Section 18 in Tamil Nadu Panchayats Building Rules, 1997
18. Common amenities.
- In every lay-out which has a provision for more than 10 houses, the following minimum standard of amenities shall be provided: -(1)An open space for common public use as park, playground or recreation ground to an extent not less than 10 per cent of the total area of the lay-out.(2)Such open spaces and common amenities shall be so distributed in order that one such open space shall be available for every group of 25 houses.(3)There shall be provided one or more public wells, public baths and latrines in every layout to the satisfaction of the Executive Authority.(4)Facilities such as shopping, recreation centre, community hall and library shall be provided in accordance with the size of the development and based on the following standards: -(a)For every 100 persons, there shall be at least one shop; and(b)For every 1,000 persons, there shall be a common children playground, a primary school, a community hall, a library and a recreation centre.(5)Separate provision shall be made in every development site specifically reserved for temple, church, mosque and other religious institutions as may be necessary:Provision shall be made for burial of the dead or their cremation at suitable locations away from the residential and other development and no burial or burning shall be permissible within 90 metres of the development.
