Section 11 in Tamil Nadu Combined Development and Building Rules, 2019
11. Limitations of Permission.
- The permission granted by the competent authority shall not mean responsibility or clearance of the following aspects,-(a)Title or ownership of the site or building.(b)Easement Rights.(c)Structural Reports, Structural Drawings and structural aspects. The Registered Architect or Registered Engineer and Structural Engineer on record as the case may be, shall be responsible for defects in the design.(d)Workmanship, soundness of structure and materials used.(e)Quality of building services and amenities in the construction of building(f)Other requirements or licenses or clearances required for the site or premises or activity under various other laws.
