Section 51 in Tamil Nadu Combined Development and Building Rules, 2019
51. Structural Safety.
(1)In the cases of Non High Rise buildings with height up to 12m., industrial or institutional buildings up to G+1 floors in height and with floor area both existing and proposed not exceeding 300 sq.m. the provisions in this part of the rules relating to structural design, submission of working drawings or structural drawings, etc. shall not apply except that all such applications and plans for these developments shall be signed by the owner or Registered Developer, and the Registered Engineer or Architect who prepared the plan and further the Registered Engineer or Architect shall certify that the structural design of the small development has been done as per the latest Indian standard Specifications and the National Building Code.(2)Structural design. - The structural design of foundations, elements of masonry, timber, plain concrete, reinforced concrete, pre-stressed concrete and structural steel shall conform to the provisions of part VI Structural Design Section - 1 Loads, Section - 2 Foundation, Section - 3 Wood, Section - 4 Masonry, Section - 5 Concrete and Section - 6 Steel of National Building Code of India, taking into consideration the Indian Standards as given in the Annexure - XI(3)Structural Design Basis Report [SDBR]. - Drawings and Documents to be submitted for approval of appropriate authorities shall include SDBR. In compliance of the design with the Indian Standard the Registered Structural Engineer on Record shall submit a structural design basis report in Form 1 in Annexure - XIV.(4)Review of Structural Design. -The competent authority for issue of Building permit in case of Village Panchayats, if necessary, shall constitute a Structural Design Review Panel (SDRP) consisting of senior SERs whose task will be to review and certify the design prepared by SER for all High Rise buildings and in cases of other developments whenever referred by the competent authority excluding for Non High Rise buildings with height up to 12m.(5)Certification Regarding Structural Safety in Design. - The Registered Structural Engineer on Record (SER) shall give a certificate of structural safety of design as per Proforma given in Form8 in Annexure - XIV at the time of completion and structural inspection report as per proforma given in Form 9 at different stages of construction.(6)Constructional Safety. - (a) All construction except Non High Rise buildings with height up to 12m. shall be carried out under supervision of the Registered Construction Engineer on Record (CER)(b)CER shall give a certificate of structural safety of construction while submitting the progress report as per proforma given in Form 3 and 4 in Annexure - XIV at the different stages of construction and at the time of completion as per proforma given in Form 7 in Annexure - XIV.(7)Quality Control and Inspection. - (a) All High rise building construction with more than 18.30m. in height shall be carried out under quality inspection program prepared and implemented under the the Registered Quality Auditor on Record (QAR).(b)The Registered Quality Auditor on Record (QAR) shall give a certificate of quality control as per proforma given in Form 10 in Annexure - XIV.(c)Quality Inspection Programme to be carried on the site shall be worked out by QAR in consultation with the owner, builder, CER.(8)Protective Measures in Natural Hazard Prone Areas. - In natural hazard prone areas, structures, buildings and installations, which cannot be avoided, such constructions or developments should be properly safeguarded by taking protective measures as recommended in Annexure - XII(9)Maintenance of buildings in seismic Zone-III. - In case of High rise buildings and buildings for public assembly older than fifty years, it shall be the duty of the owner of a building, to get his building inspected by a Registered Structural Engineer (RSE) within a year from the date of coming into force of these rules. The Structural Inspection Report in Form 9 in Annexure - XIV shall be produced by the Owner to the competent authority. If any action, for ensuring the structural safety and stability of the building is to be taken, as recommended by SER, it shall be completed within five years. For other buildings less than fifty years old, the owner shall get his building inspected after the age of building has crossed fifty years. The procedure shall be followed as per above rule.(b)Seismic Strengthening or Retrofitting. - Prior to seismic strengthening or retrofitting of any existing structure, evaluation of the existing structure as regards structural vulnerability in the specified windor seismic hazard zone shall be carried out by a Registered Structural Engineer. If as per the evaluation of the Registered Structural Engineer the seismic resistance is assessed to be less than the specified minimum seismic resistance as given in the "note" below, action should be initiated to carry out the upgrading of the seismic resistance of the building as per applicable standard guidelines.Note. - (i) for masonry buildings reference is to be made to IS: 4326 and IS: 13935 and(ii)for concrete buildings and structures reference to be made to IS code on evaluation and seismic strengthening for retrofitting of RCC buildings under preparation at present.
