Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 11 in The Special Rules for the Mulit-storeyed and Public Buildings, 1974

11. Open space.

(1)
(a)There shall be a permanent open space forming an integral part of the site and of a minimum extent specified in this rule, between each of the boundaries of the site and the building proposed within the site.
(b)The extent of the open spaces specified in the above sub-rule which shall be co-extensive with the site boundaries, shall be as follows :-
Height of building above ground level Required open spaces
(1) (2)
(In Metres) (In Metres)
Up to 15 4
20 5
25 6
30 7
35 8
40 9
45 10
50 11
55 12
60 13
65 14
70 15
75 metres and above 16
(c)The space specified above shall be kept open to-the sky and free from erection of any building other than a fence or compound wall:
Provided that these open yards may be used for the provisions of open access ways to the buildings, parking facilities and common amenity open spaces.
(2)
(a)In the special areas notified where increased floor area ratio and plot coverage are allowed under rule 10, it shall be sufficient if the requirement of open spaces specified under clause (b) of sub-rule (1) is provided along the boundary of the site abutting the road and along any one of the other side boundaries of the site and building:
Provided that where the site abuts two roads, the open spaces specified shall be provided along the two site boundaries abutting these roads :Provided further that where the site does not abut on to any public street, the open spaces specified shall be provided between any two boundaries of the site and the building:Provided further that where the site does not abut on to any public street permitted under these rules shall not exceed 30 metres:Provided also that the buildings of over 30 metres height may be permitted with the special approval of the Government subject to such special conditions as may be stipulated by the Government.