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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(1) in Tamil Nadu Combined Development and Building Rules, 2019

(1)All Buildings not exceeding 18.30m. in height,-
(a)The minimum road width, FSI, set back etc. for Non High Rise buildings up to 16 dwellings or such other small developments like commercial, nursery school, primary schools, religious buildings and cottage industries up to 300 sq.mts. shall be regulated according to the table below:
No Description Continuous Building Areas Economically weaker Section Areas Other area
1 2 3 4 4
A Minimum road width 1.5m 105m 3.0m up to 6.0 m 6.0m and above
B Maximum Height GF + 2F or Stilt + 3F subject to a maximum of 12mheight GF + 1F or Stilt + 2F subject to a maximum of 9mheight GF + 2F or Stilt + 3F subject to a maximum of 12mheight
C Maximum number of dwelling units/commercial use up to 16 dwellings or up to 300 square meters ofcommercial use up to 16 dwellings up to 8 dwellings up to 16 dwellings or up to 300 square meters ofcommercial use
D Normally Permissible FSI 2.0
E Minimum Set backs Where Street Alignment/new road is prescribed, it shall befrom that street alignment/new road line. In the case of others,it shall be from the property boundary.
(i) Front set back 1.5m 1.0m Abutting road width Front set back
Upto 9.0m. 1.5m
More than 9.0m. up to 18m. 3.0m.
More than 18m. up to 30.5m 4.5m.
More than 30.5m. 6.0m.
(ii) Side Set back Nil Height of the building Plot width SSB
Upto 7m. Up to 9m 1m on one side
Above 9m 1m on either side
More than 7m. up to 12m. Up to 6m 1m on one side
Above 6m, upto 9m 1.5m on one side
Above 9m 1.5m on either side
(ii) Rear Set back Nil Height of the building RSB
Upto 7m. Nil
More than 7m. up to 12m. 1.5m.
(b)The minimum road width, FSI, set back etc. for Non High Rise buildings up to 18.30m height and exceeding 16 dwelling units and exceeding 300 square meters of commercial building shall be regulated according to the table below:
Sl No Description Continuous Building Areas Other areas
1 2 3 4
A Minimum road width 9.0 m
B Maximum Height 18.30 m
C Normally Height 2.0
D Minimum Set backs Where Street Alignment/new road is prescribed,it shall be from that street alignment/new road line. In the caseof others, it shall be from the property boundary.
(i) Front set back Abutting road width FSB
from 9.0m. up to 18m. 3.0m.
More than 18m. up to 30.5m 4.5m.
More than 30.5m. 6.0m.
(ii) Side Set back/Rear Set back Nil Height of the building SSB/RSB
Upto 7m. 1.0m.
More than 7m. up to 12m. 1.5m.
More than 12m. up to 16.0m. 2.5m.
More than 16m. up to 18.30m. 3.0m.
(c)Passage
Description Passage width
A. Non High Rise buildings up to 12m height
If the site does not directly about a public road but gainsaccess through a private passage or through a part of the plotwhich can be treated as a passage from a public road of minimumwidth as prescribed above, the minimum width of such passageshall be as follows:
  When it is intended to 8 dwellings (a) CBA/EWS areas - 1 m
(b) Other areas - 3 m
B. Non High Rise buildings exceeding 12.0m inheight up to 18.30m height or exceeding 16 dwelling units
If the site does not directly about a public road but gainsaccess through a private exclusive passage or through a part ofthe plot which can be treated as a passage from a public road ofminimum width as prescribed above, the minimum width of suchpassage shall be as follows:
(i) When it is intended to 8 dwellings or up to 600square meters of commercial building and the length of thepassage does not exceed 80 meters. 3.6 meters
(ii) When it is intended to serve up to 12 dwellingsor up to 2,400 square meters of commercial building and thelength of the passage does not exceed 100 meters. 4.8 meters
(iii) When it is intended to serve not more than 16dwellings or up to 3000 square meters of commercial building andthe length of passage does not exceed 120 meters. 6 meters
(iv) When it is intended to serve not more than 20dwellings or up to 6000 square meters of commercial building andthe length of passage does not exceed 120 meters. 7.2 meters
(v) When it is intended to serve more than 20dwellings or more than 6000 square meters of commercial building. 9 meters
Explanation 1. - (i) Road width means the road space as defined in Rule 2(103). The qualifying road width for permitting non High Rise buildings with more than 12 m height up to 18.30m shall be available at-least for a prescribed length of 250m in the case of CMA and other Municipal Corporations and 100m for the other areas along the length of the road abutting the site and the stretch from a junction can be straight or a curve or zigzag or combination of the above.
(ii)In the event of the road width being less than the qualifying width in certain portions then the total length of such portions shall not be more than 10% of the prescribed length. In such cases the average road width for the prescribed length shall be equal or above the qualifying width.
(iii)In the event of the sub-division for qualifying road not being incorporated in the Field Measurement Book sketch, in such cases road width certificate shall be obtained from the concerned Executive Authority of Local Body.
(iv)In the event of variation of site extent and dimension of the site between Patta and document the least extent of the site to be considered along with site dimension corresponding to the least extent.
Explanation 2. - (i) In the event of more than one block on Non High Rise Building in a site, then the distance between one block for building up to 12m in height shall be 3.0m and for buildings more than 12m height up to 18.30m in height shall be 6.0m.
(ii)In the event of more than one block with varying height in a site, the setback of each block shall be regulated in accordance with the height of the building.
(iii)The maximum height of the building shall not exceed 18.30 meters provided water tanks, chimneys, Architectural features such as flag masts, gopurams, minarets, steeples and other ornamental structures which are not intended for human habitation may be permitted subject to a ceiling of 30.5 meters from ground level.
(iv)Where a site abuts more than one road, then the front setback shall be insisted with reference to wider road width and for the remaining side or sides the side setback space or rear setback space shall be insisted as per the above rules provided in the case of CBA minimum set back of 1m.
(v)In CBA, there shall be at-least 1m wide internal passage from rear to front in ground level or ground floor, directly accessible to road
(vi)The minimum road width for conference halls and multi stored parking lots and Air-conditioned cinema theaters shall be 12m. For Community or Kalyana mandapams or Exhibition Hall shall be 15m. For star hotels and multiplex or Malls shall be 18m.
(vii)For public buildings such as Kalyana mandapam assembly halls, exhibition halls, hospitals, nursing homes, hotels, lodging houses, cinema theaters, multiplex or malls etc. set back all around shall not be less than 6m.
(viii)FSI benefit shall be permitted for the land left for OSR, link road, street alignment or road widening wherever it is insisted upon by competent authority.
(ix)FSI benefit shall not be permitted for the land left for road widening to make the road as qualifying road for the proposed development.
(x)FSI benefit for the OSR area in the approved sub-division shall be permitted in proportionate to the plot extent.