Section 16(2) in Tamil Nadu Combined Development and Building Rules, 2019
(2)Where the use of the site or premises is not specifically designated in the Detailed Development Plan or Master Plan, it shall be used for the uses or activities permissible in the land use zone in which the site or premises falls as per the Detailed Development Plan or Master Plan.Provided that a non-conforming use (i.e). an use which are not permissible under these rules, shall not be extended or enlarged at the site.Explanation. - Improvements to building or machinery intended to make the operations more economical, cleaner, less noisy and to provide amenities to workers which do not add to the manufacturing capacity as may be specially approved by the Authority shall not be deemed to be extension or enlargement:Provided that it will be open to the authority to order at any time the discontinuance or continuance subject to such restrictions and conditions as may be imposed by on an existing use, which is non-conforming.
