Section 45 in Tamil Nadu Combined Development and Building Rules, 2019
45. Wind Electricity Generator.
(1)The development of Wind Electricity Generator (WEG) shall be regulated as follows(a)Wind Electricity Generator (WEG) shall be permitted in all land use zones.(b)The minimum required land size shall be not less than 150m x 150m(c)The minimum width of public road or uninterrupted access way/passage shall be not less than 7mtrs.(d)The reservation of land for community recreational purposes shall not be insisted for development of Wind Electricity Generator (WEG).(e)Subdivision rules shall not be applicable(2)The development, installation, erection and operation of Wind Electricity Generator (WEG) for the purpose of generation of electricity is required to be certified by the competent authorities. For the purpose of obtaining planning permission or building permit for installation of WEG, the applicant who should be the owner of the land or leaseholder or power of attorney holder who has right over the land to install the WEG, shall submit an application, in the Forms in Schedule I under this rule, to the competent authority.(3)For the purposes of this rule, Wind Electricity Generator means the equipment used for converting wind energy to electricity including the medium voltage unit transformer by whatever name called including windmill, wind turbine generator or wind electric converter as approved for used by the Ministry of New and Renewable Energy, Government of India and included in its Revised List of Models and Manufacturers.Explanation. - Wind Electricity Generator shall not fall within the definition of 'Building' as defined under clause of (15) of rule 2 of these rules.(4)The applicant shall submit to the designated officer of the competent authority an application in the Form prescribed under Schedule I along with the documents or information as detailed in Schedule II.(5)Notwithstanding the other provisions of these Rules, the applicant shall be entitled to planning permission or building permit pursuant to application under Regulation 3, upon obtaining and submitting to the competent authority the following approvals or certifications from the appropriate statutory authority(ies) for the relevant WEG:-(a)Chief Electrical Inspector to Government (CEIG) Approval under the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010.(b)Location Clearance Approval or Noted for Record, as applicable, issued by Tamil Nadu Generation and Distribution Corporation (TANGEDCO).(c)No Objection Certificate issued by the Civil Aviation and Defence Authorities concerned, as applicable for WEG height clearance.
