Section 10(5) in Tamil Nadu Combined Development and Building Rules, 2019
(5)No building permission is necessary for the following alterations, which do not otherwise violate any provisions regarding general building requirements, structural stability and fire safety requirements of this Rule;(a)plastering and patch repairs;(b)re-roofing or renewals of roof including roof of intermediate floors at the same height;(c)flooring and re-flooring;(d)opening and closing of windows, ventilators and doors not opening towards others properties and/or public road or property;(e)replacing fallen bricks/stones(f)construction or re-construction of sunshade not more than 75cms. in width within one's land and not overhanging over a public street;(g)construction or re-construction of parapet not more than 1.5 m. in height and also construction or re-construction of boundary wall not exceeding 2 m(h)white-washing, painting, etc. including erection of false ceiling in any floor at the permissible clear height provided the false ceiling in no way can be put to use as a loft etc.
