were added by Bombay 5 of 1905, Section 45(3).](d)a plan showing the intended line of drainage of such building, and the intended size, depth and inclination of each drain, and the details of the arrangement proposed for the ventilation of the drains.(2)[ At any time within the said period the Commissioner may also by written notice require the said person to open for inspection any portion or portions of the intended foundations or any portion or portions of the foundations or walls of the existing building.] [Sub-section (2) was inserted by Bombay 5 of 1905, Section 45(4).]
