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State of Tamilnadu - Section

Section 3 in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

3. Application for approval of building and sites.

(1)Every person, who intends to construct/reconstruct a building or who intends to put to use any agricultural land to any non-agricultural purpose or to carry out engineering, mining or allied operations, shall submit an application to the executive authority for the approval of the proposal and for permission to execute the work in the form specified in Appendix-A.
(2)It shall be accompanied by -
(i)A site plan in quintuplicate of the land on which the building is to be constructed, reconstructed, drawn or reproduced in a clear and intelligible manner on suitable and durable material and complying with the requirements specified in Appendix-B, as far as may be necessary;
(ii)A plan or plans (in quintuplicate) of the building to be constructed, reconstructed or altered or added to, drawn or reproduced in a clear and intelligible manner on suitable and durable material and showing a ground plan, plans of elevations of each floor and sections of the buildings and complying with the requirements specified in Appendix-C;
(iii)A specification (in quintuplicate) complying with the requirements specified in Appendix-D, as far as may be necessary;
(iv)A scheme of external finish and colour scheme proposed to be adopted;
(v)Details about planting of trees, lawns, garden or any landscaping with details about types of trees, plants, etc.;
(vi)Details about compound wall with plan, section, elevation and type of construction and colour schemes or details and types of fencing to hedges and gates, etc.;
(vii)Details of steps, driveways, terracing, cutting and embankment if any with details of retaining wall and details of levels and contours;
(viii)Details of lamps, lampposts and other illuminations existing and proposed in the site;
(ix)Details of number, type and age of trees that are existing and details about type, age and number of trees which are likely to be cut for the construction of building and details about alternate planting of trees;
(x)Details about water-supply, drainage and sewerage disposal methods; and
(xi)A brief statement explaining how the proposed construction will not affect scenic beauty of the hill station and how the proposal will architecturally and aesthetically harmonize with the ecology of the hill stations:
Provided that this statement is not required in respect of proposal whose cost is less than Rupees twenty lakhs.
(3)The application as well as the plans and specifications shall be signed by the owner of the site and building or be accompanied by a letter of authority or consent from the owner of the site and building if the applicant himself is not the owner. They shall also be signed by an architect:Provided that the licensed building surveyor or an engineer can prepare the plans for buildings not exceeding fifty square metre of the floor area.
(4)The plans and details shall be accompanied by a challan for having remitted the licence fee in the Treasury or State Bank of India under the head of account specified. The licence fee shall be at the rates specified below -
  Type of building Rate per square metre Rs.
(1) Dwelling Houses -  
  (a) Single dwelling 3.00
  (b) Multi-dwelling and dwelling combined withother uses 4.50
(2) Non-dwelling units including Hotels, Lodges,Restaurants, Time-Share Apartments, Cottages, Resort Houses,Hospitals, Schools, Offices, Commercial Complexes, etc.: 7.50
Provided that the licence fee is for a period of one year and is leviable at the same rate while renewing the licence.
(5)The plans shall also be accompanied by a Demand Draft drawn in favour of the executive authority for a sum of Rs. 2,000 (Rupees two thousand only) as Security Deposit and an undertaking that the applicant will clear the debris after the construction, failing which the debris will be cleared by the local authorities and the Security Deposit forfeited.
(6)The executive authority may require the applicant to furnish him with any other information as may be required.
(7)If any information required under sub-rule (6) is not furnished within one month from the date of receipt of the requisition, the executive authority may return the application to the applicant.