Section 30 in The Chennai City Corporation Building Rules, 1972
30. Restriction on application of certain rules.
- The provisions of rule 3 or sub-rules (1) and (2) of rule 29, as the case may be, shall not be applied in the case of any alteration or addition to a building or hut, unless one or more of the following works is or are undertake, namely:-(a)the construction of a roof or an external or partition wall;(b)any repairs to the building or hut which involve the construction of a lift, shaft on chimney after the same has been entirely or in great part demolished;(c)any other alteration of the internal arrangements of a building or hut which affects its drainage or stability;(d)the addition of any building, room, out house or other structure;(e)the removal of any work or portion thereof, the removal or replacement or cutting of any beam, lintel or support, or removal or change of any required means of eggress or rearrangement of part of the structure affecting the exit arrangements; and(f)addition to, alteration of, replacement or relocation of any stand pipe, water supply, sewer, drainage, soil waste vent or similar pipe or other work affecting public health or general safety.
