Section 35(20) in Tamil Nadu Combined Development and Building Rules, 2019
(20)Basement Floor. - (a) The height of basement floor shall not exceed 1.2 meters above ground level and the headroom shall be minimum 2.4 meters.(b)No part of the basement shall be constructed in the minimum required set back spaces, required for the movement of fire fighting vehicles or equipments.(c)In cases where second basement is proposed for parking and incidental uses, sufficient provision for lighting and ventilation and also for protection from fire to the satisfaction of Directorate of Fire and Rescue Services shall be made.(d)During the construction of the basement floor, it shall be the sole responsibility of the Building Permit holder to ensure that the building or structure in the adjoining sites are not weakened or damaged.
