Section 19(2) in The Chennai City Corporation Building Rules, 1972
(2)In the case of a public or private street, not being conservancy lane-(a)where the street is at any place less than three metres and seventy five centimetres in width, no building shall be built within one metre and seventy five centimetres from the centre point of the said street, provided that in the space between the building and the edge of the street no structure other than a plinth, steps or other similar structure not being above the ground floor level of the building and a fence shall be permitted;(b)where the street is three metres and seventy five centimetres or more in width and where a building is built along the edge of the street-(i)no doorway or window erected on the wall abutting the street, shall have its shutters opening out wards into the street;(ii)no sunshade, balcony or other projections attached to the wall shall project beyond the edge of the street;(iii)not more than one step giving access to the building maybe allowed by the Commissioner over the street, including any drain covering, provided that the step shall not project more than thirty centimetres into the street and shall not exceed twenty five centimetres in height measured from the centre level of the street;(iv)in the case of a shop, godown or warehouse, the doorway opening to the street shall be set back from the edge of the street by one metre and no structures other than a step shall be erected in the space between the ground floor level of the building and the top level of the said doorway.
