Section 248 in Chennai City Municipal Corporation Act, 1919
248. Application to construct or re-construct huts.
(1)Every person who intend to construct or re-construct a hut shall send to the commissioner-(i)an application in writing for permission to execute the work, and(ii)a site-plan of the land.(2)Every such application and plan shall contain the particulars and be prepared in the manner required under rules or by-laws.
