Section 209(1)(v) in The Manipur Municipalities Act, 1994.
(v) requiring that with every such notice shall be furnished with a site- plan of the land on which it is intended to erect, re- erect or materially alter such building and plan and specification, and in the case of erection or re- erection of a building, estimate also of the cost of construction (excluding cost of land and its improvement) of the building, all such characters and with such details as the bye- laws may require in respect of all or any of the following matters, viz.-
(a) free passage or way in front of the building;
(b) space to be left about the building to secure free circulation of air and facilitate scavenging and for the prevention of fire;
(c) provision and position of latrines, privies, urinals, cesspools or drains;
(d) level and width of foundation, level of the lowest floor, and stability of the structure; and
(e) the line of frontage with neighbouring buildings, it the building abuts on a public road;