Section 28 in Tamil Nadu Combined Development and Building Rules, 2019
28. Structures in setback spaces.
- Unless or otherwise specifically provided for elsewhere in these regulations, no structure shall be constructed within the minimum prescribed set back spaces except the following:(a)In cases of Non High Rise buildings.-(i)Sun-shades not exceeding 0.6m.(ii)Motor room of area not exceeding 2 sq.m. each and height not exceeding 1.8m, without affecting parking and driveway requirements.(iii)In case of Non High Rise Buildings with height up to 9.0m, open single flight or spiral staircase or open double flight staircase so long as such structure do not fall within 0.50 m from the side boundary or 1m. from the rear or front boundary of the site or street alignment.(iv)A compound wall of height not exceeding 2.0m(v)Watchman booth not exceeding 2.5m.x 2.5m. in size at each gate and height not exceeding 3m.(vi)Gate pillars without or with arches with a minimum headroom clearance of 5.50m available at-least to a width of 3.5m.(vii)Meter Rooms for meter boxes or electrical panels along the boundary wall or external walls of the building with the projections not exceeding 0.60 meter from the abutting walls and the open Transformer without affecting parking and drive way, subject to the safety measures stipulated by Tamil Nadu Electricity Board.Explanation. (i) In order to minimize traffic conflicts on to the abutting roads, the number of vehicular entry or exits to site shall be kept minimum and it shall not exceed 2 numbers (i.e. one entry or one exit); provided that an additional gate for every 50 meters frontage may be allowed in large sites where its frontage exceeds 50 meters.(ii)In the event of the site abutting more than one road one additional gate shall be permitted
