Section 3 in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
3. Application of rules.
- Every multi-storeyed building or public building to be constructed, reconstructed, added or altered shall comply with these special rules in addition to the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Corporation Building Rules, 1972.
