Section 2(7) in The Chennai City Corporation Building Rules, 1972
(7)"Building-Public" means a building used or intended to be used either ordinarily or occasionally as a church, temple, chapel, mosque, or any place of public worship, dharmashala, college, school, library, theatre, cinema, public concert room, public hall, public bath, hospital, nursing home, hotel, restaurant, lodging lecture room or any other place of public assembly;
