Section 8(1) in Tamil Nadu Combined Development and Building Rules, 2019
(1)The applications for planning permit or Building permit shall be accompanied as prescribed below:-(i)Key plan - drawn to a scale of not less than 1 in 10,000 showing the details of the boundary, location of the site with respect to neighbourhood landmarks, and existing network of roads or streets; the minimum dimension of the key plan shall be not less than 10 cm.(ii)Topo Plan - drawn to a scale of not less than 1 in 5000 showing the details of the following, which lie within a radius of 500 m:-(a)the boundary location of the site with respect to neighbourhood land marks,(b)existing network of roads or streets with details of its widths,(c)proximity to stone quarries, stone crushers, water bodies, Airport, Aerodrome, Air Force Station, cremation or burial grounds, railway tracks, and reserved forests indicating its distance from the site clearly; and(d)such other particulars as may be prescribed by the competent authority.(iii)Site plan - drawn to a scale of not less than 1 in 500 for a site up to one hectare, and not less than 1 in 1000 for a site more than one hectare and shall show, -(a)the boundaries of the site;(b)the position of the site in relation to neighbouring street;(c)the extent and dimensions of the site affected by any street alignment or road widening or proposed new road or missing link as per the approved Master Plan or Detailed Development Plan or as notified by the Local body;(d)the name of the streets in which the building is proposed to be situated, if any;(e)all existing buildings standing on, over or under the site including service lines;(f)the position of the building and of all other buildings if any which the applicant intends to erect upon his site in relation to,-
