Section 11 in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
11. Space about buildings and height of buildings.
(1)The rule applies only to buildings, newly constructed or reconstructed or to the conversion into a dwelling house of a building not originally constructed as a dwelling house and to additions made to existing building, irrespective of whether the new construction, conversion or addition is in the ground floor, first floor or any other upper floor. In the case of an addition to any existing building the rule shall apply in respect of the addition only and not to the whole building.(2)In the case of a public or private street not being a conservancy lane, no building (except plinth steps and other similar structure not being above the ground floor level of the building and a fence or compound wall not exceeding 2.4 metres in height) shall be built -(a)within 1.3 metres of the boundary of the street; and(b)in the space between the building line and the street alignment as defined under section 166 of the Act:Provided that this rule shall not be applicable to buildings for which permission is required to be taken under the Multi storeyed and Public Building Rules, 1973:Provided further that any sunshade, canopy eaves or other similar projecting portions of the building may be allowed to a width not exceeding 0.6 metre and above a height of 2.5 metres measured from ground level, if no pillar, wall or other structure is erected in the open space for support.(3)The height of a building shall not exceed seven metres. The height of a building referred to in this sub-rule shall be reckoned from the general ground level of the site and shall be measured at every point of the ground. The top floor shall be with slopped roof with specification as provided under rule 10:[Provided that in a tea factory, the height of the building, shall not exceed thirteen metres and the total height of the building including the Chimney, shall not exceed fifteen metres, from the general ground level.] [Inserted by G.O. Ms. No. 156, Municipal Administration and Water Supply Department (MAI), dated 8th November 2002.](4)Where a building wholly or partly intended for human habitation, is not separated from the adjoining buildings on two sides, an open space of not less than one-fourth of the area of the site shall be left as space open to the sky.Explanation. - An open courtyard may be included in the calculation of the area left as vacant space open to the sky.(5)Sub-rule (4) shall not apply to building used solely as shops, offices or warehouses and which are not used as dwellings:Provided that if any such building or any portion thereof, is at any time proposed to be used as dwelling house or dwelling, permission of the Government shall be obtained and the building shall be reconstructed or altered so as to comply in every respect with the requirements of sub-rule(4).(6)The open space required to be left in and around buildings under sub-rule (4) shall be measured at the level of the proposed construction, conversion or addition, the boundary in the case of construction, conversion or addition proposed on any floor other than the ground floor being taken to be line along that floor vertically above the boundary line on the ground.
