Section 4(1) in Tamil Nadu Panchayats Building Rules, 1997
(1)Every person who intends to construct or reconstruct or alter or add to a building or to 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 Form specified in Appendix-B, with such variations as circumstances may require which shall be accompanied by -(a)a site plan (in triplicate) of the land on which the building or hut is to be constructed, reconstructed or altered or added to as far as may be necessary, complying with the requirements specified in Appendix-C;(b)a plan or plans (in triplicate) of the building or hut to be constructed, reconstructed or altered or added to as far as may be necessary, complying with the requirements specified in Appendix-D;(c)a specification (in triplicate) as far as may be necessary complying with the requirements specified in Appendix-E; and(d)the information as to the purpose for which the building or hut is proposed to be constructed, reconstructed or altered or added to:Provided that the construction or reconstruction or addition or alteration to residential houses, all such other public buildings like commercial buildings, hotels, resorts and factory buildings exceeding a plinth area of 250 square metres in the Panchayats of Nilgiris district shall be approved by the Executive Authority after obtaining the permission of the Committee for Architectural and Aesthetic Aspects headed by the Collector of the Nilgiris district.
