Section 19(1) in The Chennai City Corporation Building Rules, 1972
(1)This rule applies only to buildings newly constructed or reconstructed, to the conversion into a dwelling house of a building not originally constructed as a dwelling house and to additions made to existing ; buildings, irrespective of whether the new construction, conversion or addition is in the ground floor, first floor or any other upper floor. In the case of an addition to any existing building, the rule shall apply in respect of the addition only and not to the whole building. This rule shall not apply to alterations or to partial re-erection on sites less than that prescribed in sub-rule (viii) of rule 4.
