Section 10 in Tamil Nadu Combined Development and Building Rules, 2019
10. Sanction.
(1)Applications for permission shall be accompanied by self certification of the required documents and an undertaking in the prescribed format to be furnished by the competent authority.(2)If the Plan and information furnished by the applicant do not provide all the particulars necessary to process the application satisfactorily, the competent authority may within 15 days from the date of receipt of Plans or Applications require the production of such further particulars and details as it deems necessary.(3)If the plan and the information furnished by the applicant are found to satisfy the requirements of these rules, -(ii)the written permission shall be issued by the competent authority within 45 days after the receipt of the plan and all other requirements; and(iii)while granting permission, the competent authority may impose such restrictions and conditions, which may be necessary under these rules.(4)In cases where the application for construction of the building is not in accordance with any of the Acts or these rules, or where the applicant fails to furnish the additional particulars called for, the competent authority may reject the application or refuse permission for reasons to be recorded in writing, and furnish a copy of the same to the applicant.(5)No building permission is necessary for the following alterations, which do not otherwise violate any provisions regarding general building requirements, structural stability and fire safety requirements of this Rule;(a)plastering and patch repairs;(b)re-roofing or renewals of roof including roof of intermediate floors at the same height;(c)flooring and re-flooring;(d)opening and closing of windows, ventilators and doors not opening towards others properties and/or public road or property;(e)replacing fallen bricks/stones(f)construction or re-construction of sunshade not more than 75cms. in width within one's land and not overhanging over a public street;(g)construction or re-construction of parapet not more than 1.5 m. in height and also construction or re-construction of boundary wall not exceeding 2 m(h)white-washing, painting, etc. including erection of false ceiling in any floor at the permissible clear height provided the false ceiling in no way can be put to use as a loft etc.(6)a copy of the approved site plan and building plans shall be kept at the site at all times when building operations are in progress and such plans shall be made available at all reasonable times for the inspection of the competent authority.(7)the details of the development for which planning permission issued, date of expiry of permit, mentioning site address, survey number, Block number, Village Name, door number, street name, locality, name of owner and name of Registered Architect or Engineer on record, Registered Developer on record, Registered Structural Engineer on record, Registered Construction Engineer on record. shall be displayed in the format prescribed by the competent authority on a board of size of at-least 60cm. x 120cm.(8)nothing shall prohibit the filing of amendments to an application or plan or other record accompanying the same at any time before the completion of the work for which a permit was granted. However, construction in deviation to the approved plan shall not be proceeded till the revised plan is approved. Further, this provision shall not entitle any person to make any deviation in contravention of the Act and these rules.(9)(a)Approval of drawings and acceptance of any statement, documents, structural report, structural drawings, progress certificate or building completion certificate shall not discharge the Registered Engineer on Record, the Registered Architect on Record, Registered Construction Engineer on Record, Registered Structural Engineer on Record, Registered Developer and Owner from the responsibilities imposed under the Act, these rules and the laws of tort and local Acts.(b)The landowner or lessee or power of attorney holder or developer who makes the development, the Registered Architect or Engineer on Record, and the Registered Construction Engineer on Record, shall be jointly and severally held responsible if any unauthorized construction, addition and alternation are done without prior permission of the competent authority.
