Section 11 in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
11. Charges for Open space reservation (OSR) Area.
(1)For regularization of plot in a sub-division, the Open space reservation area requirement as per the Development Regulations or Development Control Regulations, as the case may be, shall be calculated and charged proportionate to the plot area applied for regularization.(2)For regularisation of layout, open space reservation area charge shall be collected for 10% of the layout area as per the guideline value specified in clause (7) of rule 2, if 10% of open space reservation area is not available. However, if part of the required 10% open space reservation area is available in the layout then such available area shall be deducted in the calculation of open space reservation area requirement and charges levied accordingly.(3)Open space reservation area charges shall be remitted in the accounts of the competent authority specified in Rule 2(2)(ii) as per the existing norms followed by the said competent authority.
