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State of Tamilnadu - Section

Section 3 in The Chennai City Corporation Building Rules, 1972

3. Application for approval of sites and buildings.

(1)
(a)Every application for approval of sites or for permission to construct or reconstruct or add to or alter a building shall be in Form specified in Appendix A to these rules, which shall be obtained on payment from the Commissioner and shall be signed by the owner, and the Licensed Surveyor. Where the applicant himself is not the owner of the land and building, the application shall be accompanied by a letter of consent or authority from the owner.
(b)The plan accompanying the application shall be signed by the applicant and the Licensed Surveyor.
(c)For the purpose of these rules, wherever the words construction or reconstruction occur, they shall include additions to and alterations also.
(2)Every application for approval of a site for a building shall be accompanied by a site plan drawn or reproduced in a clear and intelligible manner in blue or other photographic print or drawing paper or tracing cloth to a scale of not less than one centimeter to four metres except where the site of the building is so extensive as to render a smaller scale necessary when the scale of one centimeter to eight metres may be used. The plans shall be sent in triplicate and shall show-
(i)the North Point;
(ii)the name of the street in which the building is proposed to be situated;
(iii)the Revenue Survey number with its sub-division, if any;
(iv)the number and date of approval by the Corporation, if the site is in an approved layout;
(v)the position of the site in relation to the abutting streets and lanes;
(vi)the boundaries of the site with its dimensions;
(vii)the position of the existing building, if any, in the site and of building or building which the applicant proposes to erect, along with all open spaces (external and internal);
(viii)the means of access from the street to the building or buildings proposed to be erected in the site;
(ix)the position and dimensions of proposed water supply and drainage lines, urinals, cess pools, stables, cattle sheds, cow houses, wells and other appurtenances of the building;
(x)relevant levels of the site with reference to the crown of the street or streets on which the site abuts or from which access to the site and the building is available or is proposed to be obtained; and
(xi)such other particulars as may be required by the Commissioner.
(3)
(a)Every application for permission to construct or reconstruct a building shall be accompanied by plans of the building, the elevations and the sections, neatly and accurately drawn or reproduced in a clear and intelligible manner in blue or other photographic print or drawing paper or tracing cloth to a scale of not less than one centimetre to one metre except where the building is so extensive as to render a smaller scale necessary when the scale of one centimetre to two metres may be used.
(b)The plans shall be sent in triplicate and shall show-
(i)the level of the site of the building, the level of the lowest floor of the building, the level of the damp proof course and the level of the centre of the street in relation to one another;
(ii)the position from, and dimensions of, the foundations, walls, floors, roofs, chimneys, water closets and all other parts of the building;
(iii)the dimension of the rooms of the building and the purposes the various rooms are meant to be used showing the position of the doorways, windows, ventilators, cupboards, shelves, lofts, etc.
(iv)longitudinal and cross sections of the building, giving the thickness of walls in foundation, basement and superstructure and of floors and sizes of joints, lintels, girders and other structural components;
(v)the elevation of the building as seen from street or streets;
(vi)the position of aerial electric supply line, if any, both in plans and sections;
(vii)the intended line of drainage of such building and the intended size, depths and inclination of each drain and the details of the arrangements proposed for the ventilation of the drains and the manner in which the roof and house drainage will be disposed of;
(viii)trial pit particulars, giving the nature of soil and sub-soil in foundations and any other information as may be called for by the Engineer; and
(ix)the manner in which it is proposed to have the courtyards or open spaces, if any, in the building or in the premises and the slopes to which the surfaces are to be made in each case.
(4)Plans shall be coloured in fast colours as shown in the following table :
Item Site Plan Building plan
White plan Blue print White plan Blue print
(1) (2) (3) (4) (5)
Existing building Black (out line) White Black White
Proposed work Red filled in Red Red Red
Drainage and Sewage works Red dotted Red dotted Red dotted Red dotted
Water Supply Works Black dotted Black dotted Black dotted Black dotted
Work proposed to be dismantled Yellow hatched Yellow hatched Yellow hatched Yellow hatched
Open spaces No colour No colour    
Plot lines Thick black Thick black    
Permissible building lines Thick dotted black Thick dotted black    
Existing street(s) Green Green    
Future street(s), if any Green dotted Green dotted    
(5)The application for construction or reconstruction of a factory shall be accompanied by specifications both general and detailed, giving the kind and grade of materials to be used and in addition design calculations of all structural members.
(6)Where the application is for construction or reconstruction of a factory, it shall be accompanied by a No objection Certificate from the Chief Inspector of Factories.
(7)The application for approval of a site and an application for construction or reconstruction of a building may, if the applicant so desires, be sent together.
(8)The application for construction or reconstruction of a building must be accompanied by a treasury receipt for payment of fees for the permit.
(9)Within thirty days from the date of receipt of an application under section 234 of the Act for approval of a site or for permission to execute the works or for both, the Commissioner may require the applicant-
(a)to furnish him with any information on matters referred to in these rules which have not already been given in the documents received thereunder or with any document required by that section which has not been sent in, or
(b)to satisfy him that there are no objections which may lawfully be taken for the approval of the site or to grant permission to execute the work or for both.
(10)If any particulars or documents are, in the opinion of the Commissioner, incomplete or defective, he may within thirty days from the date of receipt of the same, require further particulars or documents to be furnished.
(11)If any requisition made under sub-rule (9) or (10) is not complied with within the time limit specified thereunder, the application received under section 248 of the Act shall be deemed not to have been made.
(12)Notwithstanding anything contained in these rules, the Commissioner shall, wherever it is incumbent on him under any Act or Rules, consult such officer of the Government before granting approval for the site or building and intimate the party accordingly.
(13)
(a)Every order of approval or refusal by the Commissioner of a site for building or order of permission or refusal to construct or reconstruct a building shall be accompanied by one set of plans and specifications duly signed by him indicating the approval, permission or refusal thereof.
(b)Two sets of approved or refused plans and specifications duly signed shall be retained by the Commissioner.
(14)The plan and specifications as approved by the Commissioner shall not be changed, modified, corrected or altered by the applicant without obtaining the prior sanction of the Commissioner.
(15)The copy of the approved site plan and building plans signed by the Commissioner and returned to the applicant shall be kept at the site of the building at all times when building operations are in progress and such plans shall be made available at a reasonable times for the inspection of the Commissioner or any officer authorised by him in that behalf.
(16)Nothing shall prohibit the filing of amendments to an application or plan or other record accompanying the same at any time before the completion of the work for which a permit was granted.