Section 6(2) in Tamil Nadu Combined Development and Building Rules, 2019
(2)The following operational constructions and installations of Government, whether temporary or permanent, which are essential for the operation, maintenance, development or execution of any of the following services are exempted from applying under these Rules;-(i)Railways;(ii)National Highways;(iii)National Waterways;(iv)Major ports;(v)Airways and Aerodromes;(vi)Posts & Telegraphs, Telephone, Wireless, Broadcasting and other like forms of communications;(vii)Regional grid for Electricity;(viii)Defence;(ix)Metro Rail and(x)Minor ports;
