Section 230 in Chennai City Municipal Corporation Act, 1919
230. Building rules.
(1)The [State Government] [Substituted for 'Provincial Government' by Adaptation Order of 1950.] may make rules -(a)for the regulation or restriction of the use of sites for building, and(b)for the regulation or restriction of building.(2)Without prejudice to the generality of the power conferred by sub-section (1), clause (a), rules made under that clause may provide-(a)that no insanitary or dangerous site shall be used for building, and(b)that no site shall be used for the construction of a building intended for public worship if the construction of the building thereon will wound the religious feelings of any class or persons.(3)Without prejudice to the generality of the power conferred by sub-section (1), clause (b), rules 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 stories 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, latrines, drains [***] [Omitted the words 'cess-pools' by section 85 of Tamil Nadu Act 28 of 1978.][***] [Omitted for '(j) paving of yards' by Act 28 of 1978.](k)[ restrictions on the use of inflammable materials in building.] [Substituted by Act 28 of 1978.](4)No piece of land shall be used as a site for the construction of a building and no building shall be constructed or re-constructed otherwise than in accordance with the provisions of this Act and of any rules or by-laws made thereunder relating to the use of building-sites or the construction or re-construction of buildings.
