Section 51(1) in Tamil Nadu Combined Development and Building Rules, 2019
(1)In the cases of Non High Rise buildings with height up to 12m., industrial or institutional buildings up to G+1 floors in height and with floor area both existing and proposed not exceeding 300 sq.m. the provisions in this part of the rules relating to structural design, submission of working drawings or structural drawings, etc. shall not apply except that all such applications and plans for these developments shall be signed by the owner or Registered Developer, and the Registered Engineer or Architect who prepared the plan and further the Registered Engineer or Architect shall certify that the structural design of the small development has been done as per the latest Indian standard Specifications and the National Building Code.
