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State of Tamilnadu - Section

Section 7 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990

7.

The following fees shall be paid for application for grant of licence and the challan shall be enclosed with the application -
    Rate in rupees.
1 Application for laying out of land for buildingpurposes 25
2 Application for erection of building -(1) Forconstructing a building with RCC Roof (for 100 square feet) 10
  (2) For constructing a building with cementtiles or Mangalore tiles (for 100 square feet) 5
  (3) For erection of compound wall (for 100square feet) 6
  (4) For provision of barbed wire fencing (for100 square feet) 4
  (5) Inspection fees 10
  (6) For approval of each plan exceeding twocopies 3
3 Application for use of land 25
AppendixForm AApplication for Laying Out of Land for Building PurposesFrom....................................................................ToThe Secretary,Kalpakkam Nuclear Installation Local Authority,Kalpakkam.Sir,I hereby apply for permission for laying out to my land in S.No. for building purposes.I forward herewith the following particulars in quadruplicate, namely : -
(a)a topo plan of the site showing adjoining areas to a radius of 150 meters all round from the proposed layout site under reference marking clearly therein the boundaries of the proposed layout in red colour, existing roads, structures, streams, burial grounds and high tension or low tension power lines passing through the proposed layout and levels of the site;
(b)A detailed site plan to a scale of not less than 1-800 showing the proposed layout indicating size of plots, width of the proposed roads, open spaces and amenities provided and type of building to be built, if any; and
(c)the particulars in the Annexure.
I/We,....... the owner/legal representative of every part of the land to which the accompanying application relates request that the layout may be approved and permission may be accorded.Signature of the owner of the land or applicant.AnnexureTo be Completed by the Applicant
1 Applicant (in Block Capitals) -  
  Name  
  Address  
2 Particulars of proposal for which permission ofapproval is sought -  
  Full address or location of the land to whichthis application relates and site area.  
  T.S. No./S.F. No.  
  Division No./Ward No.  
  Name of town or village  
  Name of the Taluk Site area  
3 Particulars of present and previous use of landand the reasons for the change in the use of land: -  
  (i) Present use of land  
  (ii) If vacant, the last previous use  
4 Information regarding the proposed use: -  
  (i) State number and type of dwelling units(whether bungalows, houses, flats, etc.), factories, shops,institutions, parks and play fields, etc., proposed)  
  (ii) Extent of land use proposed- Extent inhectares,  
  (a) Land allotted for residential purposes  
  (b) Land allotted for commercial purpose  
  (c) Land allotted for industrial purpose  
  (d) Land allotted for institutional purpose  
  (e) Land allotted for parks and play fields  
  (f) Land allotted for roads and pathways  
  (g) Land allotted for other uses to bespecified.  
Signature of the owners of land and building or applicant.Conditions