Section 15(1) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
(1)Any construction, reconstructtion, alteration or addition of or to a multi-storeyed building, shall be permitted only within the area approved for the constructions of multi- storeyed buildings in a Town Planning Scheme made under the Tamil Nadu Town Planning Act, 1920 (Tamil Nadu Act VII of 1920) or in a Development Plan under the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) or in areas so declared by a special resolution by the Council with the approval of Director of Town and Country Planning for the purpose and shall not exceed the maximum number of storeyes or maximum height prescribed for the individual area.
