Section 11(3) in Tamil Nadu District Municipalities Building Rules, 1972
(3)The height of a building shall not exceed one and a half times the width of the street immediately abutting it plus the open space between the street and the building provided that this height may be exceeded to the extent of 1 metre for every 30 centimetres by which the corresponding portion of the building is set back from the street.[***] [The following proviso was inserted by G.O. Ms. No. 667, Municipal Administration and Water Supply, dated 26th September 1989 and omitted 'Provided that the height of a building shall not exceed four metres in areas which are within 500 metres of high water mark of the Sea irrespective of the width of the street from which the building gains across' by G.O. Ms. No. 146, Municipal Administration and Water Supply (MAI), dated 9th June 1999.]Explanation. - The height of a building referred to in this sub-rule shall be reckoned from the level of the crown of the street immediately abutting the building.
