Section 254 in The Bombay Provincial Municipal Corporations Act, 1949
254. Notice to be given to Commissioner of intention to make additions etc. to building. - (1) Every person who shall intend -
(a)to make any addition to a building,(b)to make any alteration or re pairs to a building, not being a frame-building involving the removal or re-erection of any external or party-wall thereof or of any wall which supports the roof thereof, to an extent exceeding one-half of such wall above the plinth level, such half to be measured in superficial feet,(c)to make any alteration or repairs to a frame-building, involving the removal or re-erection of more than one-half of the posts or beams in any such wall thereof as aforesaid, or involving the removal or re-erection of any such wall thereof as aforesaid to an extent exceeding one-half of such wall above plinth level, such half to be measured in superficial feet,(d)to make any alteration in a building involving-(i)the sub-division of any room in such building so as to convert the same into two or more separate rooms, or(ii)the conversion of any passage or space in such building into a room or rooms,(e)to repair, remove, construct, reconstruct or add to any portion of a building abutting on a street which stands within the regular line of such street,(f)to carry out any work in a building involving-(i)the construction or re-construction of a roof,(ii)the conversion of a roof into a terrace,(iii)the conversion of a terrace into a roof, or(iv)the construction of a lift shaft,(g)to carry out any repairs to a building involving the construction of a floor of a room (excluding the ground floor),(h)to permanently close any door or window in an external wall, or(i)to remove or reconstruct the principal staircase or to alter its position, shall given notice to the Commissioner, in the form prescribed in the bye-law and containing all such information as may be required to be furnished under the bye-laws.(2)Every such notice shall be signed in the manner prescribed in the bye-laws and shall be accompanied by such documents and plans as may be so prescribed.
