Section 8 in Tamil Nadu Combined Development and Building Rules, 2019
8. Plan Requirements.
(1)The applications for planning permit or Building permit shall be accompanied as prescribed below:-(i)Key plan - drawn to a scale of not less than 1 in 10,000 showing the details of the boundary, location of the site with respect to neighbourhood landmarks, and existing network of roads or streets; the minimum dimension of the key plan shall be not less than 10 cm.(ii)Topo Plan - drawn to a scale of not less than 1 in 5000 showing the details of the following, which lie within a radius of 500 m:-(a)the boundary location of the site with respect to neighbourhood land marks,(b)existing network of roads or streets with details of its widths,(c)proximity to stone quarries, stone crushers, water bodies, Airport, Aerodrome, Air Force Station, cremation or burial grounds, railway tracks, and reserved forests indicating its distance from the site clearly; and(d)such other particulars as may be prescribed by the competent authority.(iii)Site plan - drawn to a scale of not less than 1 in 500 for a site up to one hectare, and not less than 1 in 1000 for a site more than one hectare and shall show, -(a)the boundaries of the site;(b)the position of the site in relation to neighbouring street;(c)the extent and dimensions of the site affected by any street alignment or road widening or proposed new road or missing link as per the approved Master Plan or Detailed Development Plan or as notified by the Local body;(d)the name of the streets in which the building is proposed to be situated, if any;(e)all existing buildings standing on, over or under the site including service lines;(f)the position of the building and of all other buildings if any which the applicant intends to erect upon his site in relation to,-(1)the boundaries of the site and in case where the site has been partitioned, the boundaries of the portion owned by the applicant and also of the portions owned by others.(2)all adjacent street, buildings with number of storied and height and premises within a distance of 15m of the site and of the contiguous land if any referred to in item (a) ; and(3)if there is no street within a distance of 15m of the site, the nearest existing street.(g)if the site is an unauthorized subdivision, then the details of the residuary plots or subdivisions including the details of the buildings or structures thereon;(h)the means of access from the street to the building, and to all other buildings, (if any) which the applicant intends to erect upon the site.(i)space to be left about the building to secure a free circulation of air, admission of light and access during emergency;(j)vehicle parking arrangements;(k)the width of the street if any in front and of the street if any at the side or rear of the building;(l)the direction of north point relative to the plan of the buildings;(m)any physical features, such as wells, drains, etc;(n)alignments of the Low Tension or High Tension electric over head power lines or such underground cables if it lie within the site or within a distance of 10m. from the site, and the spatial location from the same to the building existing or proposed;(o)rain water harvesting provisions as specified by the competent authority within the plot;(p)provisions for water supply and sewage disposal system wherever required by the competent authority; and(q)such other particulars as may be prescribed by the competent authority.(iv)Building plan with details of section, elevation etc. drawn to a scale of 1:100; the plans and details shall,-(a)include floor plans of all floors together with the covered area clearly indicating the size and spacing of all framing members and sizes of rooms and the position of stair cases, ramps and lift wells;(b)show the use or occupancy of all parts of the buildings;(c)show exact location of essential services (for example WC, bath and the like);(d)show plans, elevations & sections of Private Water Supply and disposal system;(e)include at least one elevation from the front showing the height of the building and rooms and also the height of parapet;(f)include at least one section through the stair case;(g)show all structures existing or proposed to be constructed within the site;(h)include the structural arrangements with appropriate sections showing type/arrangement of footings, foundations, basement walls, structural load bearing walls, columns and beams, and shear walls and arrangement/spacing of framing members, floor slabs and roof slabs with the material used for the same including detailed structural drawing showing reinforcement details;(i)show all street elevations;(j)give dimensions of the projected portions beyond the permissible building line;(k)include terrace plan indicating the drainage and the slope of the roofs;(l)vehicle parking arrangements within buildings;and(m)give indications of the north point relative to the plan.Note. - The requirement of 1:100 is permitted to be flexible for specific details needed for further illustration; and also for drawings for these in digital form.(2)In case of subdivision or layout or reconstitution or amalgamation of land for building purposes, the application shall be accompanied by the subdivision or layout or reconstitution or amalgamation plan which shall be drawn to a scale of not less than 1:500 containing the following:-(a)scale used and north point;(b)the location of all the proposed and existing roads within the land including details of the extent and dimensions of the site affected by any street alignment or road widening or proposed new road or missing link as per the approved Master Plan or Detailed Development Plan or as notified by the Local body;(c)alignments of the Low Tension or High Tension electric over head power lines or such underground cables, Solid waste dumping yards, Oil/Gas Pipe lines, CRZ line if it lie within the site or within a distance of 10m. from the site;(d)dimension of plot along with building lines showing the setbacks with dimensions within each plot;(e)the location of existing drains, sewers, public facilities and services and electrical lines etc;(f)a statement indicating the total area of the site, area utilized under roads, parks and playground, shops and other commercial spaces, schools, public purpose sites etc. along with the percentage;(g)in case of plots which are subdivided with built up area, in addition to the above, the details on the means of access to the subdivisions from existing streets;(h)if the site is an unauthorized subdivision, then the details of the residuary plots or subdivisions including the details of the buildings or structures thereon; and.(i)such other particulars as may be prescribed by the Competent authority.(3)For all High Rise buildings in addition to items specified in sub-rule (1), the following additional information shall be furnished or indicated in the building plan:-(a)access to fire appliances or vehicles with details of vehicular turning circles and clear motor able access way around the building;(b)size (width) of main and alternative stair cases along with balcony approach, corridor, ventilated lobby approach;(c)location and details of lift enclosures;(d)location and size of fire lift;(e)smoke stop lobby, door, where provided;(f)refuse chutes, refuse chamber, service duct etc;(g)refuge area, if any;(h)details of building services - air conditioning system with position of fire dampers and mechanical ventilation system, electrical services, boilers, gas pipes etc;(i)details of exits including provision of ramps etc., for hospital and special risks;(j)location of generator, transformer and switch gear rooms;(k)smoke exhauster system, if any;(l)details of fire alarm system net work;(m)location of centralized control connecting all fire alarm systems, built-in fire protection arrangements and public address system etc;(n)location and dimensions of static water storage tank and pump room along with fire service inlets for mobile pump and water storage and tank;(o)location and details of fixed fire protection installation, such as sprinklers wet risers, hose-reels, drenchers, etc;(p)location and details of first aid fire fighting equipments or installations.(4)In case of Industrial Developments, the following additional information shall be furnished or indicated in the building plan:-(a)Details of the machines for manufacturing or production involved both existing and proposed;(b)Details of the number of workers both existing and proposed;(c)Detailed report on the raw materials used, process and machineries involved, effluent discharge methods proposed, product manufactured, power required (i.e. Low Tension or High Tension), action taken to alleviate or minimize its negative impact, if any, or the environment, etc.(5)Apart from the owner, the professionals to be involved, for different types of developments, in the preparation of plans and designs, supervision, quality control and ensuring completion as per the approved plan, shall be as prescribed below:-(a)Non High Rise buildings with height up to 12m. Registered Architect (RA) or Registered Engineer (RE)(b)Non High Rise buildings with height more than 12.0m up to 18.30m Industrial Developments and Institutional Developments other than High Rise BuildingsRegistered Developer (RD),Registered Architect (RA) or Registered Engineer (RE),Registered Structural Engineer (RSE), andRegistered Construction Engineer (RCE),Registered Geo-technical Engineer(c)High Rise BuildingsRegistered Developer (RD),Registered Architect (RA) or Registered Engineer (RE),Registered Structural Engineer (RSE),Registered Geo-Technical Engineer (RGE),Registered Construction Engineer (RCE), andRegistered Quality Auditor (RQA)(d)Sub divisionsRegistered Architect (RA) or Registered Engineer (RE) orRegistered Town Planner (RTP)(e)Layout DevelopmentsRegistered Developers (RD), andRegistered Architect (RA) or Registered Engineer (RE) orRegistered Town Planner (RTP)
