Section 27 in Tamil Nadu District Municipalities Building Rules, 1972
27. Space between huts.
- Between any two huts, there shall be a. space of at least 1.24 metres measured from cave to cave.Appendix - A[See rule 3(1)]...........MunicipalityApplication Under Sections (197, 204, 208, 213 Or 215, as the case may be), of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920)[Rule 3 (1) of the Tamil Nadu District Municipalities Building Rules, 1972.]FromName of the owner or the applicantAddress.............Sir,I intend to construct/reconstruct/make alterations or additions to a building other than a hut, in the site or plot of land ............ Town or Revenue Survey No ............ street or road name ............. in the ward of division and in accordance with the provisions of sections 197,204,208,213 or 215, as the case may be, and rule 3(1) of the Tamil Nadu District Municipalities Building Rules, 1972, forward herewith in triplicate -(a)A site plan of the land on which the building is to be constructed / reconstructed/altered or added (complying with the requirements of Appendix C of the rules); and(b)A plan or plans of the building showing a ground plan of each floor, elevations and section (complying with the requirements of Appendix C of the rules); and(c)A specification of the work (complying with the requirements of Appendix D of the rules).I intend to use the building only as a dwelling house / not as dwelling house but for the purpose of.........I request that the site may be approved and that permission may be accorded to execute the said work.Signature of the owner of the land and building or the applicant.Signature of the licensed builder;Surveyor, architect or engineer:Conditions(i)I agree not to proceed with the execution of the work until approval is signified by the executive authority under section 200 of the Tamil Nadu District Municipalities Act, 1920 or permission is granted by the said authority under section 201 or section 210, as the case may be, or by the municipal council under section 202 or section 211 of the said Act.(ii)I agree not to do any work otherwise than in accordance with the site and building plans and specifications which have been approved or in contravention of any of the provisions of the Tamil Nadu District Municipalities Act, 1920 or any rule, bye-law, order or other declaration made thereunder or of any direction or requisition lawfully given or made under the said Act, rules or bye-laws.(iii)I agree to make any alterations which may be required by any notice issued or by any order confirmed by the executive authority under section 205 or section 216 of the Tamil Nadu District Municipalities Act, 1920, as the case may be.(iv)I agree to keep one of the approved site plans and one set of copies of the sanctioned plans of the buildings at the site of the building at all times when the work is in progress and also agree to see that such plans are available and the building is open at all times for the inspection of the executive authority or any officer authorised by him in that behalf.(v)I agree to give notice to the executive authority in accordance with section 89 of the Tamil Nadu District Municipalities Act, 1920 and furnish a set of completion plans within fifteen days from the date of completion or occupation of the building, whichever is earlier.(vi)I also agree not to occupy the building that will be constructed or reconstructed by me, or cause or permit it to be occupied until I have obtained a certificate from an officer of the Public Health Department of the municipality as required by sections 26 and 33 of the Tamil Nadu Public Health Act, 1939.Signature of the owner of the land and building or the applicant.Appendix - A-I[See rule 4(1)]Application For Permission to Construct/reconstruct or Alter or Add to a Hut[Under section 208 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920)]ToExecutive Authority,................Municipality.Sir,I beg to give notice that I intend to construct/reconstruct, make alterations or additions to a hut or huts on Survey No .......... Street................. Ward No ........... and in....................accordance with the provisions of section 208 of the Tamil Nadu District Municipalities Act, 1920. Information as to the purpose for which the hut is proposed to be constructed, reconstructed, altered or added to is furnished.I forward herewith in triplicate a site plan of the land on which the hut is to be constructed, reconstructed, altered or added to complying with the requirements of Appendix B of the rules, as far as may be necessary.I request that the site may be approved and that permission may be accorded to the said work.Address:Date:Signature of the owner ofthe land and hut.Conditions(i)I agree not to proceed with the execution of the work until permission is granted by the executive authority or by the municipal council under section 210 or section 211 of the Tamil Nadu District Municipalities Act, 1920.(ii)I agree not to do any work otherwise than in accordance with the permission of the executive authority or in contravention of any of the provisions of the Tamil Nadu District Municipalities Act, 1920 bye-law, order or other declaration made thereunder, or any direction or requisition lawfully given or made under the said Act or rule or by e-laws.(iii)I agree to make any alterations which may be required by any notice issued or by any order, confirmed by the executive authority under section 216 of the Tamil Nadu District Municipalities Act. 1920.(iv)I agree to give notice to the executive authority in accordance with section 89 of the Tamil Nadu District Municipalities Act, 1920 within fifteen days from the date of completion or occupation whichever is earlier.(v)I also agree not to occupy the hut that will be constructed or cause or permit it to be occupied, until I have obtained a certificate from an officer of the Public Health Department as required by sections 26 and 33 of the Tamil Nadu Public Health Act, 1939.Address:Date:Signature of the owner of the hut.Appendix - B[See rule 3 (2) (i)]The Site PlanThe site plan should comply with the following requirements: -
