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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(2) in The Chennai City Corporation Building Rules, 1972

(2)Any exemption granted under this rule shall not be deemed to be approval or permission for construction or reconstruction of any building required by or under the Act.Appendix C(See rule 7(2) of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 2 996 (Tamil Nadu Act 28 of 1996).] City Corporation Building Rides, 1972)
  Safe bearing capacities of rocks and soilsmaterial Safe bearing Tonnes per square metre
  (1) (2)
(a) Rocks and cemented material-  
  (1) Rock hard, without lamination and defects,e.g., granite, trap and diorite; 328
  (2) Laminated rocks (e.g., sand stone andlimestone) in sound condition; 164
  (3) Residual deposits of shattered and brokenbed rock and hard shale; cement material; 87
  soft rock. 44
(b) Dense non-cohesive soil-  
  (1) Gravel, sand and gravel, compact andoffering high resistance to penetration when excavated by tools; 44
  (2) Coarse sand, compact and dry; 44
  (3) Fine sand, compact and dry; 22
  (4) Very fine sand, slit (dry lumps easilypulverized by the fingers. 16
(c) Non-cohesive soils in loose conditions-  
  (1) Loose gravel or sand gravel mixture; loosecoarse to medium sand dry; 22
  (2) Fine sand; loose and dry. 11
(d) Cohesive soils---  
  (1) Soft shale; hard or stiff clay in deep bed;dry; 44
  (2) Medium clay; readily indented with a thumbnail; 22
  (3) Moist clay and sand clay mixture which canbe indented with strong thumb pressure; 16
  (4) Soft clay indented with moderate thumbpressure; 11
  (5) Very soft clay which can be penetratedseveral centimetres with the thumb; 5
  (6) Black cotton soil or other shrinkable orexpansive clays in dry condition (50 per cent saturation). 16
(e) Organic soils, fills, etc.,---  
  (1) Fills or made up ground; See foot note below
  (2) Peat, etc. -Do-
Definitions. - Softrock. - A rocky cemented material which offers high resistance to picking up with pick-axes and sharp tools but which does not normally require ballasting operations or chiselling for excavation.Cravel-sand and gravel. - A material which contains 90 per cent particles greater than 2 mm. size and is retained on IS Test Sieve No.60.Coarse sand. - A material which contains 90 per cent particles which are more than 0.6 mm. size but not greater than 2 mm. and is retained on IS Test Sieve No.8.Fire sand. - A material containing 90 per cent, particles greater than 0.06 mm. size but not greater than 0.6 mm. and is retained on IS Test Sieve No.8.Compactness or looseness of non cohesive material may be determined by driving a wooden picket of dimensions 5 x 5 X 75 cm., with a sharp point. The picket shall be pushed vertically into the soil by the full weight of a person weighing at least 68 Kg. If the penetration of the picket exceeds 20 cm, the loose state shall be assumed to exist.Increase or decrease in allowable bearing values-
(a)The allowable bearing values may be increased by an amount equal to the weight of the material removed from above bearing level;
Forms-Non-cohesive soils, the allowable bearing value shall be reduced by 50 per cent, if the water table is above or near the soil bearing surface. If the water table is below the soil bearing surface at a distance at least equal to the width of the foundation, no such reduction shall apply.Where bearing capacity of soil is actually measured the safe bearing capacity of the soil maybe determined by the application of an appropriate factor of safety.Appendix GAgreement between the licensed surveyor and the owner intending to construct, reconstruct, add to or alter a buildingThis agreement made at [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 2 996 (Tamil Nadu Act 28 of 1996).] this the..............day of......... between ................ a Licensed Surveyor possessing Class .. Licence No..............duly granted by the Commissioner, Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 2 996 (Tamil Nadu Act 28 of 1996).] hereinafter called the Surveyor of the ONE PART and............. residing at..........hereinafter called the owner (which term shall unless repugnant to the context mean and include his heirs, administrators, executors, and legal representatives assigns) of the OTHER PART;Whereas, the owner is the full and absolute owner of all that piece and parcel of building site more particularly described in the site plan attached to the building application herein presented;And whereas, the owner intends to construct, reconstruct, add to or alter the building, details of which are indicated in the plans presented herein whereas the owner seeks the approval of the site and for the execution of the works detailed in the plans from the Commissioner, Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 2 996 (Tamil Nadu Act 28 of 1996).], in and over such approved site;And whereas, the parties hereto are under an obligation to execute these presents and submit the same with the application for construction or reconstruction;And whereas, the Surveyor has agreed to charge the owner the fee stipulated in the Schedule II of the conditions of licence granted by the Commissioner;And whereas, the owner has agreed to pay the said fee;And whereas, the Surveyor has prepared the plans complying with all the rules and regulations in force;And whereas, the Surveyor has agreed to supervise the execution of the works on behalf of the owner;And whereas, the owner has agreed not to commence the work until the Commissioner grants the permission to the application;And whereas, the Surveyor has agreed to furnish the Commissioner with a completion certificate in token of the execution of the works as per permit issued by the Commissioner;And whereas, the owner, has agreed to take the advice of the Surveyor from time to time so as to execute the works in conformity with the permit issued by the Commissioner;Now, this indenture witnesseth that in consideration of the above and in consideration of the parties hereto being bound by the conditions and regulations laid down under the notification made pursuant to section 354(1) of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 2 996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919, the Surveyor and the Owner do hereby jointly lay their hands and seal the day and year first above written in the presence of:In the presence of witnesses