Section 10 in Tamil Nadu District Municipalities Building Rules, 1972
10. Superstructures - Walls, floors and rooms.
(1)Every person who constructs a building, shall cause every wall to be constructed of -(a)good whole bricks or stones properly bend and solidly put together with good joining material, compounded of good mud, good lime, or good cement and clay and or other suitable and durable material; or(b)other good, hard and suitable incombustible material, properly and solidly put together.(2)Sub-rule (1) shall not apply to huts or to cases where the permission of the executive authority has been obtained under section 195 or sub-section (2) of section 217 of the Act.(3)Every person, who constructs a building, shall cause every wall to be built of sufficient thickness to ensure safety and stability, regard being had to the length of the wall and the height of the building, the purpose for which the building is intended to be used, the dead load comprising the actual weight of walls, floors, stairs, landings, roofs and all other permanent constructions comprised in such building the super imposed load in respect of such building comprising all loads other than the dead load and also the maximum permissible loads for different kinds of work and materials of construction.(4)Every person who constructs a building shall cause every pillar, piles, framework, beam and other construction carrying load in the building to be so designed and constructed as to withstand the combined dead load and the superimposed load.(5)(i)Every person, who constructs a building, shall cause the floor and roof to be so designed and constructed as to withstand the combined dead load, due to their own weight and other superimposed load to which such floors and roofs may be subjected to.(ii)The flooring of every such building shall be laid or paved with stones, cuddapah slabs, cement tiles or such other hard material, impervious to attacks by rat and to moisture, as may be required by the executive authority.(6)Unless otherwise specified by the executive authority, the deadload of the weight of walls, floors and roofs and the superimposed load expressed in terms of dead load as set forth in Appendices E and F shall be adopted.(7)If the superimposed load on any wall, floor or roofs is to exceed that specified in Appendices E and F, such greater load shall be provided for with an equivalent margin of safety.(8)In the cases of any floor or roof, intended to be used for a purpose for which a superimposed load is not specified in Appendices E and F, the superimposed load to be carried on such floor or roof shall be provided with an equivalent margin of safety.(9)For stairs and landings, the superimposed load shall be taken as equivalent to a distributed load of not less than 390 to 394 kgs /square metre but each step shall be capable of safely supporting a concentrated load at any point of not less than sixty-eight kilograms ordinarily.(10)For a roof the plane of which inclines upwards at a quarter angle than 20 degrees with the horizontal, the superimposed load, which shall, for the purpose, be deemed to include wind pressure or casual load, shall be taken at 48.824 kgs/ square metre of sloping surface normal to such sloping surface on either side of such roof.(11)For all other roofs, unless otherwise specified by the executive authority, the superimposed load shall be taken at 195-295 kgs/square metre measured on a horizontal plane.(12)For all roofs of a domestic building, unless otherwise specified by the executive authority, the superimposed load shall be taken at 273-416 kgs/square metre measured on a horizontal plane.(13)In case where a rolling load actuated by mechanical power, is to be provided for, such rolling load shall be taken as equivalent to statistical load 50 per cent in excess of the actual rolling load.(14)Partition and other structures, superimposed on floor and roofs, may#be included in the superimposed load, provided the weight of the partition or other structure per square metre of base does not exceed the permissible load per square metre of floor or roof's area. Partitions and other structures of greater weight shall be specifically provided for.(15)Every person, who constructs a dwelling house or other domestic building, shall cause every external wall and every main wall to be built, unless otherwise specified by the executive authority, of at least the thickness specified in Appendix-G. The thickness specified in Appendix-G shall apply only to walls built in horizontal loads or courses of good whole bricks or of suitable stones or other blocks or hard and incombustible material.(16)Every portion of the building shall be so designed as to be within the safe permissible loads for different materials of reconstruction.(17)The provisions of this rule as far as may be, apply to construction of buildings.
