Section 2 in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972);(b)"amount for exemption" means an amount collected under these rules for exempting the development of any building or class of buildings referred to in section 113-C of the Act;(c)"Competent Authority" means, -(1)In respect of Chennai Metropolitan Planning area -(i)in respect of "buildings as specified under Category-A, in Development Regulations 14 to 21 in Development Regulations of Second Master Plan for Chennai Metropolitan Area," the Commissioner of Greater Chennai Corporation or Municipalities or Executive Officer of the Town Panchayats or Block Development Officers of the Panchayat Unions, as the case may be, who will receive regularization applications and issue suitable orders by following the procedures set in the guidelines.(ii)in respect of the "Buildings other than those specified in item (i) above," the Member-Secretary of the Chennai Metropolitan Development Authority who will receive the regularization applications and issue suitable orders by following the procedures set out in the guidelines.(2)In respect of Directorate of Town and Country Planning Areas -(i)in case of "ordinary buildings", the concerned Commissioner of the Municipal Corporation or Municipality, the Executive Officer of the Town Panchayat and the Block Development Officer (Village Panchayat) of the concerned Block in which the Village Panchayat falls, who will receive regularization applications and pass suitable orders by following the procedures set out in the guidelines;(ii)in case of "buildings other than ordinary buildings", the field level officer of the Town and Country Planning Department of the concerned area, the Composite Local Planning Authority or the New Town Development Authority or the office of the Regional Deputy Director or the Assistant Director of the Town and Country Planning, as the case may be, who will receive regularization applications and process the applications and pass suitable orders by following the procedures set out in the guidelines;(iii)in case of a "Multi-Storied Building", the Director of Town and Country Planning, who will receive and process the regularization application and give concurrence to the respective Regional Deputy Directors of Town and Country Planning or Member-Secretary of the Planning Authorities, as the case may be to pass suitable orders by following the procedures set out in the guidelines;(d)"Floor Space Index (FSI)" means the quotient obtained by dividing the total covered (plinth) area on all floors excepting the areas specifically exempted under the respective rules and regulations prevailing in the respective areas, by the plot area which includes part of the site used as exclusive passage. (FSI = Total covered area on all floors Plot area);(e)"Guidelines" means the Guidelines for the Exemption of Buildings, 2017;(f)"guideline value" means the prevailing guideline value of land in terms of rupees per square meter fixed by the Registration Department of the State of Tamil Nadu, as on the date of filing of application for regularization;(g)"Multi-storied building" means the building as defined as multi-storied building in the respective rules and regulations prevailing as on the date of notification of these guidelines; For the purpose of this rules, Multi-storied building includes buildings of height exceeding 17.25 m.(h)"group development" means the building defined as group development in the respective rules and regulations prevailing as on the date of notification of these rules;(i)"special building" means the building defined as special building in the respective rules and regulations prevailing as on the date of notification of these rules; For the purpose of this rules, the special building shall include all buildings of height upto 17.25 m irrespective of number of floors;(j)"ordinary building" means a building, which does not fall within the definition of special building, group development or multi-storied building defined in the respective rules and regulations prevailing as on the date of notification of these rules;(k)"setback" means open space across front or sides or rear of a plot between the building and street alignment or boundary of the plot, as the case may be;(l)words and expression used in these rules, but not defined shall have the same meaning assigned to them in section 2 of the Act, or the Guidelines for the Exemption of Buildings, 2017 or any other law relating to the local authorities for the time being in force or in any other rule or bye-law or regulation made thereunder or in the respective rules prevailing as on the date of notification of these rules.
