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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(4) in Tamil Nadu Combined Development and Building Rules, 2019

(4)In case of Industrial Developments, the following additional information shall be furnished or indicated in the building plan:-
(a)Details of the machines for manufacturing or production involved both existing and proposed;
(b)Details of the number of workers both existing and proposed;
(c)Detailed report on the raw materials used, process and machineries involved, effluent discharge methods proposed, product manufactured, power required (i.e. Low Tension or High Tension), action taken to alleviate or minimize its negative impact, if any, or the environment, etc.