Section 21 in Tamil Nadu District Municipalities Building Rules, 1972
21. Parking space and access ways.
- Before granting permission for the construction or reconstruction of or addition or alteration to the building applied for, the executive authority/Commissioner shall take into consideration the provisions made in the plan for parking space and parking facility under rule 72 above and their adequacy with reference to the standard specified in this regard and the traffic circulation required to be provided under rule 12 and shall refuse permission for such construction or reconstruction, addition or alteration unless suitable arrangements are made by the applicant to provide to the satisfaction of the executive authority/Commissioner the required parking space, parking facilities and access ways.
