Section 5(1) in Tamil Nadu District Municipalities Building Rules, 1972
(1)Before granting permission for the construction or reconstruction or the addition or alteration to a building, executive authority shall take into consideration the proximity of aerial lines, if any, to the building and shall refuse permission for such construction, reconstruction, addition or alteration, unless suitable arrangements are made by the applicant to meet the requirements of the rules made under the Indian Electricity Act, 1910.'
