Section 30 in Tamil Nadu Combined Development and Building Rules, 2019
30. Area of special character.
- (1) Continuous Building Areas (CBA). - Buildings without side set back are permissible in a plot or site in continuous building areas set apart in the approved Master Plan or Detailed Development Plan or in the other areas as may be declared by the local body as CBA with the approval of the Directorate of Town and Country Planning or Government as the case may be from time to time. However in an approved layout area only in the plots classified for Continuous type of buildings it is permissible.(2)Economically weaker section areas (EWS). - Areas declared as slum by Tamil Nadu Slum Clearance Board (TNSCB) are categorized as EWS areas for the purpose of these regulations. In addition it includes the areas developed as EWS plot in the Tamil Nadu Housing Board (TNHB) neighbourhood schemes, Sites and Services schemes, slum improvement schemes and approved layouts. For the purpose of application of these rules the Local body may declare areas as EWS Areas by council resolution and notify from time to time.(3)Coastal Regulation Zone (CRZ) area. - Developments in these areas shall be regulated with reference to the CRZ classifications and the regulations notified by the Government of India from time to time under section 3 of the Environment (protection) Act, 1986 (Central Act 29 of 1986).(4)Conservation zones in the Heritage Towns. - Government may notify Heritage Towns, a list of Heritage precincts there in with metes and bounds and conservation zones around such listed Heritage precincts. Any new construction of building or use of premises in the conservation zones shall conform to the special guidelines relating to height, use etc., prescribed and notified by the Government from time to time.(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.(6)Natural hazard prone areas. - (1) Areas likely to have (i) moderate to very high damage risk zone of earth quakes, or (ii) moderate to very high damage by cyclones, or (iii) significant flood flow or inundation, or (iv) land slides proneness or potential, or (v) tsunami proneness, or (vi) one or more of this hazards, have been declared as natural hazard prone areas.(2)The areas prone to natural hazards will be notified by Government from time to time. Structural design and aspects of building construction in these areas shall take into the account of the special provisions contained in these rules for hazard prone area.
