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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(2) in Tamil Nadu Combined Development and Building Rules, 2019

(2)Erection of solar photo voltaic panels. - Installation of Solar Energy System is mandatory in all buildings in the category of High Rise Buildings and Non High Rise Buildings exceeding 16 dwelling units and 300 sq.m of commercial building, Accordingly
(a)Minimum terrace area to be reserved for erecting solar photo voltaic panels shall be 1/3rd of total terrae area.
(b)The space required for erecting solar photo voltaic panels is about 10sq.m. for generating 1 KW of electricity.
(c)The electricity generated from solar photo voltaic system so erected will be used for common electricity requirements like staircase lights, setback lights, lifts, pumps and non-floor space index areas, etc.
(d)Net metering guidelines of Tamil Nadu Energy Regulatory Commission shall apply to all such installation of solar photo voltaic system.
(e)The competent authority shall monitor the actual erection and give completion certification to the said buildings only after the erection of solar photo voltaic panels.
The Tamil Nadu Generation and Distribution Corporation Limited will give service connection of Net metering only after the completion certificate is issued.