Section 28 in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
28. Certain rules not to apply to hill stations.
- The Tamil Nadu District Municipalities Building Rules, 1972 and the Tamil Nadu Hilly Areas Special Building Rules, 1981 shall cease to apply in so far as the hill stations covered under these rules are concerned.Appendix - A[See rule 3(1)]Municipality/Town Panchayat/Panchayat UnionApplication Under Section 217-C of The Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920)From(Name of the owner or the applicant)Address:Sir,I intend to construct /reconstruct a building or to put to use any agricultural land for non-agricultural purpose or to carry out engineering, mining or any allied operations in the site or point of land/town or revenue survey number, street or road name in the ward of division within the hill area and in accordance with the provision of section 217-C of the Act and the Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993.I forward herewith in quintuplicate: -(a)A site plan of the land on which the building is to be constructed / reconstructed/altered or added (complying with the requirements of Appendix-B to the rules).(b)A plan or plans of the building showing a ground plan on each floor, elevations and section (complying with the requirements of Appendix C to the rules).(c)A specification of the work (complying with the requirements of Appendix-D to the rules).(d)A scheme of external finish and colour scheme proposed to be adopted.(e)Details about planting of trees, lawns, gardens, etc.(f)Details of compound wall/fence/hedges.(g)Details of steps, ramps, cutting, filling revertment/ tree/retaining wall.(h)Details of levels and contours.(i)Details of lamps, lamppost.(j)Details about number and type of trees likely to be planted and scheme for alternate planting of trees.(k)Details about water-supply, drainage and sewage disposal.(l)A brief written statement explaining the proposal and how the proposal will not affect the scenic beauty of the area and( how the proposals will architecturally and aesthetically harmonize with the environment.I request that the proposal may be approved and that permission may be accorded to execute the said work.Conditions(i)I agree not to proceed with the execution of the work until the licence is granted by the Government under section 217-D of the Act.(ii)I agree not to do any work otherwise than in accordance with the site and building plans and specifications which have been approved or in contravention of any of the provisions of the Act or any rule, bye-law, order or other declaration made thereunder or of any direction or requisition lawfully given or made under the Act, rules or bye-laws.(iii)I agree to abide by the terms and conditions subject to which the licence is granted by the Government under section 217-D of the Act.(iv)I agree to keep one of the approved site plans and one set of copies of the sanctioned plans of the building at the site of the building at all times when the work is in progress and also agree to see that such plans are available and the building is open at all time for the inspection of the executive authority or any officer authorised by the Government in that behalf.(v)I agree to give notice to the executive authority in accordance with section 89 of the Act and furnish a set of completion plans within fifteen days from the date of completion or occupation of the building, whichever is earlier.(vi)I also agree not to occupy the building that will be constructed or reconstructed by me or cause or permit it to be occupied until I have obtained a certificate from an officer of the Public Health Department of the municipality as required by sections 26 and 33 of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939).Signature of the owner of the land and building or the applicant.Appendix - B[See rule 3(2) (i)]Site PlanThe site plan should comply with the following requirements: -
