Section 34 in Tamil Nadu Combined Development and Building Rules, 2019
34. Shelter Charges.
(1)In any development proposed, where the Floor Space Index [FSI] area (build up area) exceeds 4000 sq.mts either the applicant shall provide housing for lower income groups for an extent of 10 % of Floor Space Index area with dwelling units not exceeding 40 sq.mts in carpet area or shelter charges as prescribed in the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972). The rate of shelter charges payable shall be 1% of the Guide Line Valve [GLV] of the FSI area exceeding 4000 sq.mts.(2)Housing units for Low Income Group (LIG) shall be provided either within the site or in any other site located within the radius of 2 km from the site under reference where the development is now proposed. No conversion or amalgamation shall be permissible in this case of lower income group dwelling.(3)The crucial date for levy of shelter charges in respect of Directorate of Town and Country Planning area is the date of issue of technical clearance by the Directorate of Town and Country Planning and in respect of Chennai Metropolitan Area, the same is the date of raising demand for development charges.
