Section 465(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)The Standing Committee may also from time to time frame regulations not inconsistent with the provisions of this Act and the rules-(a)determining the standards of fitness of buildings for human habitation;(b)regulating the declaration of expenses incurred by the Commissioner under the provisions of this Act and the rules in respect of any materials or fittings, supplied or work executed or thing done to, upon or in connection with some building or land which are recoverable from the owner or occupier to be improvement expenses;(c)prescribing the powers of the Municipal Chief Auditor with regard to the disapproval of and the procedure with regard to the settlement of objections to expenditure from the revenue of the Corporation;(d)regulating the grant of permission by the Commissioner for the construction of shops, ware-houses, factories, huts or buildings designed for particular uses in any streets, portions of streets or localities specified' in a declaration in force under section 269.
