Section 23(4)(b) in The Chennai City Corporation Building Rules, 1972

[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(4)(b) in The Chennai City Corporation Building Rules, 1972

(b)Chimneys or flues shall be constructed in accordance with the following provisions:-

(i)Chimneys or flues may be built on sufficient corbels of brick, stone or other hard and incombustible materials, if the work so corbelled out does not project from the wall more than the thickness of the wall measured immediately below the corbel;

(ii)Where a chimney or flue passes through a room, no change shall be made in the size or shape of the chimney or flue within a distance of fifteen centimetres above or below the roof joints or rafters;

(iii)Every such chimney or flue shall be properly capped with brick, terracota stone, castiron, concrete or other approved incombustible, weather proof material;

(iv)All chimneys or flues which are or become unsafe or dangerous shall be made safe or taken down;

(v)No chimney or flue shall support any load other than its own weight;

(vi)The duct area for the solid and liquid fuels shall be as follows:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 23(4)(b) in The Chennai City Corporation Building Rules, 1972