Section 11(5) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
(5)Sub-rule (4) shall not apply to building used solely as shops, offices or warehouses and which are not used as dwellings:Provided that if any such building or any portion thereof, is at any time proposed to be used as dwelling house or dwelling, permission of the Government shall be obtained and the building shall be reconstructed or altered so as to comply in every respect with the requirements of sub-rule(4).
