Section 48 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
48.
(1)No site which would admit the storm-water draining into it owing to its level or location, shall be used for the construction of a building unless arrangements are made to prevent effectually the flooding of the site either by draining into a storm-water course if one is available, or by raising the level of the site to an adequate height by the deposit of layers of sand and non-prescribe material.(2)No site wherein the soil and sub-soil would be so saturated with water dampness of the floor and walls of the building would be inevitable, shall be used for the construction of a building, unless a damp-proof course is provided in the basement of the building not higher than the level of the lowest floor unless the flooring is made with a material approved by the licensing authority which would effectively prevent the dampness rising in the floor of building.(3)Every person who constructs, re-constructs or alters, or adds to, a building shall, wherever the site is within [15 metres] [Substituted by G. O. Ms. No. 3999, Home, dated the 23rd November 1962.] of any tank, reservoir, watercourse, river, fresh-water channel or well, carry out such measures as may be necessary or as the licensing authority may direct, for the purpose of preventing any contamination of, or any risk of the drainage of the building passing into such tank, reservoir, water-course. river, fresh-water channel or well.(4)[ No site in which a power line passes above or adjacent to it within the minimum clearance distance specified in the Indian Electricity Rules, 1956 shall be used for the construction of a building. In the case of an existing building in which a power line passes above or in front of, and outside the premises, closing the approach way, adequate minimum clearances shall be observed and protective devices shall be provided, as per the provisions in the Indian Electricity Rules, 1956.] [Added by G.O. Ms. 539, dated the 11th April 1997.]
