Section 3(2) in Tamil Nadu District Municipalities Building Rules, 1972
(2)It shall be accompanied by -(i)A site plan (in triplicate) of the land on which the building is to be constructed, reconstructed or altered or added to, drawn or reproduced in a clear and intelligible manner on suitable and durable material and complying with the requirement specified in Appendix-B as far as may be necessary;(ii)A plan or plans (in triplicate) of the building to be constructed, reconstructed or altered or added to, drawn or reproduced in a clear and intelligible manner on suitable and durable material and showing a ground plan, plans of elevations of each floor and sections of the buildings and complying with the requirements specified in Appendix-C; and(iii)A specification (in triplicate) complying with the requirements specified in Appendix-D, as far as may be necessary.
