Section 2 in The Chennai City Corporation Building Rules, 1972
2. Definitions.
- In these rules, unless there is anything repugment in the subject of context,-(1)"Act" means the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu At 38 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919);(2)"Apartment" means a room or suite of rooms, which is occupied or which is intended or designed to be occupied by one family for living and sleeping purposes;(3)"Appendix" means an Appendix to these rules;(4)"Building-Business" means a building whose whole floor area or a substantial part not less than two thirds of it is used or is intended to be used for business purposes;(5)"Building-Domestic" means a dwelling house, market, office building, shop or any other building which is neither a public building nor an industrial building;(6)"Building-Industrial" means a building wholly or principally used as a factory, warehouse, brewery, distillery, iron foundry or for any other similar purpose;(7)"Building-Public" means a building used or intended to be used either ordinarily or occasionally as a church, temple, chapel, mosque, or any place of public worship, dharmashala, college, school, library, theatre, cinema, public concert room, public hall, public bath, hospital, nursing home, hotel, restaurant, lodging lecture room or any other place of public assembly;(8)"Building-Residential" means a building used or constructed or adopted to be used wholly or principally for human habitation and includes garages, stables and other out-houses appurtenant thereto;(9)"Chimney" means a structure, usually vertical containing a passage or flue by which the smoke, gases, etc., of a fire, or furnace are carried off and by means of which a draft is created;(10)"City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu At 38 of 1996).] or City" means the area declared by the Government by notification to be the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu At 38 of 1996).] but excludes Fort St. George with the glacis;(11)"Dwelling House" means a building used or constructed or adopted to be used wholly or principally for human living and comprised of one or more dwelling units each meant for living and habitation by one family together with such buildings, latrines and other erections as are ordinarily used or intended to be used therewith;(12)"Engineer" means Engineer, Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu At 38 of 1996).] and includes any other officer of the Corporation authorised by the Engineer, or appointed by Government to be Engineer for the purpose of these rules;(13)"Flue" means any duct or passage for air, gas, smoke, or the like;(14)"Government" means the State Government;(15)"Height of building" means the height measured from the average level of the central line of the street on which the site abuts-(a)in the case of pitched roof, up to the tie beam of the roof, and(b)in the case of a flat roof, up to skyward surface of the roof;(16)"Site of Building" includes all the land within the curtilage of the building and forming its appurtenance, such as out buildings, yard, court, open space and garden attached thereto or intended to be occupied therein, other than land used, allotted or set apart for any street, lane, passage, pathway or other common purposes;(17)"Tenement" means a part of building intended now or used or likely to be used as a dwelling unit for a family.
