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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(3) in Tamil Nadu Combined Development and Building Rules, 2019

(3)The extent of the site, FSI, Set back etc. for High Rise Buildings shall be regulated according to the table below:
Sl. No Description All Areas
A. Minimum Road width 12m. 15m. 18m.
B. Normally Permissible FSI 2.0 2.5 3.25
C. Maximum Coverage 50%
D. Minimum set back all around Height of the building above ground level Minimum required setback space from the propertyboundary
Upto 30m. 7m.
    Above 30m. For every increase in height of 6m or partthereof above 30m minimum extent of setback space to be leftadditionally shall be one meter subject to the maximum setback of20m.
E. Spacing between blocks in case of more than oneblock of High Rise building Height of the building above ground level Minimum required spacing between blocks
Upto 30m. 7m.
Above 30m. For every increase in height of 6m. or parthereof above 30m. space to be left additionally shall be onemeter subject to the maximum setback of 20m.
Explanation 1. - (i) Road width means the road space as defined in clause (103) of rule 2. The qualifying road width for permitting High Rise buildings with more than 18.30m shall be available at-least for a prescribed length of 500m in the case of Chennai Metropolitan Area and other Municipal Corporations and 250m for the other areas along the length of the road abutting the site and the stretch from a junction can be straight or a curve or zigzag or combination of the above.
(ii)In the event of the road width being less than the qualifying width in certain portions then the total length of such portions shall not be more than 10% of the prescribed length. In such cases the average road width for the prescribed length shall be equal or above the qualifying width.
(iii)In the event of the sub-division for qualifying road not being incorporated in the Field Measurement Book sketch, in such cases road width certificate shall be obtained from the concerned Executive Authority of Local Body.
(iv)In the event of extent and dimension of the site between Patta and document the least extent of the site to be considered along with site dimension corresponding to the least extent.
(v)In the cases where street alignment has been prescribed, the front open space shall be left from the street alignment.
Explanation 2. - (i) In the event of more than one block with varying height in a site, the setback of each block shall be regulated in accordance with the height of the building.
(ii)FSI benefit shall be permitted for the land left for OSR, link road, street alignment or road widening wherever it is insisted upon by competent authority.
(iii)FSI benefit shall not be permitted for the land left for road widening to make the road as qualifying road for the proposed development.
(iv)FSI benefit for the OSR area in the approved sub-division shall be permitted in proportionate to the plot extent.