Section 192 in The Chhattisgarh Municipalities Act, 1961
192. Regulation of huts.
(1)No person shall, without giving previous notice to the Council of his intention so to do, erect any hut, shed or range or block of huts or sheds or add any hut or shed to any range or block of huts or sheds already existing at the time this Act comes into operation.(2)A Council may require such huts or sheds to be built so that they may stand in regular lines with a free passage or way in front of and in between every two lines of such width as the Council thinks proper for ventilation and to facilitate scavenging and at such a level as will admit of sufficient drainage and may require such huts to be provided with such number of privies and such means of drainage as it may consider necessary.(3)If any hut or shed or range or block be built without due notice to the Council as required under sub-section (1), or otherwise than as required by the Council, the Council may by a notice, in writing, served upon the owner or builder thereof, or to the owner or occupier of the land on which the same is erected, as is being erected, require him within such reasonable time as shall be specified in the notice to demolish and remove the same or to make such alterations therein or additions thereto as having regard to sanitary considerations the Council may think fit.
