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State of Tamilnadu - Section

Section 8 in Tamil Nadu District Municipalities Building Rules, 1972

8. Foundation.

(1)The foundation of every building newly constructed shall be -
(i)so constructed as to satisfy the executive authority that they will sustain the combined load of the building and of the superimposed load and transmit these loads to the sub-soil in such manner as not to impair the stability of building or part thereof by the settlement caused by the pressure of such loads; and
(ii)taken down to such a depth or so constructed as to render the building immune from damage from movements due to seasonal variations in the context of moisture in the ground.
(2)Every person, who constructs, reconstructs, adds to or alters a building, shall take such steps or do such things as the executive authority may direct or require, so as to secure proper stability of the building and to render the building immune from any settlement or movement that may be caused in the soil resistance, lateral escape of soft soil, sliding of the substratum on sloping ground distributed on concentrated lateral pressure or other causes.