Section 2 in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
2. Definitions.
- In these rules, unless there is anything repugnant to the subject or context, -(i)"Act" means the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920);(ii)"Appendix" means Appendix to these rules;(iii)"Architect" means any person having a degree in Architecture awarded by any University or a recognised Institution or person registered to practise as an Architect with the Council of Architects, India;(iv)"Architectural and Aesthetics Aspects Committee" means a committee constituted by the Government under clause (a) of sub-section (3) of section 217-C of the Act;(v)"Development Control Rules" means the rules framed as part of Master Plan prepared under the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972);(vi)"Dwelling House" means a house designed or intended to be used wholly or principally for human habitation together with such outbuilding, kitchens, latrines and other erections as are ordinarily used or intended to be used therewith;(vii)"Government" means the State Government;(viii)"Plot" means a continuous portion of land held in single or joint ownership other than land used, allowed or set apart for any street, land, passage, pathway or other common public purposes;(ix)"Site for building" includes all the land within the curtilage of the building and forming its appurtenances such as outbuilding yard, court open space and garden attached thereto or intended to be occupied therewith;(x)"Alteration" means a change or addition in construction, use or arrangement of a dwelling or a building or change or use of land from agricultural to non-agricultural purpose;(xi)"Framed buildings" means a building in which the loads either dead or live are carried by timber, steel or reinforced concrete framing;(xii)"Habitable room" means a room intended for living, eating, cooking or sleeping for a person or persons but not including storerooms, toilet, baths and corridor or passage;(xiii)"Hut" means a temporary structure or building which is constructed principally of wood, mud, tin and includes any temporary structure of whatever material;(xiv)"Dead Load" means the weight of all permanent stationary construction becoming part of a structure;(xv)"Live Load" means all loads except dead loads that may be imposed on structure. Wind loads will also be considered as live loads;(xvi)"External Wall' means a wall or vertical enclosure of any building;(xvii)"Partition Wall" means a wall which supports no load other than its own weight;(xviii)"Public Building" means any building to which the public or any class or section of the public is granted access or any building which is open to the public or any class or section of the public and includes any building used as a -(a)School or College or a University or other educational institution;(b)Hostel;(c)Library;(d)Hospital, Nursing Home, Dispensary, Clinic, Maternity Centre or any other like institution;(e)Clubs;(f)Lodging-houses, Time-share apartments, Tourist cottages;(g)Choultry, Community Halls, Kalyanamandapam and places of entertainment;(h)Coffee-houses, Boarding-houses or Hotel or eating-houses;(i)Public places of congregation by any class or section of the public for religious worship or used by any Association or used by Officers of the Central Government or State Government or any Local Authority or any body-Corporate owned or controlled by the Central or any State Government;(xix)"Load Bearing wall" means wall that carries dead load other than its own weight;(xx)"Master Plan" means a Master Plan prepared, published or approved under the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972);(xxi)"Structure" means something constructed or built having a fixed base on or other connection to the ground or other structure;(xxii)"Storey" means that part of a building between the upper surface of the floor next above to the under side of roof;(xxiii)"Qualified Engineer or Architect" means any person having a degree or diploma awarded by any University or recognised Institution in Civil Engineering or Architecture;(xxiv)"Floor Area Ratio" (F.A.R) means the quotient obtained by dividing the multiple of the total covered area of all floors by the area of the plot;(xxv)"Plot coverage" means the extent to which the plot is covered with a building or structure and this is expressed as percentage of the ratio of the built up area to the plot area;(xxvi)"Hill Station" means any Hill Station listed in Schedule II to the Act and includes any other place which may be notified as a Hill Station by Government;(xxvii)"Reserve Forest" means forest notified under the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act IV of 1882);(xxviii)"Wooded Lands" means any area where a number of trees are existing but not declared as reserve forest;(xxix)Words and expressions used but not defined in these rules shall have the meanings respectively assigned to them under the Act;(xxx)"Solar assisted water heating system" means a device to heat water using solar energy as heat source;] [Inserted by G.O. Ms. No. 112, Municipal Administration and Water Supply Department (MA-1) dated 16th August 2002, published In Tamil Nadu Government Gazette, Part Ill-Section 1(a), dated 11th September 2002.](xxxi)"Auxiliary back up" means electrically-operated or fuel-fired boilers or systems to heat water coming out from solar water heating system to meet continuous requirement of hot water;] [Inserted by G.O. Ms. No. 112, Municipal Administration and Water Supply Department (MA-1) dated 16th August 2002, published In Tamil Nadu Government Gazette, Part Ill-Section 1(a), dated 11th September 2002.](xxxii)"New building" means buildings coming under the categories mentioned in clauses (a) to (g) of item I in Appendix-I for which construction plans are to be submitted to the executive authority under rule 3.] [Inserted by G.O. Ms. No. 112, Municipal Administration and Water Supply Department (MA-1) dated 16th August 2002, published in Tamil Nadu Government Gazette, Part Ill-Section 1(a), dated 11th September2002.]
