Section 295(3) in Karnataka Municipal Corporations Act, 1976
(3)Without prejudice to the generality of the power conferred by clause (a) of sub-section (1), bye-laws made under that clause may provide for the following matters:-(a)information and plans to be submitted together with applications 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)provision of means of egress in case of fire;(g)provision of secondary means of access for the removal of house refuse;(h)materials and methods of construction of external and party walls, roofs, and floors;(i)position, materials and methods of construction of hearths, smoke escapes, chimneys, staircases, privies, drains, cesspools;(j)paving of yards;(k)restrictions on the use of inflammable materials in buildings;(l)in the case of wells, dimensions of the well, the manner of enclosing it and if the well is intended for drinking purposes, the means which shall be used to prevent pollution of water.
