Section 191 in Tamil Nadu District Municipalities Act, 1920
191. Building rules.
(1)The [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the 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 of persons.(3)Without prejudice to the generality of the power conferred by sub-section (1), clause (b), rules 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;(ee)[ number of trees to be planted and preserved around a building;] [Inserted by Tamil Nadu Act 23 of 1987.](f)provision of means of egress in case of fire;(g)provision of secondary means of access for the removal of filth;(gg)[ provision of special facilities in the multi-storeyed and public buildings for the differently abled persons;] [Inserted by Tamil Nadu Act No. 16 of 2012, dated 31.05.2012.](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, [cesspools] [Inserted by Tamil Nadu Act 23 of 1987.];(j)paving of yards;(k)restrictions on the use of inflammable materials in building; and(l)[ in the case of wells, the 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 the water.] [This clause was omitted in respect of Municipalities Third Grade Municipalities and Town Panchayats covered in Chennai Metropolitan Development Area. See the Tamil Nadu Act 28 of 1978]
