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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(1) in Multi-Storeyed and Public Buildings Rules, 1973

(1)Open spaces around and about the building:
(a)There shall be a permanent open air space, forming an integral part of the site and of a minimum extent specified in this rule, between each of the boundaries of the site and every building proposed within the site.
(b)The extent of the open spaces (specified in the above sub-rule) which shall be co-extensive with the site boundaries shall be as follows: -
Building Type Minimum open yard from the site boundaries
(1) (2)
(i) Building up to a height of 10 metres. Three metres.
(ii) Building of height above 10 metres up to 30metres Three metres plus 1 metre for every additional 3metres/or fraction thereof over 10 metres.
(iii) Building of height over 30 metres. Ten metres plus 1 metre for every additional 5metres or fraction thereof, subject to a maximum of 16 metres.
(c)The space specified above shall be kept open to the sky and free from any erection of any building other than a fence or compound wall, provided, however, that parking garages not exceeding 3 metres in height and subject to compliance with the stipulations of F.A.R. and access ways may in the case of sites abutting more than one screen on the wider of the streets and provided also that open yards may be used for the provision of open access ways to the building and parking facilities.