Section 4 in Multi-Storeyed and Public Buildings Rules, 1973
4. Area for the construction.
(a)Any construction, reconstruction, alteration or addition of or for a multi-storeyed building, shall be permitted only within the area approved for the construction of multi-storeyed buildings in a Town Planning Scheme made under the Tamil Nadu Town Planning Act, 1920, or in a development plan under the Tamil. Nadu Town and Country Planning Act, 1971, or declared by a Special Resolution by the council with the approval of the Director of Town Planning for such purpose and shall not exceed the maximum number of storeys or maximum height prescribed for the individual area.(b)The minimum extent of site for construction of a multi-storeyed building shall be not less than 4 grounds in extent and should have the shortest side not less than 24-50 metres (80 feet) and shall abut on a street not less than 12-25 metres (40 feet) in width.(c)In so far as the determination of sufficiency of all aspects of structural design, building, services, plumbing, fire protection, construction practices and safety, the specifications, standards and codes of practice recommended in the National Building Code of India, 1970 shall be fully conformed to, besides those prescribed in these rules and any breach thereof shall be deemed to be a breach of the requirements under these rules.
