Section 9(1) in Tamil Nadu District Municipalities Building Rules, 1972
(1)Every person, who constructs, reconstructs, adds or alters, a building shall comply with the following requirements: -The ground floor or lowest floor of the building shall be at such level as will allow of the effectual drainage of that floor. Unless the executive authority, having regard to the circumstances of the case, directs otherwise, it shall be not less than 45 centimetres above the ground or site level:Provided that cattle shed and buildings of similar nature not intended for human occupation may have the plinth and the lowest floor thereof, not less than 22 centimetres above the ground or site level, unless the executive authority, having regard to the circumstances of the case, directs otherwise.
