Section 25(2) in Tamil Nadu Combined Development and Building Rules, 2019
(2)A new owner or registered developer (RD) or Registered Architect on Record (AR) or Registered Engineer on Record (ER) or Registered Structural Engineer on Record (SER) or Registered Geo Technical Engineer on record (GER) or Registered Construction Engineer on Record (CER) and Registered Quality Auditor on Record (QAR) shall inform the change to the competent authority, and before taking responsibility as stated above, check as to whether the work already executed is in accordance with the Building Permit granted by the competent authority. He or She may go ahead with the remaining works only after obtaining permission with the competent authority.
