Section 27 in Tamil Nadu Combined Development and Building Rules, 2019
27. Requirement for site approval.
- (1) Location of Building. - Every person, who construct, reconstruct, or alters or add a building shall whenever the site is within 15 meters of any tank, reservoir, water-course, river or fresh water channel carryout such measure as may be necessary or as the Competent authority subject to such guidelines issued by Government from time to time may direct, for the purpose of preventing any contamination of or any risk of the drainage of building passing into, such tank, reservoir, water-course, river or fresh water channel or such other rules in force.(2)Reconstitution Deed. - If a development is proposed in more than one plot or site proposing amalgamation or reconstitution of the individual sites into one site, then Reconstitution Deed in the format and manner prescribed by the Competent authority shall be furnished by the applicant,
