Section 209(1)(vi) in The Manipur Municipalities Act, 1994.
(vi) regulating in respect of the erection, re- erection or material alteration of any buildings, within the municipality or part thereof-
(a) the materials and method of construction to be used for external and partition walls, roofs and floors;
(b) the materials and method of construction and position of fire- places, chimneys, latrines, privies, urinals, cesspools and drains;
(c) the height and slope of the roof above the uppermost floor upon which human beings are to live or cooking operations are to be carried on;
(d) the space to be left about the building to secure the free circulation of air and for the prevention of fire;
(e) the line of frontage where the building abuts on a, Public road;
(f) the number and height of the storeys of which the building may consist;
(g) the means to be provided for egress from the building in case of fire;
(h) any other matter affecting the ventilation or sanitation of the building; and
(i) matter concerning sanitary conditions and water pollution of the area;