Section 3(2) in The Chennai City Corporation Building Rules, 1972
(2)Every application for approval of a site for a building shall be accompanied by a site plan drawn or reproduced in a clear and intelligible manner in blue or other photographic print or drawing paper or tracing cloth to a scale of not less than one centimeter to four metres except where the site of the building is so extensive as to render a smaller scale necessary when the scale of one centimeter to eight metres may be used. The plans shall be sent in triplicate and shall show-(i)the North Point;(ii)the name of the street in which the building is proposed to be situated;(iii)the Revenue Survey number with its sub-division, if any;(iv)the number and date of approval by the Corporation, if the site is in an approved layout;(v)the position of the site in relation to the abutting streets and lanes;(vi)the boundaries of the site with its dimensions;(vii)the position of the existing building, if any, in the site and of building or building which the applicant proposes to erect, along with all open spaces (external and internal);(viii)the means of access from the street to the building or buildings proposed to be erected in the site;(ix)the position and dimensions of proposed water supply and drainage lines, urinals, cess pools, stables, cattle sheds, cow houses, wells and other appurtenances of the building;(x)relevant levels of the site with reference to the crown of the street or streets on which the site abuts or from which access to the site and the building is available or is proposed to be obtained; and(xi)such other particulars as may be required by the Commissioner.
