Section 19 in Tamil Nadu District Municipalities Building Rules, 1972
19. [ Grant of exemptions. [Added by G.O. Ms. No 111 R.D. A.L.A. dated 24th July 1982.]
(1)(a)The Government or any other authority empowered by the Government by a notification published in the Tamil Nadu Government Gazette, may either mo motu or on application exempt from the operation of all or any of the provisions of these rules, for reasons to be recorded in writing, any building or any specified class of buildings, provided that such application is made within sixty days from the date of receipt of the order of the executive authority against which such application is made to the Government or the authority empowered by the Government, as the case may be.(b)The Government, may, either suo motu or on appeal against any order of the authority empowered by them, pass such orders, as deemed fit, provided, such an appeal is made within thirty days from the date of receipt of the order of the authority empowered by the Government:Provided that it is open to the Government or the authority empowered by the Government, as the case may be, to condone any delay for reasons to be recorded in writing, if applications under by-law (a) above or appeals under this clause are not made to Government or the authority empowered by the Government, as the case may be, within the prescribed time.(2)Any exemption granted under this rule shall not be deemed to be approval or permission for construction or reconstruction of any building required by or under the Tamil Nadu District Municipalities Act, 1920.]
