Section 40 in Tamil Nadu Combined Development and Building Rules, 2019
40. Information Technology developments availing additional FSI benefits.
- The development of land and building for the purpose of development of Information Technology Park, Software and its associated, Computer technology, Bio-Informatics units shall be certified by the appropriate authority designated by the Government for the purpose, to avail the concessions stated below.(1)Areas. - The proposed Information Technology development is permissible in the Local body Area, subject to the provision of adequate water supply and sewage disposal arrangements to the satisfaction of the Local body.(2)Activities. - Manufacture of hardware, development of software and its associated computer - communication technology applications, bio-informatics units including offices, conference halls and projection theaters connected there with, only shall be permitted. No showrooms, other offices, residential uses and activities of similar nature shall be permitted. Provided that incidental activities such as staff canteen, staff recreational area, guest accommodation, watchmen quarters, and the like not exceeding 10% of the total floor area shall be permitted.(3)Road width. - The proposed development shall either abut on a public road of not less than 18 meters in width or gain access from a passage of not less than 18 meters width which connects to a public road of not less than 18 meters width.(4)Floor Space Index. - (a) Normally permissible FSI is allowable according to the development.(b)Premium FSI charges shall not be levied for additional FSI up to 0.5 for High Rise Developments.(c)Premium FSI charges are applicable for Premium FSI achieved over and above 0.5 for High Rise Developments(5)Caution Deposit. - (a) Caution Deposit to be made by the applicant not being a Government department or agency before issue of planing Permission shall be 10% of the guideline value of the land or 20% of the Guideline Value of the land area equal to which the additional floor area is availed, whichever is higher. The caution deposit is acceptable in the form of an irrevocable Bank Guarantee issued in the format prescribed, in favour of the Competent Authority from any scheduled bank(b)The Bank Guarantee shall be kept alive till a final decision is taken by the Competent Authority.(c)The Bank Guarantee towards caution deposit is returnable after a period of five years, from complete occupation and commencement of commercial operation subject to confirmation by a certificate from the appropriate authority (ELCOT) certifying that the building is put into continuous use for Information Technology (IT) parks or Bio Informatics units for the said five years.(d)If the building is utilized for any other purpose during this period and the occupancy confirmation certificate from the appropriate authority (ELCOT) is not furnished, the Bank Guarantee shall be invoked and the caution deposit shall be forfeited by transferring the same to the Competent Authority's account.(e)The caution deposit referred to above shall be different from, and over and above the security deposit to be paid in the normal course of issue of Building Permit.(f)The decision of the Competent Authority is final in the invocation or release of Bank Guarantee.(6)Other Parameters. - Except for the above said specific provisions, the developments shall conform to these rules in respect of all other parameters.
