Section 4 in Tamil Nadu District Municipalities Building Rules, 1972
4. Application for approval of, and sites therefor, huts.
(1)Every person who intends to construct, reconstruct or alter or add to a hut shall submit an application to the executive authority in the form specified in Appendix A-l together with a site plan in triplicate of the land in which the hut is to be constructed, reconstructed, or altered or added to complying with the requirements specified in Appendix-B as far as may be necessary. He shall also furnish information as to the purpose for which the hut is proposed to be constructed, reconstructed or altered or added to.(2)If it is intended to use the hut or part thereof for any of the purpose specified in Schedule V to the Act or as a stage, cattle shed or cow-house, it shall be expressly stated in such application.(3)The executive authority may require the applicant -(a)to furnish him with any information which has not already been furnished; or(b)to satisfy him that there are no objections which may lawfully be taken to the grant of permission to execute the work.(4)If any information required under sub-rules (1) to (3) and if in the opinion of the executive authority incomplete or defective, he may require further information to be furnished.(5)If any requisition made under sub-rules (3) and (4) is not complied with, within one month, his application shall be rejected.
