Section 183 in The Howrah Municipal Corporation Act, 1980
183. Municipal Building Code.
- The State Government may make rules for -(a)regulation or restriction of the use of site of the building,(b)regulation of fire protection measures and structural and other safeties of the building,(c)regulation of conveniences and amenities in the building including quality of materials, plumbing services, workmanship and the like,(d)regulation of architectural designs of buildings, and(e)regulation of building uses for the purpose of residence, hospitals, nursing homes, factories, warehouses, eating houses, theatres, cinemas, commercial institutions, educational buildings and the like.[Chapter XIIA [Chapter XIIA with sections 183A to 183P inserted by W.B. Act 11 of 1999.] Preservation and Conservation of Heritage Buildings]
