Section 268 in The Coimbatore City Municipal Corporation Act, 1981
268. Buildings rules.
(1)The Government may make rules -(a)for the regulation or restriction of the use or development of sites for building; and(b)for the regulation or restriction of building including the location, design, construction, its use for residence, commerce, trade, industry, recreation, culture and other purposes; and(c)for the regulation of erection, maintenance and safety of building.(2)Without prejudice to the generality of the power conferred by clause (a) of sub-section (1), rules made under that clause may provide -(a)that no insanitary or dangerous site shall be used for building; and(b)that no site shall be used for construction of a building intended for public worship if the construction of the building thereon will wound the religious feelings of any class of persons.(3)Without prejudice to the generality of the power conferred by clause (b) of sub-section (1), rules made under that clause may provide for the following matters, namely:-(a)information and plans to be submitted together with application for permission to build;(b)height of buildings whether absolute or relative to the width of streets;(c)level and width of foundation, level of lowest floor and stability of structure;(d)number and height of storeys composing a building and height of rooms;(e)provision of sufficient open space, external or internal, and adequate means of ventilation;(f)prohibition or restriction of the construction of buildings within such distance as maybe specified from the boundary of any street;(g)provision of means of egress in case of fire;(h)provision of secondary means of access for the removal of house refuse;(i)materials and methods of construction of external and party walls, roofs and floors;(j)position, materials and methods of construction of hearths, smoke-escapes, chimneys, staircases, latrines, drains, cess-pools;(k)paving of yards;(l)restrictions on the use of inflammable materials in building;(m)in the case of wells, the dimensions of well, manner of enclosing it and if the well is intended for drinking purposes, the means which shall be used to prevent pollution of the water; and(n)provision for adequate parking spaces in building site.(4)No piece of land shall be used as a site for construction of a building and no building shall be constructed or re-constructed otherwise than in accordance with the provisions of this Act and of any rules or by-laws made thereunder relating to the use of building sites or the construction or re-construction of buildings:Provided that the Government may, with the consent of the council in respect of the whole area, or portion thereof, exempt all buildings or any class of buildings from all or any of the provisions of this Chapter or the said rules.
