Section 45(5) in Tamil Nadu Combined Development and Building Rules, 2019
(5)Notwithstanding the other provisions of these Rules, the applicant shall be entitled to planning permission or building permit pursuant to application under Regulation 3, upon obtaining and submitting to the competent authority the following approvals or certifications from the appropriate statutory authority(ies) for the relevant WEG:-(a)Chief Electrical Inspector to Government (CEIG) Approval under the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010.(b)Location Clearance Approval or Noted for Record, as applicable, issued by Tamil Nadu Generation and Distribution Corporation (TANGEDCO).(c)No Objection Certificate issued by the Civil Aviation and Defence Authorities concerned, as applicable for WEG height clearance.
