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State of Tamilnadu - Section

Section 7 in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

7. Problem solving.

- The Director of Town and Country Planning and the Member- Secretary, Chennai Metropolitan Development Authority shall issue operational guidelines and clarifications to carry out the provisions of these rules.Annexure - IAPlanning Parameters for Section 113 C of the Act for Chennai Metropolitan AreaI. Ordinary Buildings - the buildings that do not fall under the categories of Special Building/Group Development / Multi-storied Buildings
S. No. Category and use of building Minimum Road width required Minimum setback required Maximum FSI allowable Parking required Open Space Reservation required
1 Residential and Commercial buildings in CBA Access to a public road FSB – NilSSB – NilRSB - Nil 2 As per DR OSR charges for 5% and 10% of the plot area tobe collected as per the GLV in cases of construction in anunauthorized sub-division / layouts laid on or before 1-7-2007for residential and commercial buildings respectively.
2 Residential and Commercial buildings in areasother than CBA Access to a public road FSB – NilSSB – NilRSB - Nil 2 As per DR OSR charges for 5% and 10% of the plot area tobe collected as per the GLV in cases of construction in anun-authorised sub-division / layouts laid on or before 1-7-2007for residential and commercial buildings respectively.
3 Industrial Access to a public road FSB – NilSSB – NilRSB - Nil 2 As per DR OSR charges for 10% of the plot area to becollected as per the GLV in cases of construction in anun-authorised sub-division / layouts laid on or before 1-7-2007.
4 Institutional Access to a public road FSB – NilSSB – NilRSB - Nil 2 As per DR OSR charges for 10% of the plot area to becollected as per the GLV in cases of construction in anun-authorised sub-division / layouts laid on or before 1-7-2007.
II. Special buildings
S. No. Category and use of building Minimum Road width required Minimum setback required Maximum FSI allowable Parking required Open Space Reservation required
1 Residential buildings in CBA 7m FSB – nilRSB – NilSSB - Nil 3 As per DR. Shortfall condonable on payment ofcharges as prescribed In cases where a site falls in an un-authorisedsub-divisions/ layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be reserved as per the guideline value.
2 Residential buildings in areas other than CBA 7m 1.5m on all sides 3 As per DR. Shortfall condonable on payment ofcharges as prescribed In cases where a site falls in an un-authorisedsub-divisions/ layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be reserved as per the guideline value.
3 Commercial buildings in CBA 7m FSB – 1.5mRSB – NilSSB - Nil 3 As per DR. Shortfall condonable on payment ofcharges as prescribed In cases where a site falls in an un-authorisedsub-divisions/ layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be reserved as per the guideline value.
4 Commercial buildings in areas other than CBA 7m 1.5m on all sides 3 As per DR. Shortfall condonable on payment ofcharges as prescribed In cases where a site falls in an un-authorisedsub-divisions/ layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be as per the guideline value.
III. Group Developments
S. No. Category and use of building Minimum Road width required Minimum setback required Maximum FSI allowable Parking required Open Space Reservation required
1 Residential 7m 1.5m on all sides.Distance between theblocksOrdinary buildings –1.5mOther buildings - 3m 3 As per DR. Shortfall condonable on payment ofcharges as prescribed In cases where a site falls in an un-authorisedsub-divisions / layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be reserved as per the guideline value.
2 Commercial 7m 1.5m on all sides.Distance between theblocksOrdinary buildings –1.5mOther buildings - 3m 3 As per DR. Shortfall condonable on payment ofcharges as prescribed In cases where a site falls in an un-authorisedsub-divisions / layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be reserved as per the guideline value.
3 Industrial 7m 1.5m on all sides with a feasible driveway. 3 As per DR. Shortfall condonable on payment ofcharges as prescribed In cases where a site falls in an un-authorisedsub-divisions / layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be reserved as per the guideline value.
4 Institutional 7m 1.5m on all sides with a feasible driveway. 3 As per DR. Shortfall condonable on payment ofcharges as prescribed In cases where a site falls in an un-authorisedsub-divisions / layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be reserved as per the guideline value .
IV. Multi- Storied Buildings
S. NO. Category and use of building Road width required Minimum setback required Maximum FSI allowable Parking required Open Space Reservation Required
Minimum Road width Maximum No. of floors
1 Residential 9m SF + 7F or GF + 6F 50% of the normally permissible on all sides 5.0 At least 50% of therequirement shall be provided either on site or off site.Balance 50% is chargeable as per ratesprescribed. In cases where a site falls in an un-authorisedsub-divisions / layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be reserved as per the guideline value.
12m SF + 9F or GF + 8F 5.0
15m SF+20F or GF+19F 5.0
18m Floors permissible as in 30.5 m road
2 Commercial 9m SF + 7F or GF + 6F 50% of the normally permissible on all sides 5.0 At least 50% of therequirement shall be provided either on site or off site.Balance 50% is chargeable as per ratesprescribed. In cases where a site falls in an un-authorisedsub-divisions / layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be reserved as per the guideline value.
12m SF + 9F or GF + 8F 5.0
15m SF+20F or GF+19F 5.0
18m Floors permissible as in 30.5 m road
3 Industrial 9m SF + 7F or GF + 6F 50% of the normally permissible on all sides 5.0 At least 50% of therequirement shall be provided either on site or off site.Balance 50% is chargeable as per ratesprescribed. In cases where a site falls in an un-authorisedsub-divisions / layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be reserved as per the guideline value.
12m SF + 9F or GF + 8F 5.0
15m SF+20F or GF+19F 5.0
18m Floors permissible as in 30.5 m road
4 Institutional 9m SF + 7F or GF + 6F 50% of the normally permissible on all sides 5.0 At least 50% of therequirement shall be provided either on site or off site.Balance 50% is chargeable as per ratesprescribed. In cases where a site falls in an un-authorisedsub-divisions / layouts laid prior to 1.7.2007, with the totalextent more than 3000 sq.m. the applicant has the option toreserve the required open space in the site and handover to theCompetent Authority or pay the OSR charges for 10% of open spaceto be reserved as per the guideline value.
12m SF + 9F or GF + 8F 5.0
15m SF+20F or GF+19F 5.0
18m Floors permissible as in 30.5 m road
Annexure - IBPlanning Parameters for Section 113 C of the Act for areas falling under Directorate of Town and Country Planning AreasI Ordinary Buildings - the buildings that do not fall under the categories of Special Buildings/Group Development / Multi-storied Buildings
S. NO. Category and use of building Minimum Road width required Minimum setback required Maximum FSI allowable Parking required OSR Required
1 Residential and Commercial Buildings inEWS/LIG/Poor Class areas/ Declared as Slum by local body andContinuous Building Area Access to a public road FSB – NilRSB – NilSSB - Nil 2 As per DCR. Shortfall condonable on payment ofcharges as prescribed In case of unauthorized construction in a plotforming part of an un-authorised layout, laid on or before1-7-2007, OSR charges amounting to 5% and 10% of the plot area tobe collected as per the guideline value.
2 Residential and Commercial buildings (maximum ofG+1 and not exceeding 300 sq.m. floor area), other than areascovered in SI. No. 1 above Access to a public road FSB – NilRSB – NilSSB - Nil 2 As per DCR. Shortfall condonable on payment ofcharges as prescribed In case of unauthorized construction in a plotforming part of an un-authorised layout, laid on or before1-7-2007, OSR charges amounting to 5% and 10% of the plot area tobe collected as per the guideline value.
3 Industrial (maximum of G+1 and not exceeding 300sq.m. floor area) Access to a public road FSB – NilRSB – NilSSB - Nil 2 As per DCR. Shortfall condonable on payment ofcharges as prescribed In case of unauthorized construction in a plotin an unauthorized layout laid on or before 1-7-2007, OSR charges10% of the plot area to be collected as per the guideline value.
4 Institutional (maximum of G+1 and not exceeding300 sq.m. floor area) Access to a public road FSB – NilRSB – NilSSB - Nil 2 As per DCR. Shortfall condonable on payment ofcharges as prescribed In case of unauthorized construction in a plotin an unauthorized layout laid on or before 1-7-2007, OSR charges10% of the plot area to be collected as per the guideline value.
II Special Buildings
S.No. Category & use of building Minimum Road width Minimum setback Maximum FSI Parking OSR requirement
1 Residential and Commercial Buildings in EWS/LIG/ Poor Class areas/ Declared as Slum by local body andContinuous Building Area. 7m FSB - NilRSB – NilSSBs - Nil 3 As per DCR. Shortfall condonable on payment ofcharges as prescribed (a) In case ofunauthorized construction in a site of extent > 2500 sq.m, theapplicant has option to reserve the required 10% open space inthe site and hand over to the Local Authority or the OSR chargesto be paid for 10% of open space to be reserved as per theguideline value.(b) In case of unauthorized construction in aplot of extent < 2500 sq.m., in an unauthorized layout, laidon or before 1-7-2007, OSR charges for 10% of the plot area to becollected as per the guideline value.
2 Residential building having a maximum ofbasement/ stilt floor and 4 floors and more than 4 dwellingunits, (other than areas covered in SI. No. 1 above) 7m 1.5m on all sides 3 As per DCR. Shortfall condonable on payment ofcharges as prescribed (a) In case ofunauthorized construction in a site of extent > 2500 sq.m, theapplicant has option to reserve the required 10% open space inthe site and hand over to the Local Authority or the OSR chargesto be paid for 10% of open space to be reserved as per theguideline value.(b) In case of unauthorized construction in aplot of extent < 2500 sq.m., in an unauthorized layout, laidon or before 1-7-2007, OSR charges for 10% of the plot area to becollected as per the guideline value.
3 Commercial (other than areas covered in SI. No.1 above) 7m 1.5m on all sides 3 As per DCR. Shortfall condonable on payment ofcharges as prescribed (a) In case ofunauthorized construction in a site of extent > 2500 sq.m, theapplicant has option to reserve the required 10% open space inthe site and hand over to the Local Authority or the OSR chargesto be paid for 10% of open space to be reserved as per theguideline value.(b) In case of unauthorized construction in aplot of extent < 2500 sq.m., in an unauthorized layout, laidon or before 1-7-2007, OSR charges for 10% of the plot area to becollected as per the guideline value.
4 Industrial 7m 1.5m on all sides 3 As per DCR. Shortfall condonable on payment ofcharges as prescribed In case of unauthorized construction in a plotwhich is in an unauthorized layout, laid on or before 1-7-2007,OSR charges for 10% of the plot area to be collected as per theguideline value.
5 Institutional 7m 1.5m on all sides 3 As per DCR. Shortfall condonable on payment ofcharges as prescribed (a) In case ofunauthorized construction in a site of extent > 2500 sq.m, theapplicant has an option to reserve the required 10% of open spaceto be reserved as per the guideline value.(b) In case of unauthorized construction in aplot of extent < 2500 sq.m., in an unauthorized layout laid onor before 1-7-2007, OSR charges for 10% of the plot area to becollected as per the guideline value.
III Group Developments
S.No. Category and use of building Minimum Road width Minimum setback Maximum FSI Parking OSR requirement
1 Residential 7m 1.5m on all sides.Distance between theblocksOrdinary buildings1.5mOther Buildings-3m 3 As per DCR. Shortfall condonable on payment ofcharges as prescribed a. In case ofun-authorised construction in a site of extent > 2500 sq.m,the applicant has option to reserve the required 10% open spacein the site and hand over to the Local Authority or the OSRcharges to be paid for 10% of open space to be reserved as perthe guideline value.b. In case of un-authorised construction in aplot of extent < 2500 sq.m., in an un-authorised layout, laidon or before 1-7-2007, OSR charges for 10% of the plot area to becollected as per the guideline value.
2 Commercial 7m 1.5m on all sides.Distance between theblocksOrdinarybuildings-1.5mOther Buildings-3m 3 As per DCR. Shortfall condonable on payment ofcharges as prescribed a. In case ofun-authorised construction in a site of extent > 2500 sq.m,the applicant has option to reserve the required 10% open spacein the site and hand over to the Local Authority or the OSRcharges to be paid for 10% of open space to be reserved as perthe guideline value.b. In case of un-authorised construction in aplot of extent < 2500 sq.m., in an un-authorised layout, laidon or before 1-7-2007, OSR charges for 10% of the plot area to becollected as per the guideline value.
3 Industrial 7m 1.5m on all sides with a feasible driveway. 3 As per DCR. Shortfall condonable on payment ofcharges as prescribed In case of un-authorised construction in a plotwhich is in an un-authorised layout, laid on or before 1-7-2007,OSR charges for 10% of the plot area to be collected as per theguideline value.
4 Institutional 7m 1.5m on all sides with a feasible driveway 3 As per DCR. Shortfall condonable on payment ofcharges as prescribed (a) In case ofunauthorized construction in a site of extent > 2500 sq.m, theapplicant has an option to reserve the required 10% of open spaceto be reserved as per the guideline value.(b) In case of unauthorized construction in aplot of extent < 2500 sq.m., in an unauthorized layout laid onor before 1-7-2007, OSR charges for 10% of the plot area to becollected as per the guideline value.
IV Multi-Storied Building
S.No. Category and use of building Road with required Minimum setback required Maximum FSI allowable Parking required Open Space Reservation Required
Minimum Road width Maximum No. of floors
1 Residential 9m SF + 7F or GF + 6F 50% of the normally permissible on all sides 5.0 At least 50% of the requirement shall beprovided either on site or off site. Balance 50% is chargeable asper rates prescribed. a. In case ofunauthorized construction in a site of extent > 2500 sq.m, theapplicant has an option to reserve the required 10% open space inthe site and hand over to the Local Authority or the OSR chargesto be paid for 10% of open space to be reserved as per the GLV.b. In case of un-authorised construction in aplot of extent < 2500 sq.m., in an unauthorized layout laid onor before 1-7-2007, OSR charges for 10% of the plot area to becollected as per the GLV.
12m SF + 9F or GF + 8F 5.0
15m SF+20F or GF+19F 5.0
18m Floors permissible as in 30.5m road
2 Commercial 9m SF + 7F or GF + 6F 50% of the normally permissible on all sides 5.0 At least 50% of the requirement shall beprovided either on site or off site. Balance 50% is chargeable asper rates prescribed. a. In case ofunauthorized construction in a site of extent > 2500 sq.m, theapplicant has an option to reserve the required 10% open space inthe site and hand over to the Local Authority or the OSR chargesto be paid for 10% of open space to be reserved as per the GLV.b. In case of un-authorised construction in aplot of extent < 2500 sq.m., in an unauthorized layout laid onor before 1-7-2007, OSR charges for 10% of the plot area to becollected as per the GLV.
12m SF + 9F or GF + 8F 5.0
15m SF+20F or GF+19F 5.0
18m Floors permissible as in 30.5 m road
3. Industrial 9m SF + 7F or GF + 6F 50% of the normally permissible on all sides 5.0 At least 50% of the requirement shall beprovided either on site or off site. Balance 50% os chargeable asper rates prescribed. a. In case ofunauthorized construction in a site of extent > 2500 sq.m, theapplicant has an option to reserve the required 10% open space inthe site and hand over to the Local Authority or the OSR chargesto be paid for 10% of open space to be reserved as per the GLV.b. In case of un-authorised construction in aplot of extent < 2500 sq.m., in an unauthorized layout laid onor before 1-7-2007, OSR charges for 10% of the plot area to becollected as per the GLV.
12m SF + 9F or GF + 8F 5.0
15m SF+20F or GF+19F 5.0
18m Floors permissible as in 30.5 m road
4. Institutional 9m SF + 7F or GF + 6F 50% of the normally permissible on all sides 5.0 At least 50% of the requirement shall beprovided either on site or off site. Balance 50% is chargeable asper rates prescribed. b. a. In case ofunauthorized construction in a site of extent > 2500 sq.m, theapplicant has an option to reserve the required 10% open space inthe site and hand over to the Local Authority or the OSR chargesto be paid for 10% of open space to be reserved as per the GLV.b. In case of un-authorised construction in aplot of extent < 2500 sq.m., in an unauthorized layout laid onor before 1-7-2007, OSR charges for 10% of the plot area to becollected as per the GLV.
12m SF + 9F or GF + 8F 50
15m SF+20F or GF+19F 50
18m Floors permissible as in 30.5 m road
Annexure - IIPenalty for exemption under Sec.113-C of Tamil Nadu Town and Country Planning Act, 1971Penalty / Charges
(i)FSI violation - at premium FSI rates.
(ii)Single regularization penalty instead of charging separate penalties each for Road width and Setback Violations as suggested by the Justice Rajeswaran committee shall be charged at following multiples of Infrastructure and Amenities charges on the total achieved FSI of the building to be regularized.
Road Width / Setback Violations not amountingto FSI Violation (FSI achieved upto 1.5) FSI achieved between 1.5 and 3.0 FSI achieved above 3.0
100 % 200 % 300 %
(iii)Parking regularization charges shall be collected at the following rates:
Car Park CMA Outside CMA
Residential Rs. 10,000/- Rs.10,000/-
commercial Rs.1,00,000/- Rs.50,000/-
Two Wheelers Rs. 2,500/- Rs. 2,500/-
Note. - Total penalty worked out as per the Table I to IV of Annexure-IA, IB and Annexure-II shall be restricted to an amount not exceeding 3 times of GLV of the site extent. Routine Charges
(iv)OSR charges to be levied as prescribed in this Scheme, adopting Guideline Value.
(v)Scrutiny fee to be charged as prescribed in this Scheme.
(vi)Normal Infrastructure and Amenities charges, Development charges and other routine charges at current rates as applicable to be charged.
(vii)Scrutiny Fee: Rs.1 per sq. ft. for ordinary buildings and Rs.2 per sq.ft. for buildings other than ordinary buildings to be paid as scrutiny fee along with the application.