Section 35(21) in Tamil Nadu Combined Development and Building Rules, 2019
(21)Security Deposit. - The applicant (not being a Government department or agency) shall deposit a sum at the rate of 50% of the infrastructure and amenity charges in force per square meter of floor area as a refundable non-interest earning security and earnest deposit. The deposit shall be refunded on completion of development as per the approved plan as certified by Competent Authority; if not, it would be forfeited.
