Section 5 in The Chennai City Corporation Building Rules, 1972
5. Proximity of conductors or aerial lines withholding of permission.
(1)Before granting permission for the construction or reconstruction of, or addition or alteration to, a building, the Commissioner shall take into consideration the proximity of aerial lines, if any, to the building and shall withhold permission for such construction, reconstruction, addition or alteration, unless suitable arrangements are made by the applicant to meet the requirements of the rules made under the Indian Electricity Act, 1910 [Central Act 9 of 1910] [This Act has been repealed and re-enacted as the Indian Electricity Act, 2003 (Central Act... of 2003).](2)Permission to the construction or reconstruction of or addition or alteration to, a building shall be withheld in cases, where the clearance between the building and the aerial lines is less than-(a)one and a half metres for low tension lines and one metre and eighty centimetres for high tension lines from accessible portions of buildings and one metre and twenty centimetres for both low tension and high tension lines in inaccessible portions measured horizontally;(b)four and a half metres from accessible portions of buildings and two and a half metres from inaccessible portions of buildings, measured vertically.
