Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 29 in Tamil Nadu Combined Development and Building Rules, 2019

29. Spaces excluded from FSI and Coverage Computation.

- The following shall not be counted towards FSI and plot coverage computation: -
(1)In the terrace above the top most store, areas covered by stair-case rooms and lift rooms and passages thereto, architectural features, elevated tanks (provided its height below the tank from the floor does not exceed 1.5 meter) and WC (with floor area not exceeding 10 sq.m)
(2)Staircase and lift rooms and passage thereto in the stilt parking floor or upper floors used for parking
(3)Staircase and lift rooms and passage thereto in the basement floor or floors used for parking.
(4)Area of the basement floor or floors used for parking
(5)Area of the stilt parking floor provided it is open on sides, and used for parking. In cases where upper floor or floors over a stilt parking floor is proposed for parking.
(6)Servants or drivers bath room and water closet for each block in cases of Non High Rise Buildings and High Rise Buildings at ground floor or stilt parking floor
(7)Watchman booth
(8)caretaker booth or room in ground floor or stilt parking floor
(9)Ducts and other open to sky arrears