Section 51(9) in Tamil Nadu Combined Development and Building Rules, 2019
(9)Maintenance of buildings in seismic Zone-III. - In case of High rise buildings and buildings for public assembly older than fifty years, it shall be the duty of the owner of a building, to get his building inspected by a Registered Structural Engineer (RSE) within a year from the date of coming into force of these rules. The Structural Inspection Report in Form 9 in Annexure - XIV shall be produced by the Owner to the competent authority. If any action, for ensuring the structural safety and stability of the building is to be taken, as recommended by SER, it shall be completed within five years. For other buildings less than fifty years old, the owner shall get his building inspected after the age of building has crossed fifty years. The procedure shall be followed as per above rule.(b)Seismic Strengthening or Retrofitting. - Prior to seismic strengthening or retrofitting of any existing structure, evaluation of the existing structure as regards structural vulnerability in the specified windor seismic hazard zone shall be carried out by a Registered Structural Engineer. If as per the evaluation of the Registered Structural Engineer the seismic resistance is assessed to be less than the specified minimum seismic resistance as given in the "note" below, action should be initiated to carry out the upgrading of the seismic resistance of the building as per applicable standard guidelines.Note. - (i) for masonry buildings reference is to be made to IS: 4326 and IS: 13935 and(ii)for concrete buildings and structures reference to be made to IS code on evaluation and seismic strengthening for retrofitting of RCC buildings under preparation at present.
