Section 4(1) in The Chennai City Corporation Building Rules, 1972
(1)No piece of land shall be used as a site for the construction of a building-(i)if the Commissioner considers that the site is insanitary or that it is dangerous to construct a building on it; or(ii)if by the virtue of the smallness or odd shape of the site it cannot permit a suitable building which will conform to these rules; or(iii)if the site is within nine metres of a tank, unless the owner satisfies the Commissioner that he will take such measures as will prevent any risk of the domestic drainage of the building passing into the tank; or(iv)if the construction of a building thereon is for public worship, unless the site is certified by the Commissioner of Police that it is not likely to endanger public peace and order:Provided that an appeal shall lie against the order of refusal of any application under this rule to the Government whose decision shall be final;(v)if the building to be constructed is a public building or a dwelling house or a hut-(a)unless the site is certified by the Engineer to be dry and well drained or to be capable of being well drained; and(b)if the site is a filled up tank or has been filled up with or used for depositing rubbish, offensive matters or sewage unless the Health Officer has examined the site and granted a certificate to the effect that it is, from a sanitary point of view, to be built upon; or(vi)if the site does not abut on any existing or proposed public or private street; or(vii)if the street giving access to the site and connecting with an existing public street or private street has not been approved by the Commissioner and has not been satisfactorily made in compliance with the requirements of sections 215 and 216 of the Act; of(viii)unless it has an extent of not less than ninety five square metres and a minimum width of six metres:[Provided that the rule shall not apply to the plots in respect of the layout approved by [Chennai] [Proviso to rule 4(1) was added by C. O. Ms. No. 4, Home department, dated the 2nd limitary., 1982.] Metropolitan Development Authority in respect of minimum using or by the officers to whom such powers are delegated by them for development by the Tamil Nadu Housing Board, the Tamil Nadu Slum Clearance Board and similar Quasi-Government agencies.]
