Section 217C in Tamil Nadu District Municipalities Act, 1920
217C. Application for licence.
(1)Every application for a licence under section 217-B shall be in such form, contain such particulars and be accompanied by such plans and fee as may be prescribed and shall be submitted to the executive authority.(2)On receipt of an application under sub-section (1), the executive authority shall, within such time as may be prescribed, examine the application with reference to such building rules as may be prescribed for the purpose of this Chapter and forward the same to the Committee.(3)(a)For the purpose of this Chapter, the State Government may constitute a Committee called the Committee for Architectural and Aesthetic Aspects for all the hill stations in the State of Tamil Nadu, with such number of officials and non-officials and having such qualifications as may be prescribed.(b)The term of office of the non-official members of the Committee and other matters relating to the conduct of the meeting of the said Committee including the allowances payable to the non-official members shall be such as may be prescribed.(4)The Committee shall examine every application received from the executive authority in all aspects and forward the same to the State Government with its remarks.(5)The Committee shall, while examining the applications under sub-section (4), shall have regard to the following matters, namely:-(a)the application for grant of a licence complies with the provisions of this Chapter and rules made thereunder;(b)the proposed construction or reconstruction of the building or the purpose for which the land is proposed to be used will not be detrimental to the scenic beauty and natural environment of the hill station;(c)the proposed construction or reconstruction of a building will aesthetically and architecturally harmonize with the landscape of -the hill station;(d)the possibility of the construction or reconstruction of building, the non-agricultural purpose for which the land is to be used or the carrying out of any engineering, mining or other allied operations,- -(i)creating unfavourable conditions upon the scenic beauty and natural environment of the hill station; or(ii)resulting in concentration of population in and around the hill station;(e)that the proposed use of land will not lead to deforestation and soil erosion;(f)that the proposed use of land will preserve the special characteristics of the hill station as regards landscape, vegetative cover and climate of the hill station;(g)the free passage or way to be left in front of the building as may be prescribed;(h)the open space to be left about the building to secure free circulation of air and the prevention of fire and to facilitate scavenging;(i)the ventilation of the building, the minimum cubic area of the rooms and the number and height of the storeys of which the building may exists.(j)the provision and position of drains, latrines, urinals and cessdoors or other receptacles for rubbish or filth;(k)the level and width of the foundation, the level of the lowest floor and the stability of the structure;(l)the line of frontage, with neighbouring buildings if the building abuts on a street;(m)the means of egress from the building in case of fire;(n)the materials to be used for, and the method of construction of, external and partition walls, rooms, floors, fireplaces and chimneys;(o)the height and slope of the roof above the upper-most floor on which human beings are to live or cooking is to be done;(p)any other matter affecting the ventilation and sanitation of the building; and(q)such other matters as may be prescribed.
