Section 45(2) in Tamil Nadu Combined Development and Building Rules, 2019
(2)The development, installation, erection and operation of Wind Electricity Generator (WEG) for the purpose of generation of electricity is required to be certified by the competent authorities. For the purpose of obtaining planning permission or building permit for installation of WEG, the applicant who should be the owner of the land or leaseholder or power of attorney holder who has right over the land to install the WEG, shall submit an application, in the Forms in Schedule I under this rule, to the competent authority.
