Section 8(3) in Tamil Nadu Combined Development and Building Rules, 2019
(3)if there is no street within a distance of 15m of the site, the nearest existing street.(g)if the site is an unauthorized subdivision, then the details of the residuary plots or subdivisions including the details of the buildings or structures thereon;(h)the means of access from the street to the building, and to all other buildings, (if any) which the applicant intends to erect upon the site.(i)space to be left about the building to secure a free circulation of air, admission of light and access during emergency;(j)vehicle parking arrangements;(k)the width of the street if any in front and of the street if any at the side or rear of the building;(l)the direction of north point relative to the plan of the buildings;(m)any physical features, such as wells, drains, etc;(n)alignments of the Low Tension or High Tension electric over head power lines or such underground cables if it lie within the site or within a distance of 10m. from the site, and the spatial location from the same to the building existing or proposed;(o)rain water harvesting provisions as specified by the competent authority within the plot;(p)provisions for water supply and sewage disposal system wherever required by the competent authority; and(q)such other particulars as may be prescribed by the competent authority.(iv)Building plan with details of section, elevation etc. drawn to a scale of 1:100; the plans and details shall,-(a)include floor plans of all floors together with the covered area clearly indicating the size and spacing of all framing members and sizes of rooms and the position of stair cases, ramps and lift wells;(b)show the use or occupancy of all parts of the buildings;(c)show exact location of essential services (for example WC, bath and the like);(d)show plans, elevations & sections of Private Water Supply and disposal system;(e)include at least one elevation from the front showing the height of the building and rooms and also the height of parapet;(f)include at least one section through the stair case;(g)show all structures existing or proposed to be constructed within the site;(h)include the structural arrangements with appropriate sections showing type/arrangement of footings, foundations, basement walls, structural load bearing walls, columns and beams, and shear walls and arrangement/spacing of framing members, floor slabs and roof slabs with the material used for the same including detailed structural drawing showing reinforcement details;(i)show all street elevations;(j)give dimensions of the projected portions beyond the permissible building line;(k)include terrace plan indicating the drainage and the slope of the roofs;(l)vehicle parking arrangements within buildings;and(m)give indications of the north point relative to the plan.Note. - The requirement of 1:100 is permitted to be flexible for specific details needed for further illustration; and also for drawings for these in digital form.
