Section 3(5) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
(5)The plans shall also be accompanied by a Demand Draft drawn in favour of the executive authority for a sum of Rs. 2,000 (Rupees two thousand only) as Security Deposit and an undertaking that the applicant will clear the debris after the construction, failing which the debris will be cleared by the local authorities and the Security Deposit forfeited.
