Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(a) in Tamil Nadu Combined Development and Building Rules, 2019

(a)In cases of Non High Rise buildings.-
(i)Sun-shades not exceeding 0.6m.
(ii)Motor room of area not exceeding 2 sq.m. each and height not exceeding 1.8m, without affecting parking and driveway requirements.
(iii)In case of Non High Rise Buildings with height up to 9.0m, open single flight or spiral staircase or open double flight staircase so long as such structure do not fall within 0.50 m from the side boundary or 1m. from the rear or front boundary of the site or street alignment.
(iv)A compound wall of height not exceeding 2.0m
(v)Watchman booth not exceeding 2.5m.x 2.5m. in size at each gate and height not exceeding 3m.
(vi)Gate pillars without or with arches with a minimum headroom clearance of 5.50m available at-least to a width of 3.5m.
(vii)Meter Rooms for meter boxes or electrical panels along the boundary wall or external walls of the building with the projections not exceeding 0.60 meter from the abutting walls and the open Transformer without affecting parking and drive way, subject to the safety measures stipulated by Tamil Nadu Electricity Board.