Section 3(3)(b) in The Chennai City Corporation Building Rules, 1972

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State of Tamilnadu - Subsection

Section 3(3)(b) in The Chennai City Corporation Building Rules, 1972

(b)The plans shall be sent in triplicate and shall show-

(i)the level of the site of the building, the level of the lowest floor of the building, the level of the damp proof course and the level of the centre of the street in relation to one another;

(ii)the position from, and dimensions of, the foundations, walls, floors, roofs, chimneys, water closets and all other parts of the building;

(iii)the dimension of the rooms of the building and the purposes the various rooms are meant to be used showing the position of the doorways, windows, ventilators, cupboards, shelves, lofts, etc.

(iv)longitudinal and cross sections of the building, giving the thickness of walls in foundation, basement and superstructure and of floors and sizes of joints, lintels, girders and other structural components;

(v)the elevation of the building as seen from street or streets;

(vi)the position of aerial electric supply line, if any, both in plans and sections;

(vii)the intended line of drainage of such building and the intended size, depths and inclination of each drain and the details of the arrangements proposed for the ventilation of the drains and the manner in which the roof and house drainage will be disposed of;

(viii)trial pit particulars, giving the nature of soil and sub-soil in foundations and any other information as may be called for by the Engineer; and

(ix)the manner in which it is proposed to have the courtyards or open spaces, if any, in the building or in the premises and the slopes to which the surfaces are to be made in each case.

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State of Tamilnadu - Subsection

Section 3(3)(b) in The Chennai City Corporation Building Rules, 1972