Section 12 in Tamil Nadu District Municipalities Building Rules, 1972
12. Parking space.
- Every person intending to construct, reconstruct or alter or add to a building other than a hut, shall -(a)provide for the use of the occupants and of persons visiting the premises for the purposes of profession, trade, business, recreation or any other work, necessary parking space and parking facilities within the site, to the satisfaction of the executive authority, and conforming to the standards specified in the model bye-laws for parking standards; and(b)make necessary provision for the circulation of vehicles gaining access to and from the premises into the street.
