Section 34(1) in Tamil Nadu Combined Development and Building Rules, 2019
(1)In any development proposed, where the Floor Space Index [FSI] area (build up area) exceeds 4000 sq.mts either the applicant shall provide housing for lower income groups for an extent of 10 % of Floor Space Index area with dwelling units not exceeding 40 sq.mts in carpet area or shelter charges as prescribed in the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972). The rate of shelter charges payable shall be 1% of the Guide Line Valve [GLV] of the FSI area exceeding 4000 sq.mts.
