Section 3(4) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

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State of Tamilnadu - Subsection

Section 3(4) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

(4)The plans and details shall be accompanied by a challan for having remitted the licence fee in the Treasury or State Bank of India under the head of account specified. The licence fee shall be at the rates specified below -

	Type of building	Rate per square metre Rs.
(1)	Dwelling Houses -
	(a) Single dwelling	3.00
	(b) Multi-dwelling and dwelling combined withother uses	4.50
(2)	Non-dwelling units including Hotels, Lodges,Restaurants, Time-Share Apartments, Cottages, Resort Houses,Hospitals, Schools, Offices, Commercial Complexes, etc.:	7.50

Provided that the licence fee is for a period of one year and is leviable at the same rate while renewing the licence.

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State of Tamilnadu - Subsection

Section 3(4) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993