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State of Tamilnadu - Section

Section 49 in Tamil Nadu Combined Development and Building Rules, 2019

49. Premium FSI.

- The Premium FSI over and above the normally Permissible FSI relating the same to road width parameter may be allowed as follows:
Sl. No. Road Width Premium FSI (% of normally allowable FSI)
1. 18.0 m and above 50%
2. 12.0 m - below 18.0 m 40%
3. 9.0 m - below 12.0 m 30%
Rates applicable for computation of Premium FSI charges :The Premium FSI charges shall be collected at the rate of 50% of Guideline value for the excess FSI area over and above normally permissible FSI area for Non High Rise Building and at the rate of 40% of Guideline value for the excess FSI area over and above normally permissible FSI area for High Rise Building. In case of multiple survey numbers for a site the maximum Guideline value shall be considered.