(3)Notwithstanding anything contained in sub-section (1), no such sanction shall be necessary for, -(a)erection, re-erection, addition to, or alteration of, any internal partition wall, or a parapet wall or a cornice or chajja within the boundaries of the site and not over-hanging a street, so, however, that the total height of the parapet wall, shall not be more than one hundred twenty centimetres and the width of a cornice or chajja, shall not be more than fifty centimetres :Provided that the use of the building is not changed by such erection, re-erection, addition to, or alteration of, such internal partition wall;(b)repairing of a staircase or lift-shaft;(c)white-washing or painting;(d)re-flooring of the surface of an existing floor;(e)re-tyling of a terrace or re-surfacing of a roof including water-proofing;(f)erection of a false ceiling in any floor for air-conditioning, lighting or decorative purposes;(g)plastering and patch work;(h)providing or closing an internal door or window, or a ventilator, not opening directly opposite to a door or a window of another building;(i)re-placing of fallen bricks, stones, or repairing of damaged pillars or beams;(j)repairing or renewing existing plumbing services; and(k)carrying out such other work, as is necessary in the opinion of the Chief Officer, for reasons to be recorded in writing, to maintain the building in a condition of good repair or to secure it to prevent danger to human life.
