Section 2(5) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
(5)"Public building" means a building used or intended to be used either ordinarily or occasionally as a church, temple, chapel, mosque or any place of public worship, choultry, college, school, library, theatre, cinema, public concert room, public hall, kalyanamandapam, public bath, hospital, nursing home, hotel, restaurant, lodging, lecture room or any other place of public assembly.Explanation 1. - The terms used in these Rules, unless otherwise expressly stated or specifically defined under this rule, will have the same meanings as defined in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919).Explanation 2. - Any term not specifically defined in this Rule shall have its ordinarily accepted meaning or such meaning as the context may imply; and if any dispute arises as regards the interpretation of any term, the decision of the Corporation Commissioner shall be final.
