Section 349A in The Mumbai Municipal Corporation Act, 1888
349A. [ Maximum height of buildings. [Sections 349A and 349B were inserted by Bombay 5 of 1905, Section 52.]
(1)Except with the written permission of the Commissioner, no building shall be erected or raised to a greater height than seventy feet as measured from the level of the centre of the street in front-(a)in the case of a pitched roof, up to the tie-beam of the roof, and(b)in the case of a flat roof up to the surface of the roof.(2)In the case of a pitched roof, the roof above that height shall rise at an angle of not more than forty-five degrees.(3)In the case of a flat roof, a parapet of not more than three feet in height may be constructed above the maximum height specified in sub-section (1).
