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State of Tamilnadu - Section

Section 3 in Tamil Nadu District Municipalities Building Rules, 1972

3. Application for approval of buildings other than huts and sites therefor.

(1)Every person, who intends to construct, reconstruct or alter or add to a building other than a hut, shall submit an application to the executive authority for the approval of the site and for permission to execute the work in the forms specified in Appendix-A, with such variations as circumstances may require.
(2)It shall be accompanied by -
(i)A site plan (in triplicate) of the land on which the building is to be constructed, reconstructed or altered or added to, drawn or reproduced in a clear and intelligible manner on suitable and durable material and complying with the requirement specified in Appendix-B as far as may be necessary;
(ii)A plan or plans (in triplicate) of the building to be constructed, reconstructed or altered or added to, drawn or reproduced in a clear and intelligible manner on suitable and durable material and showing a ground plan, plans of elevations of each floor and sections of the buildings and complying with the requirements specified in Appendix-C; and
(iii)A specification (in triplicate) complying with the requirements specified in Appendix-D, as far as may be necessary.
(3)The application as well as the plans and specifications shall be signed by the owner of the site and building or be accompanied by a letter of authority or consent from the owner of the site and building if the applicant himself is not the owner. They shall also be signed by a licensed builder, surveyor, architect or engineer, in case the bylaws of the municipal council require the compulsory employment of a licensed builder, surveyor, architect or engineer in the construction, reconstruction or alteration of or addition to a building.
(4)The executive authority may require the applicant -
(a)to furnish him with any information which has not already been furnished; or
(b)to satisfy him that there are no objections which may lawfully be taken to the grant of permission to execute the work.