Section 28 in The Chennai City Corporation Building Rules, 1972
28.
Before granting permission for the construction our reconstruction of, or addition on, or alteration to the building applied for, the Commissioner shall take into consideration the provisions made in the plan for parking space and parking facility under rule 19(a)(a) above and their adequacy with reference to the standards specified in this regard and the traffic circulation required to be provided under rule 19(a)(b) and shall refuse permission for such construction, reconstruction, addition or alteration unless suitable arrangements are made by the applicant to provide to the satisfaction of the Commissioner the required parking spaces, parking facilities and access ways.
