Section 236 in The New Delhi Municipal Council Act, 1994
236. Definition.
- In this Chapter, unless the context otherwise requires, the expression" to erect a building" means-(a)to erect a new building on any site whether previously built upon or not;(b)to re-erect-(i)any building of which more than one-half of the cubical contents above the level of the plinth have been pulled down, burnt or destroyed; or(ii)any building of which more than one-half of the superficial area of the external walls above the level of the plinth has been pulled down; or(iii)any frame building of which more than-half of the number of the columns or beams in the external walls have been pulled down;(c)to convert into a dwelling house any building or any part of a building not originally constructed for human habitation or, if originally so constructed, subsequently appropriated for any other purpose;(d)to convert into more than one dwelling house a building originally constructed as one dwelling house only;(e)to convert into a place of religious worship or into a sacred building any place or building not originally constructed for such purpose;(f)to roof or cover an open space between walls or buildings to the extent of the structure which is formed by the roofing or covering of such space;(g)to convert two or more tenements in a building into a greater or lesser number;(h)to convert into a stall, shop, warehouse or godown, stable, factory or garage any building not originally constructed for use as such or which was not so used before the change;(i)to convert a building which when originally constructed was legally exempt from the operations of any building regulations contained in this Act or in any bye-laws made thereunder or in any other law, into a building which had it been originally erected in its converted form, would have been subject to such building regulations;(j)to convert into or use as a dwelling house any building which has been discontinued as or appropriated for any purpose other than, a dwelling house.
