Section 4 in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
4. Site requirements.
(1)No site shall be approved for construction or reconstruction of a dwelling house unless it has an extent of not less than 95 square metres and minimum width of six metres:Provided that this rule is not applicable to sites in lay-outs approved by the Directorate of Town and Country Planning Authority for development, Tamil Nadu Housing Board, Tamil Nadu Slum Clearance Board, Weaver's Co-operative Societies, Adi-Dravidar Welfare/Tribal Welfare Department or any similar Quasi-Government institution;Provided further that this rule is not applicable to any sub-division that may exist on the date of commencement of these rules.(2)No site having a gradient steeper than one vertical to three horizontal shall be used for construction of a building:Provided that in case where the site requires treatment, its stability shall be certified by a competent Engineer.(3)No site consisting of made up soil shall be used for construction of building, unless it is properly consolidated and protected on the unsupported boundaries with revetments or retaining wall and the stability of soil shall be certified by a qualified Engineer.(4)No site notified as geologically weak zones by Collector and any land falling within 30 metres from the boundary thereof shall be used for the construction of any building.(5)No site which would admit storm-water draining into it, owing to its level or location, shall be used for the construction of a building unless arrangements are made to prevent effectively the flooding of the site either by draining into a storm-water course, if one is available, or by raising the level of the site to an adequate height by the deposit of layers of sound and non-perishable material, to the satisfaction of the executive authority.(6)No site be used for the construction of a building intended for public worship or for religious purposes, without the prior approval of the Collector of the district who may refuse such approval, if in his opinion, the use, purpose of the site and building is likely to endanger public peace and order:Provided that an appeal shall lie against the decision of the Collector to the Government within 30 days from the date of receipt of the order of the Collector who may pass such orders on the appeal as it deems fit.(7)No site, which is situated within a distance, of 90 metres from a place used as burning or burial place or ground shall be used for the construction of any building without the previous approval of the Government and no building intended for human habitation shall be built within 90 metres of such burning or burial place or ground unless such burning or burial place or ground was closed for burning of corpses and remained so closed for a period of not less than five years:Provided that, no existing building, situated within 90 metres from any building or burial place or ground shall be reconstructed, or added to, without the previous approval of the Government.
