Section 39(12) in Tamil Nadu Combined Development and Building Rules, 2019
(12)Security deposits. - The applicant not being a Government department or agency shall deposit a sum at the rate of 50% of the infrastructure and amenity charges in force per square meters of floor area as a refundable non-interest earning security and earnest deposit. The deposit shall be refunded on completion of development as per the approved plan as certified by the competent authority, if not, it would be forfeited.
