Section 30(5) in Tamil Nadu Combined Development and Building Rules, 2019
(5)Transit Oriented Development areas. - (i) In order to encourage Transit sensitive activities and to allow identifications in any mass rapid transit system in the state, the Govt. may prescribe such regulations, including premium FSI at concession rates as may be necessary from time to time.(ii)In case of Metro Rail Corridors, Existing and Proposed properties located within a distance of 500m measured from the centre line of the corridor, Premium FSI shall be charged at 50 % of the normal Premium FSI rate.
