Section 2 in Tamil Nadu Cyclone Prone Area Special Building Rules, 1982
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context, -(i)"Authority" means -(a)in the case of Municipalities, the Commissioner or any other Officer to whom powers are delegated by the Commissioner; and(b)in the case of Township or Town Panchayats, the Executive Officer of the Township or Town Panchayat, as the case may be;(ii)"Multi-storeyed building" means any building with more than four storeys or whose height is 15 metres or more;(iii)"Public building" means any building to which the public or any class or section of the public are granted access or any building which is open to the public or any class or section of the public and includes -(a)any building used as a school (including a tutorial school) or a college (including tutorial college) or a University or other educational institution;(b)any building used as a hostel;(c)any building used as a library;(d)any building used as a hospital, a nursing home, dispensary, clinic, maternity centre or other like institution;(e)any building ordinarily used for public meetings or for celebrating marriage functions or holding parties;(f)any building used as a club or by any association;(g)any building used as a choultry or safety shelters;(h)any building used as a lodging house;(i)any building used as an eating-house, a coffee-house, boarding-house or hotel; and(j)any building ordinarily used by the public or any class or section of the public for religious worship or for religious congregation.
