Section 5 in Tamil Nadu District Municipalities Building Rules, 1972
5. Proximity of conducts or aerial lines - Refusal of permission.
(1)Before granting permission for the construction or reconstruction or the addition or alteration to a building, executive authority shall take into consideration the proximity of aerial lines, if any, to the building and shall refuse permission for such construction, reconstruction, addition or alteration, unless suitable arrangements are made by the applicant to meet the requirements of the rules made under the Indian Electricity Act, 1910.'(2)Permission to the construction or reconstruction of, or addition or alteration to a building shall be refused in case where the clearance between the building and the aerial lines is less than -(a)1.5 metres follow tension lines, 1.75 metres for high tension lines from accessible portions of buildings measured horizontally and 1.25 metres for both low tension and high tension lines from inaccessible portion measured horizontally;(b)2.5 metres from portions of buildings not accessible to persons, measured vertically; and(c)4.5 metres from accessible portion of buildings, measured vertically.(3)The executive authority may require the applicant -(a)to furnish him with any information which has not already been furnished;(b)to satisfy him that there are no objections which may lawfully be taken to the grant of permission to execute the work.(4)No site lying within the distance of 30 metres from the railway boundary shall be used for the construction of building wall or other masonry construction without the consent of railway authorities who may refuse such consent if in their opinion, the site is required for railways.(5)[ Permission to the construction of or reconstruction of or addition or alteration to a building or a structure shall be refused in case where the distance between the building or structure and the outer periphery of the Indian Air Force installations is less than 900 metres.] [Inserted by G.O. Ms. No. 164, Municipal Administration and Water Supply (MAI), Department, dated 20th November 2002.]
