Section 17 in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
17. Parking-space and Access ways.
- Before granting permission for the construction or reconstruction of or addition or alteration to the building applied for, the Government shall take into consideration the provisions made in the plan for parking-space and parking facility under rule 12 above and their adequacy with reference to the standard specified in this regard and the traffic circulation required to be provided under rule 12 and shall refuse permission for such construction or reconstruction or addition or alteration, unless suitable arrangements are made by the applicant to provide to the satisfaction of the Government the required parking-space, parking facilities and access ways.
