Section 12 in Tamil Nadu Combined Development and Building Rules, 2019
12. Demolition of buildings.
(a)If any person intends to demolish a building either in whole or in part, he shall submit an application to the executive authority of local body or agency or person to whom this power has been delegated by the executive authority for permission to execute the work, along with a demolition deed executed by him.(b)The executive authority of local body or agency or person to whom this power has been delegated by the executive authority shall grant permission to execute the work subject to such condition as he may deem necessary for ensuring the health, safety of the people living within or near the building.(c)The executive authority of local body or agency or person to whom this power has been delegated by the executive authority shall collect a demolition charges as specified by the competent authority. and that he will abide by the rules and other conditions if any, stipulated for demolition of such buildings.
