Section 6 in Tamil Nadu District Municipalities Building Rules, 1972
6. Sites.
(1)No site shall be approved for construction or erection of a dwelling or a dwelling house unless it has an extent of not less than 95 square metres and a minimum width of 6 metres:Provided that in respect of reconstruction in built-up areas or residential localities, where the houses are so situated that they are in a chain, the above minimum extent and the width of the site obtaining prior to reconstruction, whichever is less, shall apply:Provided further that this rule will not apply to shops, offices and godowns: -[Provided also that this rule will not apply to the plots in respect of the layout approved by the Director of Town and Country Planning or [Chennai] [Added by G.O. Ms. No. 3, Rural Development & Local Administration, dated 2nd January 1982.] Metropolitan Development Authority in respect of [Chennai] [Substituted for the xvord Madras by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area 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.](2)No site, which would admit storm-water draining into it, owing to its level or location, shall be used for the construction of a building, unless arrangements are made to prevent effectively the flooding of the site, either by draining into a storm-water course, if one is available, or by raising the level of the site to an adequate height by the deposit of layers of sand and non-perishable material.(3)No site, wherein soil and sub-soil would be saturated with water that dampness of the floor and walls of the building would be inevitable, shall be used for the construction of a building unless a damp-proof course of a type, approved by the executive authority, is provided in basement of the building not higher than the level of the lowest floor and unless the flooring is made with materials approved by the executive authority which would effectively prevent the dampness rising in the floor of the building.(4)No site be used for the construction of a building intended for public worship or religious purposes, without the prior approval of the Collector of the district who may refuse such approval, if in his opinion, the use, purpose of the site and building is likely to endanger public peace and order:Provided that an appeal shall lie against the Collector's decision to the Government who may issue such orders as they deem fit.(5)No site, which is situated within a distance of 90 metres from a place used, as a burning or burial place or ground shall be used for the construction of any building without the previous approval of the Health Officer and no building intended for human habitation shall be built within 90 metres of such burning or burial place or ground unless such burning or burial place or ground was closed for burning of corpses and remained so closed for a period of not less than five years:Provided that no existing building situated within 90 metres from any burning or burial place or ground shall be reconstructed, or added to, without the previous approval of the Health Officer.(6)[ No site lying within a distance of 900 metres from the outer periphery of the Indian Air Force installations shall be approved for construction of any building or structure or wall or other masonry construction.] [Inserted by G.O. Ms. No. 164, Municipal Administration and Water Supply (MAI), Department, dated 20th November 2002.]
