DEVELOPMENT REGULATION FOR CHENNAI METROPOLITAN AREA

Regulation - 1. Short title.

(1)     These regulations may be called the Development Regulation for Chennai Metropolitan Area.

(2)     It extends to the whole of Chennai Metropolitan Area.

Regulation - 2. Definitions.

(1)     "Access" means way to a plot or a building.

(2)     "Accessory use" means any use of the premises subordinate to the principal use and customarily incidental to the principle use ;

(3)     "Act" means the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), as amended from time to time ;

(4)     "Alteration" means a change from one occupancy to another, or a structural change, such as an addition to the area or height, or the removal of part of a building, or any change to the structure, such as the construction of, cutting into, or removal of any wall, partition, column, beam, joist, floor or other support, or a change to, or closing of any, required means of ingress or egress or a change to the fixtures or equipment;

(5)     "Assembly Building' means any building or part of a building, where 50 persons or more congregate or gather for amusement, recreation, social, religious, patriotic, civil, travel and similar purposes. These shall include theatres, motion picture houses, assembly halls, auditoria, exhibition halls, museums, skating rinks, large gymnasiums, places of worship, dance halls, club rooms, passenger stations and terminals of air, surface and marine, public transportation services, stadia, etc.;

(6)     "Authority" means the Chennai Metropolitan Development Authority constituted under the Act;

(7)     "Balcony"- A cantilever projection with a handrail or balustrade or a parapet, to serve as sitting out place;

(8)     "Basement or Cellar"- The lower storey or storeys of a building below or partly below ground level with majority of its headroom below ground level;

(9)     "Building" includes

a house, out-house, stable, latrine, godown, shed, hut, wall (other than a boundary wall) and any other structure whether of masonry, bricks, mud, wood, metal or any other material whatsoever;

a structure on wheels or simply resting on the ground without foundation;

a ship, vessel, boat, tent, van and any other structure used for human habitation or used for keeping or storing any article or goods; and

the garden, grounds, carriages and stables, if any, appurtenant to any building;

(10)   "Building Line" means a line behind the street-alignment and to which the main wall of a building abutting on a street may lawfully extend;

(11)   "Security cabin" means a non-residential enclosure constructed of non-load bearing partition;

(12)   "Canopy/portico/porch" means cantilever projection at lintel level or ground floor roof level over an entrance of a building;

(13)   "Chimney" An upright shaft containing one or more flues provided for the conveyance to the outer air of any product of combustion resulting from the operation of heat production appliance or equipment employing solid, liquid or gaseous fuel;

(14)   "Competent Authority" means the Chennai Metropolitan Development Authority or a local authority concerned to whom the Chennai Metropolitan Development Authority has delegated the powers for issue of planning permission;

(15)   "Corridor" means a common passage or circulation space within a building;

(16)   "Continuous building' means buildings constructed without any side set back. Row type housing also falls in to this category;

(17)   "Covered Area".-

Ground area covered by the building above the plinth level and includes parts of the building projecting out in other storey (including basement floor levels);

(18)   "Development" means the carrying out of all or any of the works contemplated in a regional plan, Master Plan, Detailed Development Plan or a new town development prepared under the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), (as defined in clause (13) of section 2 of the Tamil Nadu Town and Country Planning Act, 1971, including subdivision, layout, re-constitution or amalgamation of land) and shall include the carrying out of building, engineering, mining or other operations in, or over or under land, or the making of any material change in the use of any building or land:

Provided that, for the purpose of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), the following operations or uses of land shall not be deemed to involve development of the land, that is to say,

(i)       the carrying out of any temporary works for the maintenance, improvement or other alteration of any building, being works which do not materially affect the external appearance of the building;

(ii)      the carrying out by a local authority of any temporary works required for the maintenance or improvement of a road, or works carried out on land within the boundaries of the road;

(iii)     the carrying out by a local authority or statutory undertaker of any temporary works for the purpose of inspecting, repairing or renewing any sewers, main, pipes, cables or other apparatus, including the breaking open of any street or other land for that purpose;

(iv)    the use of any building or other land within the cartilage of a dwelling house for any purpose incidental to the enjoyment of the dwelling house as such; and

(v)      the use of any land for the purpose of agriculture, gardening or forestry (including afforestation) and the use for any purpose specified in this clause of this provision of any building occupied together with the land so used;

(19)   "Drain".

A conduit or channel for the carriage of storm water, sewage, wastewater or other water borne wastes;

(20)   "Dwelling Unit".

An independent housing unit with separate facilities for living, cooking and sanitary requirements, and may be a part of a building;

(21)   "Floor Space Index (FSI)" means the quotient obtained by dividing the total covered area (plinth) on all floors excepting the areas specifically exempted under these regulations (given in Annexure XVIII) by the plot area which includes part of the site used as exclusive passage.

FSI = Total covered area on all floors/Plot area

(22)   "Farm House" means a building constructed as an incidental use to an agriculture or horticulture farm. Any building constructed not associated with farm activities shall not be construed as a "farm house" for the purposes of these Regulations;

(23)   "Group Development" means accommodation for residential or commercial or combination of such activities housed in two or more blocks of buildings in a particular site irrespective of whether these structures are interconnected or not. Any inter link between the structures in terms of connecting corridors shall not be construed as making any two structures into one block. However, if these blocks are connected solidly at least for one-third, the width of any one block on the connecting side, then, such blocks shall be construed as a single block;

(24)   "Height of the Building" means the height measured generally from the formed ground level abutting the road/passage [excluding ramp, if any, within the plot] provided that stair-case head rooms, lift rooms, elevated tanks and also WC (with floor area not exceeding 10 sq. m.) above topmost floor, and also architectural features, and parapet walls of height up to 1 meter shall not be included in calculating the height of building. In cases where earth filling is made/proposed within the site above the average level of the abutting street/road, then, the height of building shall be reckoned from the filled up ground level around the building provided such filling does not exceed 1 meter above the average level of the abutting street/road. If the height measured from the top of such filling is [1][17 metres], such building shall not be construed as a multi-storied building;

(25)   "Layout" means division of land into plots exceeding eight in number;

(26)   "Local Authority" or "Local Body" means Municipal Corporation of Chennai, Municipality, Town Panchayat, Panchayat Union or Village Panchayat within the Chennai Metropolitan Development Area;

(27)   "Mezzanine floor" is an intermediate floor between two floors above ground level, subject to the following:

(a)      the area of mezzanine is restricted to l/3rd area of that floor;

(b)      the height of the mezzanine floor shall be minimum 2.2 metres for non-habitable purposes and 2.5 metres for habitable purposes; and

(c)      the head room height of the remaining part of the said floor shall be the total of the height of the mezzanine floor and the space below the mezzanine floor;

[2](28) "Multi-storeyed Buildings" mean buildings exceeding 4 floors or 17.0 metres in height, provided all the habitable floors have equal heights except hospitals;]

(29) "Ordinary building" means a residential or commercial building, which does not fall within the definition of special building, group development or multi-storied building;

(30) "Parking space" means an area covered or open, sufficient in size to park vehicles together with a driveway connecting the parking lot with road or street and permitting ingress or egress of the vehicles;

(31) "Passage" means circulation space on land leading from a street/road to the plot/site;

(32) "Plinth Area".

The built up covered area measured at the floor level of the basement or of any storey;

(33) "Plot/Site Area" means the area of contiguous parcel of land enclosed by definite boundaries over which the applicant has legal right for development. If the extent of plot differs as per site conditions, PLR extract/patta and registered ownership document, then for application of FSI and plot coverage regulations, lowest of the same (excluding any encroachment) will be counted. For application of setback regulation, the inner boundary arrived excluding any encroachment or the part of the land for which the applicant/developer do not have the right over it will be the basis;

(34) "Plot coverage" means the extent to which the plot is covered with a building or structure (12-noon shadow) and this is expressed as percentage of the ratio of the built up area to the plot area (including part of the site used as exclusive passage). Floor area exempted from the computation of plot coverage is given in Annexure XVIII;

(35) "Road/Street width" means whole extent of space within the boundaries of the road/street measured at right angles to the course of direction of such road/street;

(36) "Row Housing/Row type Building" (Continuous Building) means a row of houses/buildings with only front, rear and interior open spaces where applicable;

(37) "Set back" means open space across front or sides or rear of a plot between the building and street alignment or boundary of the plot, as the case may be;

(38) "Site/plot" means contiguous parcel of land enclosed by definite boundaries;

(39) "Section" means a section of the Act;

(40) "Special Building" means

(a)      a residential or commercial buildings with more than 2 floors; or

(b)      a residential building with more than six dwelling units; or

(c)      a commercial building exceeding a floor area of 300 square metres:

Provided that any construction in the second floor as an addition to an individual existing ground and first floor building which is three years old shall not be construed as a "Special Building";

(41) "Stilt floor" means a part or whole of floor at ground level or the height above the ground level described in these regulations where the building is on stilts. If the stilt-parking floor is to the standards exemptable for FSI, it will not be counted as a floor for the purpose of defining special building or multi-storeyed building;

(42) "Street Alignment" means a line dividing the lands comprised in and will be forming part of, the street from the adjoining land;

(43) "Sub-division" means division of land into plots not exceeding eight in number;

(44) "Verandah".

A covered area with at least one side open to the outside with the exception of 1 m. high parapet to be provided on the open side;

(45) "Other terms" used in these rules unless the context otherwise requires, shall have the meaning as defined in section 2 of the Act.

Regulation - 3. Written permission for development.

(1)     No person shall carry out any development as defined in clause (13) of section 2 of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) including sub-division/layout or re-constitution or amalgamation of land without the written permission of the Authority or such other Executive Authority of Local Body or Agency or person to whom this power has been delegated by the Authority.

(2)     Any site approval or planning permission for any development under these regulations shall not absolve the applicant of his responsibilities to get clearance or permission under other Acts and rules.

(3)     For the uses specified in items (a) to (e) of clause (13) of section 2 of the Act, the planning permission does not arise, as they do not constitute "development" as defined in the Act.

Regulation - 4. Manner of obtaining permission.

(1)     For the purpose of obtaining permission, the applicant who should be the owner of the land or leaseholder or power of attorney holder who has right over the land to develop shall submit an application in the prescribed form to the Member-Secretary of the Authority or to such other authority or person as designated by the Authority.

(a)      Form-A.

An application in Form-'A' accompanied by evidence of ownership, plans, specifications, etc., mentioned therein in case of sub-division/layout or reconstitution or amalgamation of land for building purposes.

(b)      Form-B.

An application in Form-'B' accompanied by evidence of ownership, detailed plans, specifications, site plan, and topo plan showing existing developments to a radius of 100 metres drawn to a scale of 1:500 and such other details as may be prescribed, from time to time, in the case of development of land and buildings, change of land and building use and in the case of site approval. To know whether the particular type of development contemplated is permissible or not, it would be sufficient for him to provide the minimum required information as indicated in the form and resubmit the application to the Authority directly. A fee as may be prescribed by the Authority shall be remitted to the Authority along with such application. The information furnished in reply to such enquiry will not constitute a planning permit.

(c)      Form-C.

An undertaking in Form "C" in the case of developments such as special buildings, group developments, multi-storeyed buildings and other developments as may be decided by the authority, obtained from the owner, builder, promoter and power-of-attorney holder that they are jointly and severally responsible to carry out developments in accordance with permission granted and for payment of development charges, security deposit amount and all other charges as applicable and levied by the Chennai Metropolitan Development Authority and also liable for penal actions for developments made in contravention of these regulations and the conditions prescribed in the planning permit.

(d)      The designs and plans of building shall be prepared and signed by Architect/Engineer/Licensed Surveyor and other professionals as prescribed by the local body concerned in their Act/Building Rules.

(2)     If the plan and information furnished by the applicant under sub-regulation (1) above do not provide all the particulars necessary to process the application satisfactorily, the Authority or the person to whom the power has been delegated by the Authority may, within 30 days from the date of receipt of plans/applications, require the production of such further particulars and details as it deems necessary.

If the plan and the information furnished by the applicant are found to satisfy the requirements of these regulations, and the matters stated in section 49(2) of the Act,

(a)      the written permission shall be issued by the authority or person designated for the purpose by the authority;

(b)      while granting permission, the Chennai Metropolitan Development Authority or other authority or person to whom the Authority had delegated the powers may impose such restrictions and conditions, which may be necessary under these regulations.

(3)     When the permission is refused, the reasons for refusal shall be recorded and furnished to the applicant as provided in section 49(3) of the Act.

(4)     Scrutiny fees.

(a)      "Scrutiny fee" means a fee for scrutinizing the applications, collected from the applicant along with the plan or revised plan or modified plan submitted by the applicant.

(b)      While accepting planning permission, applications for developments exceeding 300 sq. m. in floor area and also requests for re-classifications, the Chennai Metropolitan Development Authority or other authority or person to whom the Authority had delegated its power shall collect a scrutiny fee at the rates given below:

(c)      Other amount payable by the applicant in cases of planning permission applications for sub-divisions/layouts and request for reclassifications are,

(5)     Completion Certificate.

(a)      The applicant/owner/builder/promoter/power of attorney holder and any other person who is acquiring interest shall not put the building to use without obtaining completion certificate from Chennai Metropolitan Development Authority for 'special buildings', 'group developments', 'multi-storeyed buildings' and institutional buildings (exceeding 300 m2 in floor area) and such other developments as may be notified by the Chennai Metropolitan Development Authority, from time to time.

(b)      The applicant/owner/builder/promoter/power of attorney holder and any other person who is acquiring interest shall submit application in complete shape for issue of completion certificate before probable date of completion, and Chennai Metropolitan Development Authority/local body concerned, which had issued planning permission, shall dispose off such application.

Regulation - 5. Development to be in conformity with these regulations.

(1)     No developments shall be in contravention of these Regulations.

(2)     No land, premises or building shall be developed, constructed, altered, re-constructed, sub-divided, amalgamated, reconstituted, laid-out, changed or put to use which is not in conformity with the provisions of these regulations.

(3)     In the case of an area comprised in a Detailed Development Plan approved under the Act, the developments therein shall be in conformity with that Detailed Development Plan:

Provided that where for a road, street alignment is not prescribed in Detailed Development Plan, but it is prescribed in the Master Plan, then, street alignment in Master Plan shall apply:

Provided further that in cases where an area is declared as continuous building area either in Master Plan or in Detailed Development Plan, the area shall be taken as Continuous Building Area and developments therein shall be regulated accordingly; however, continuous building area parameters shall not apply to plots in approved layout areas unless specifically earmarked for continuous building developments.

(4)     All detailed town planning schemes sanctioned under the Tamil Nadu Town Planning Act, 1920 (Tamil Nadu Act VII of 1920) shall stand superceded by the Master Plan/Detailed Development Plan approved for that area. All developments therein shall be regulated with reference to the land use classification indicated in the Master Plan/Detailed Development Plan for that area and development regulations.

(5)     Developments in respect of Detailed Development Plans approved/consented to by the Government shall be regulated with reference to the equivalent land use classification indicated below and development regulations.

Regulation - 6. Designation of use in Master Plan or Detailed Development Plan.

(1)     Where use of a site or premises is specifically designated (not broad land use zoning) in the Detailed Development Plan/Master Plan, it shall be used only for the specific purpose so designated, unless the land use of the site is varied as provided in the Act.

(2)     Where the use of the site or premises is not specifically designated in the Detailed Development Plan/Master Plan, it shall be used for the uses/activities permissible in the land use zone in which the site or premises falls as per the Detailed Development Plan/Master Plan:

Provided that and subject to the provisions of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994), any lawful use of the premises existing prior to 5.8.1975 {i.e., the date of coming into force of first Master Plan for Chennai Metropolitan Area) may continue:

Provided further that a non-conforming use (i.e., an use which under these regulations becomes not permissible at the site) shall not be extended or enlarged.

Explanation.

Improvements to building or machinery intended to make the operations more economical, cleaner, less noisier and to provide amenities to workers which do not add to the manufacturing capacity as may be specially approved by the Authority shall not be deemed to be extension or enlargement:

Provided also that it will be open to the Authority to order at any time the discontinuance or continuance, subject to such restrictions and conditions as may be imposed by on an existing use, which is non-conforming.

(3)     Where for an area both Master Plan and Detailed Development Plan were/are sanctioned, the designated use shall be as shown in the latest Development Plan.

(4)     Where for an area, a Detailed Development Plan has been prepared and the consent of the Government has been given under section 26 of the Act, the provisions of that Detailed Development Plan shall apply.

(5)     Where for an area, a detailed lay out plan for land development has been prepared and approved by the Authority or such other Executive Authority of Local Body or Agency or person to whom/which the power has been delegated by the Authority, the land use shown on such layout plan shall be applicable and the developments in the area shall be regulated according to these regulations:

Provided that if the layout plan was approved prior to 5.8.1975, the higher order land use zoning of Master Plan/Detailed Development Plan shall be applicable for the plot:

Provided further that if land use is varied under section 32 subsection (4) of the Act, subsequent to layout approval, then, the reclassified land use is applicable for the plot in the approved layout.

In all other cases of development, the provisions of these regulations shall apply.

(6)     Areas classified as "Settlements" (Village Nathams) by Revenue Department are deemed to have been zoned as Mixed Residential use zone:

Provided that any land in that natham area has been zoned for a higher order zone in the Master Plan/Detailed Development Plan, then, the zoning shown in the Master Plan/Detailed Development Plan shall be applicable.

The ascending order of zoning is Primary Residential, Mixed Residential, Commercial and Industrial for the purpose of this regulation.

(7)     In areas designated for Primary Residential Use in Master Plan/Detailed Development Plan (to be read with the sub regulation (5) above), sites abutting and gaining access from roads of width 12 m. and above, but less than 18 m. are deemed to have been zoned for mixed residential use zone.

(8)     In areas designated for Primary Residential and/or Mixed Residential Use zone in the Master Plan/Detailed Development Plan (to be read with the sub-regulation 5 above), sites abutting and gaining access from roads of width 18 m. and above are deemed to have been zoned for commercial use zone.

(9)     All areas set apart for Housing of Economically Weaker Section in the sanctioned schemes by Tamil Nadu Housing Board and areas declared as slums by the Tamil Nadu Slum Clearance Board, slums improved by the Tamil Nadu Slum Clearance Board under Slum Improvement Scheme Projects and also the EWS (Economically Weaker Sections) plots in the approved layouts are deemed to have been declared as 'EWS (Economically Weaker Sections)' areas.

(10)   When a site falls in different land use zones, then, the developments in that site shall be made with reference to its conformity in each of the land use zones the site comprises.

(11)   Where more than one activity is existing or proposed in a building/a site, the space regulations that govern the development shall be based on the dominant activity in that building/site decided on the basis of the percentage of floor area used:

Provided that for buildings of public assembly, the set back shall not be less than 6.0 m. in that part of the building.

(12)   Where more than one type of development (such as multi-storied building, group development, etc.) is existing or proposed in a site,

(a)      The set back shall be regulated with reference to the individual type of development,

(b)      The site extent, height of building, abutting road width shall be regulated with reference to the highest order of development existing or proposed, and

(c)      The Floor Space Index, coverage, etc. shall be regulated with reference to the dominant type of development (on the basis of floor area) within the site.

Regulation - 7. Requirement for site approval.

(1)     No development shall be made in a site unless the Authority approves the site for the development.

(2)     No piece of land shall be used as a site for the construction of a building for any development if the Authority considers that

(a)      If the site is near a water body or a water course and the proposed development is likely to contaminate the said water body or water course; or

(b)      If the site is likely to be inundated and satisfactory arrangement for proper drainage is not possible; or

(c)      If the site is a filled up tank or low lying or of made up of soil by depositing rubbish or offensive matters and the proposal is likely to be affected by dampness owing to the sub-soil water, unless ameliorative measures to the satisfaction of the Authority are provided; or

(d)      If the site does not abut any existing public or private street forming part of a layout sanctioned under the provisions of the relevant Local Body Act, conforming to the minimum width prescribed for various uses in these regulations.

(e)      No site in municipal and panchayat areas which is within a distance of 30 metres from a place declared and used as a burning or burial place/ground shall be used for layout or subdivision for human habitation (residential) shall be built including addition/alteration/reconstructions with in 30 metres of such declared burning or burial place/ground unless such burial/burning place/ground was closed and remained closed for a period not less than 5 years certified by the local body concerned.

(3)     Minimum extent plot frontage and site dimensions under these regulations shall not apply to the sites put to use and existed as such prior to 5.8.1975 evidenced by registered documents provided that the then existing activity continue in cases of other than residential activities. Further, the said parameters shall not apply to the vacant plot/site for residential use subdivided and registered prior to the said cut off date.

(4)     Reconstitution Deed.

If a development is proposed in more than one plot/site proposing amalgamation or re-constitution of the individual sites to one site, then

(a)      re-constitution Deed in the format and manner prescribed by the Authority shall be furnished by the applicant, and

(b)      the proposed building shall fall on the dividing line of the plot/site, such that the individual plot/site is not recognizable as a separate entity after execution of the proposed development thereon:

Provided that the sub-regulation (b) above shall not apply to amalgamation of a plot/site to serve as access/passage:

Provided further that the above sub-regulations (a) and (b) shall not apply to sub-division and layout applications where building proposals are not involved.

Regulation - 8. Proposed width of roads.

(1)     Notwithstanding anything contained in the Master Plan/Detailed Development Plan or in these Regulations, with the prior approval of the Authority, the Executive Authorities of the Local Bodies (viz. the Corporation or Municipalities concerned) may under their Act provisions, prescribe street alignments with proposed road width higher than those given in the Master Plan/Detailed Development Plan or in these regulations.

Regulation - 9. Transferable Development Rights.

(1)     In certain circumstances, the development potential of the whole or a part of the plot/site may be separated from the land itself and may be made available to the land owner in the form of Transferable Development Rights (TDR) excepting in the case of existing or retention users, or any compulsory reservation of space for public purpose or recreational use or EWS (Economically Weaker Sections)/social housing, etc. in the cases of sub-divisions/layouts/special buildings/group developments/multi-storeyed buildings or such other developments prescribed in these Development Regulations.

(2)     Transferable Development Rights (TDR) shall apply to cases, where a private land is required for

(i)       any road widening/new road formation as proposed in the Master Plan or DDP;

(ii)      any traffic and transport infrastructure development such as bus stops/stands, metro rail, MRTS, etc.;

(iii)     any urban infrastructure development such as water supply, sewerage, drainage, electricity, education, health, notified by the State Government Department or Government Agency or local body.

(3)     These rights may be made available and be subject to the regulations given in Annexure XXI:

Provided that in cases of slum (including pavement dwellers) rehabilitation schemes on private lands executed by a private developer/society/NGO, the award of TDR for FSI may be considered subject to such guidelines and conditions as may be decided by the Government.

[5](4) The Chennai Metropolitan Development Authority may formulate necessary guidelines and decide on the principles including parameters to be followed for the purpose of implementing the Transfer of Development Rights (TDR), subject to the regulations given in Annexure XXL]

Regulation - 9-A. Special Transferable Development Rights.

(1)     5In cases of slums on waterways, road margins or any other land belonging to the Government departments or agencies, as the slum dwellers do not own these lands, the regulation for TDR is not applicable. Considering the safety and enhancement, the slum dwellers who live in such areas need to be re-settled and rehabilited. Further, in certain cases, some of the slum dwellers in other non-objectionable areas also need to be resettled and rehabilited, as the lands are required for carrying out infrastructure projects or for any other public purpose. In these cases, Special Transfer of Development Rights (Special TDR) for 30 square metres of floor area per slum dwelling resettled can be awarded to those private developers who provide alternate accommodation to them, subject to the regulations given in the Annexure XVII.

(2)     The Chennai Metropolitan Development Authority may formulate necessary guidelines, prescribed necessary forms, and decide on the principles including parameters to be followed for the purpose of implementing the said special TDR, subject to the regulations given in the Annexure XXVIL]

Regulation - 10. Proximity to quarries and crushers.

(a)      No sub-division or layout shall be laid out or building for residential, commercial, industrial or institutional or any structure for occupation shall be constructed within 500 m. from an existing live quarry. (If a quarry is claimed as abandoned, then, a certificate from the Local Body or the licensing authority concerned to that effect shall be produced when necessary).

(b)      No sub-division or layout shall be laid out or residential or commercial or institutional building shall be constructed within the radius of 500 m. from an existing crusher.

(c)      No crusher is permissible within a distance of 500 m. from an existing residential area.

Regulation - 11. Structures in set back spaces.

(1)     Unless or otherwise specifically provided for elsewhere in these regulations, no structure shall be constructed within the minimum prescribed set back spaces except the following:

(a)      In cases of non-multi-storeyed buildings (including ordinary buildings)

(A)     Unsupported sun-shade, wardrobes, balconies, and other projections from the main walls, stated below so long as such structures do not fall within minimum prescribed set-back spaces more than what is prescribed below:

The items (iii) to (vi) above shall be permitted in the setback spaces provided a minimum clearance of 0.5 m. for an ordinary building and 1.50 m. for a special building/group development and for any other non-multi-storey building from the property boundary or street alignment whichever closer is made available:

Provided further that if non-continuous projecting structures stated above in the set backs exceed 50% of the side/length of the building, then, they shall be taken as forming part of the main building, and shall not be allowed in the minimum prescribed setback spaces.

(B)     Motor room of area not exceeding 2 sq. m. each and height not exceeding 1.8 m. without affecting parking and driveway requirements.

(b)      In case of ordinary buildings, open single flight or spiral staircase or open double flight staircase so long as such structure do not fall within 0.50 m. from the side boundary or 1 m. from the rear or front boundary of the site or street alignment.

In case of residential buildings in the rear set back, structures like lavatory, lumber room, garbage, etc., not intended for human habitation and servant quarters are permissible provided it doesn't occupy more than one third of the plot width, 6 m. from rear boundary and 4 metres in height from ground level.

(c)      A compound wall of height not exceeding 2.0 m.

(d)      Watchman booth not exceeding 2.5 m. x 2.5 m. in size at each gate and height not exceeding 3 m.

(e)      Gate pillars without or with arches with a minimum headroom clearance of 5.50 m. at least to a width of 3.5 m.

(f)       Meter Rooms for meter boxes/electrical panels along the boundary wall or external walls of the building with the projections not exceeding 0.60 meter from the abutting walls and the open Transformer without affecting parking and drive way, subject to the safety measures stipulated by Tamil Nadu Electricity Board.[6]

Explanation. (1) Any wardrobe or staircase projection stated above is countable for coverage and FSI computation.

[7](g) In case of Hospital Buildings with Ground Floor/Stilt Floor + First Floor and above and floor area exceeding 300 sq.m. in each floor, the setback area shall be free of any obstruction such as fountains, statues, flower pots, decorative idols, ramps etc., to facilitate, movement of vehicle and people during emergency.]

(2)     In order to minimise traffic conflicts on to the abutting roads, the number of vehicular entry/exits to site shall be kept minimum and it shall not exceed 2 numbers (i.e., one entry/one exit):

Provided that an additional gate for every 50 metres frontage may be allowed in large sites if the frontage exceeds 50 metres.

Regulation - 12. Boundaries of land use zones.

(1)     The different land use zones are located and bounded as shown in the land use plans.

(2)     Variations.

For updated information on variations of land use made under section 32(4) of the Act and published subsequent to approval of the Master Plan/Detailed Development Plan, the Counseling Counter in the Office of Chennai Metropolitan Development Authority may be contacted.

Regulation - 13. Repeal and savings.

Anything done or any action taken including action against unauthorized/deviated constructions, with reference to the Development Control Rules under First Master Plan shall be deemed to have been done or taken with reference to the corresponding provisions of these Development Regulation under this Second Master Plan and continue in force accordingly, unless and until superseded by any thing done or any action taken with reference to this Second Master Plan Development Regulations:

Provided that the action against unauthorized/deviated developments with reference to first Master Plan Development Control Rules, taken by the Authority or person to whom the Authority had delegated powers, immediately before commencement of these regulations under Second Master Plan, may be continued irrespective of whether the unauthorized/deviated development is in conformity with the Second Master Plan Development Regulation or not, as if this Second Master Plan Development Regulations have not come into force, till the unapproved/deviated development is demolished or got regularised on its merits with reference to these Development Regulations.

Regulation - 14. Primary Residential Use Zone.

(1)     In this zone, buildings or premises shall be permitted only for the following purposes and accessory uses. Permissible non-residential activity shall be limited to one in a sub-division.

(A)     Normally Permissible 3 Category:

(i)       Any residence including dwelling, detached, semi-detached, tenements or flats and service apartments.

(ii)      Professional consulting offices and incidental uses thereto occupying a floor area not exceeding 40 sq. m.

(iii)     Schools of Commerce including Tutorial Institutions not exceeding 100 sq. m. in floor area.

(iv)    Petty shops dealing with daily essentials like retail sale of provisions, soft drinks, cigarettes, news papers, etc., tea stalls, bakery, confectionary, retail shops, mutton stalls, milk kiosk, cycle repair shops, tailoring shops, internet/computer centers and ATMs, etc. occupying a floor area not exceeding 40 sq. m.

(v)      Nursery schools, primary schools, libraries and reading rooms.

(vi)    Parks, play grounds, farms, gardens, nurseries, including incidental buildings thereon.

(vii)   Cottage industries listed in G.O. Ps. Nos. 565 and 566, dated the 12th March 1962, as amended and indicated in Annexure V, with number of workers not exceeding 8 and electric machineries not exceeding 5 H.P.

(viii)  Garment industries, craft centers and assembly of electronic parts for manufacture of radios, transistors, television sets, computer chips and such other electronic industries with installations not exceeding 5 H.P. and the number of employees not exceeding 25 numbers.

(ix)    Installation of motor for pumping water, Air conditioning, Lifts, Solar Heaters, Dish Antennas, etc.

(x)      Storage of domestic cooking gas cylinders subject to the conditions prescribed in G.O. Ms. No. 329, dated the 24th February 1977, viz., the applicant should obtain necessary clearance from the Director of Fire and Rescue Services and from the Department of Explosives of the Government of India.

(B)     Permissible with the special sanction of the Chennai Metropolitan Development Authority:

(i)       Hostels and dormitories not exceeding 300 sq. m. in floor area.

(ii)      Working women hostels and old age homes.

(iii)     Religious buildings, Welfare Institutions and Assembly Halls occupying floor area not exceeding 300 sq. m.

(iv)    Government/Semi-Government Offices, Banks, Pay Offices, Post Office, Offices of Electricity Board, Chennai City Corporation, Tamil Nadu Co-operative Milk Producers Federation Limited, etc. occupying a floor area not exceeding 300 sq. m.

(v)      Public Utility Buildings like Sewage Pumping Stations, Water Works, Fire Stations, Telephone Exchanges.

(vi)    Swimming pool attached to residential activity in a plot.

(vii)   Daily or weakly markets serving local needs.

(viii)  Transport depots, Bus Terminus and Railway Stations.

(ix)    Burning, burial grounds, crematoria and cemeteries.

(x)      High Schools and Higher Secondary Schools.

(xi)    Restaurants not exceeding 300 sq. m. in floor area, provided the width of the abutting road is minimum 10 metres.

(xii)   Clinics, Nursing Homes, Dispensaries and other Health facilities not exceeding 300 sq. m. in floor area, provided the width of the abutting road is minimum 10 metres.

(xiii)  Departmental stores with a floor area not exceeding 100 sq. m., provided the width of the abutting road is minimum 10 metres.

(xiv)  Fuel filling stations and service stations with installations not exceeding 5 H.P., provided the width of the abutting road is minimum 10 metres.

(xv)   Air-conditioned Cinema Theatres abutting minimum 12 m. wide road.

(2)     All uses/activities not specifically mentioned under sub-regulation (1) above shall be prohibited in this zone.

Regulation - 15. Mixed Residential Use Zone.

(1)     In this zone, buildings or premises shall be permitted only for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       All activities permissible in Primary Residential Use Zone.

(ii)      Banks and safe deposit vaults, business office and other commercial or financial institutions occupying floor area not exceeding 500 sq. m.

(iii)     Hotels, restaurants occupying a floor area not exceeding 500 sq. m.

(iv)    Hostels, dormitories, boarding and lodging houses and welfare institutions occupying a floor area not exceeding 500 sq m.

(v)      Clinics, hospitals, dispensaries, nursing homes and other health facilities occupying a floor area not exceeding 500 sq. m.

(vi)    Establishments and shops retailing in vegetables, fruits, flowers, fish, meat and such other daily necessities of the residents, including departmental stores occupying floor area not exceeding 500 sq. m. or organized markets.

(vii)   Bakeries, confectionaries, laundries, tailoring, goldsmith shops, hair-dressing saloons occupying floor area not exceeding 500 sq. m.

(viii)  Fuel filling stations and automobile service stations with installation not exceeding 30 H.P.

(ix)    Industries listed by the Tamil Nadu Pollution Control Board as 'Green' Industries listed in Annexure-VI and subject to maximum installation of 30 HP.

(x)      Taxi stands and car parking including multi-level parking.

(xi)    Automobile workshop with floor area not exceeding 300 sq. m. and electrical installations not exceeding 15 H.P.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       All uses permissible under sub-regulation A(i) to (vii) above without restriction of floor area.

(ii)      Religious buildings and welfare institutions occupying a floor area not exceeding 500 sq. m.

(iii)     Preview theatres and dubbing theatres.

(iv)    Colleges, higher educational, technical and research institutions.

(v)      Foreign Missions, Embassies and Consulates.

(vi)    Assembly Halls, Kalyana Mandapams and Cinema theatres, Multiplex complexes along roads of width minimum 12 m.

(2)     All uses/activities not specifically mentioned under sub-regulation (1) shall be prohibited.

Regulation - 16. Commercial use zone.

(1)     In this zone, buildings or premises shall be permitted only for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       All activities that is permissible in primary residential and mixed residential zones without restriction of floor area (except industries).

(ii)      All commercial and business uses including all shops, stores, markets, shopping centers and uses connected with the display and retail sale of merchandise, but excluding explosives, obnoxious products and other materials likely to cause health hazards and danger to lives.

(iii)     Fuel filling stations, automobile service stations and workshops with installation not exceeding 50 H.P.

(iv)    Industries listed out by the Tamil Nadu Pollution Control Board as "Green" Industries listed in Annexure VI and as "Orange Industries" listed in Annexure VII, subject to a maximum installation of 50 H.P.

(v)      Research, experimental and testing laboratories not involving danger of fire, explosives or health hazards.

(vi)    Warehouses and other uses connected with storage of wholesale trade in commodities not notified under the Tamil Nadu Specified Commodities Markets (Regulation of Location) Act, 1996 (Tamil Nadu Act 24 of 1996), but excluding storage of explosives or products which are either obnoxious or likely to cause health hazards.

(vii)   Buildings for development of software and its associated computer technology applications, IT Parks.

(viii)  Bio-informatics centres.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       Broadcasting, telecasting and telecommunication stations.

(ii)      Private helipads, subject to clearance by Civil Aviation Department, Directorate of Fire and Rescue Services and Police Department.

(iii)     Manufacture of computer hardware.

(2)     All uses/activities not specifically mentioned under sub-regulation (1) shall be prohibited.

Regulation - 17. Industrial Use Zone.

(1)     In this zone, buildings or premises shall be permitted only for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       In approved layouts, residential, commercial, institutional and other activities as designated therein.

(ii)      All industries with machinery using electrical power not exceeding 200 H.P. or with employees not exceeding 100 in number, but excluding industries of obnoxious and hazardous nature by reasons of odour, effluent, dust, smoke, gas, vibration or other-wise likely to cause danger or nuisance to public health or amenity.

(iii)     Residential buildings for security and other essential staff required to be maintained in the premises.

(B)     Permissible with the special sanction of the Chennai Metropolitan Development Authority:

(i)       All use permissible in residential, mixed residential, commercial use zones.

(ii)      Storage of petroleum timber and explosives and inflammable and dangerous materials.

(iii)     All industries (without restrictions of H.P. or floor area or number of workers) not producing noxious and dangerous effluents or where sufficient precautions to the satisfaction of the Tamil Nadu Pollution Control Board have been taken to eliminate noxious or dangerous effluents.

(iv)    Container terminals (at sites abutting or gaining access from minimum 18 metre wide public road).

(2)     All uses not specifically mentioned under sub-regulation (1) shall be prohibited in this zone.

Regulation - 18. Special and Hazardous Industrial Use Zone.

(1)     In this zone, buildings or premises shall be permitted only for the following uses and accessory uses:

(A)     Normally permissible uses:

(i)       All industrial activities permissible in industrial zone.

(ii)      All special and hazardous industries (classified as "Red" by the Tamil Nadu Pollution Control Board) without restriction of Horse Power that are likely to be dangerous to human life or health or amenity, but sufficient precaution to the satisfaction of the Tamil Nadu Pollution Control Board have been taken to eliminate noxious or dangerous effluents and to alleviate danger to human life or health or amenity (Annexure-VIII).

(iii)     Uses involving storage, handling and other uses, incidental to such industries.

(iv)    Residential, commercial, institutional and recreational uses incidental to the uses listed above.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

Uses permissible in Industrial use zone as may be decided by the Authority.

(2)     All uses not specifically mentioned under sub-regulation (1) above shall be prohibited.

Regulation - 19. Institutional Use Zone.

(1)     In this zone buildings or premises shall be permitted only for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       Educational institutions including colleges and institutions of higher education, research, technical and training in nature.

(ii)      Government and quasi-Government offices and institutions.

(iii)     Professional and business offices.

(iv)    Art Galleries, Archives, Museums, Public Libraries, Social and Cultural Institutions and Religious buildings.

(v)      Hospitals, Sanatoria and other medical and public health institutions.

(vi)    Parks, play fields, swimming pools and other public and semi-public open spaces.

(vii)   Broadcasting, Telecasting, Installations and Weather stations.

(viii)  Public utilities, municipal and community facilities.

(ix)    Nursery, Primary and Secondary Schools.

(x)      Social and cultural institutions including Sabhas.

(xi)    Residential and commercial spaces incidental to the activities permissible in this use zone.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       Transport terminals, bus and railway stations, Airport, Harbour and parking lots including multi-level parking lots.

(ii)      Cinema theatres and other entertainment centres and kalyana mandapams.

(iii)     Clubs, community halls, assembly halls, auditoriums and theatres.

(iv)    Sports stadium, recreation complexes, exhibition, fares.

(v)      Burial ground, burning ground, cemeteries, crematoria.

(vi)    Buildings for development of software and its associated computer technology applications I.T. Parks.

(vii)   Manufacture of computer hardware.

(viii)  Bio-informatics centres.

(ix)    Container terminals at sites abutting and gaining access from public roads of width minimum 18 metres.

(x)      Foreign mission, embassies, consulates.

(2)     All uses not specifically mentioned under sub-regulation (1) shall be prohibited.

Regulation - 20. Open Space and Recreational Use Zone.

(1)     In this zone, buildings or premises shall be permitted for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       All public and semi public recreational uses and open spaces, parks and play grounds, zoological and botanical gardens, nurseries, waterfront developments, museums and memorials.

(ii)      Installations that may be necessary for the uses mentioned above.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       Theme parks and amusement parks.

(ii)      Open air theatre, exhibitions, circuses, fairs and festival rounds, public utilities.

(iii)     Burial and burning grounds or crematoria.

(iv)    Incidental residential uses for essential staff required to be maintained in the premises.

(v)      Incidental commercial uses.

(vi)    Hotels and restaurants not exceeding 300 sq. m.

(vii)   Beach cottages each not exceeding 100 sq. m. in floor area and 7.5 m. in height.

(viii)  Sports stadia and recreational complexes.

(2)     All uses not specifically mentioned in sub-regulation (1) shall be prohibited.

Regulation - 21. Urbanisable Use Zone.

(1)     In this use zone, buildings or premises shall be permitted for the following purposes and accessory uses:

(A)     Normally permissible uses:

All uses permissible in primary and mixed residential use zones.

(B)     Permissible with the special sanction of the Chennai Metropolitan Development Authority:

(i)       All uses permissible in commercial and institutional use zones.

(ii)      All industries with installations exceeding 200 H.P. and permissible in industrial use zone.

(2)     All uses not specifically mentioned in sub-regulation (1) shall be prohibited.

Regulation - 22. Non-Urban Use Zone.

(1)     In the non-urban use zone, buildings or premises shall be permitted for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       All agriculture uses.

(ii)      Burning, burial grounds, crematoria and cemeteries.

(iii)     Salt pans and salt manufacturing.

(iv)    Brick, earthen tile or pottery manufacturing.

(v)      Stone crushing and quarrying.

(vi)    Sand, clay and gravel quarrying.

(vii)   Installation of electrical motors not exceeding 50 H.P. that may be required for the uses mentioned above.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       Incidental residential uses.

(2)     All uses not specifically mentioned in sub-regulation (1) shall be prohibited.

Regulation - 23. Agriculture Use Zone.

(1)     In the Agriculture use zone, buildings or premises shall be normally permitted for the following purpose and accessory uses:

(A)     Normally permissible uses: 

(i)       All Agricultural uses.

(ii)      Farm houses and buildings for agricultural activities.

(iii)     All the uses permissible in the residential use zone within the natham boundaries (settlements).

(iv)    Dairy and cattle farms.

(v)      Piggeries and poultry farms.

(vi)    Forestry.

(vii)   Storing and drying of fertilizers.

(viii)  Installation of electric machinery of not exceeding 15 H.P. may be allowed for the uses mentioned above.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       All uses normally permissible in the primary residential use zone with the exception of residences.

(ii)      Sewage farms and garbage dumping sites.

(iii)     Mills for grinding, hulling, etc. of cereals, pulses, food grains and oil seeds, provided the site has proper access and installations do not exceed 50 H.P.

(iv)    Burning and burial grounds, crematoria and cemeteries.

(v)      Brick kilns and clay tile manufacturing.

(2)     All uses not specifically mentioned in sub-regulation (1) shall be prohibited.

Regulation - 24.

(1)     Areas for buildings of special character:

(a)      Multi-storeyed building (MSB) area:

(i)       Multi-storied buildings defined in this regulation No. 2 are permissible only in the areas specifically declared as multi-storeyed building areas. Details of the areas declared as multi-storied building areas are given as Annexure IX.

(ii)      In all other areas, maximum height of the building shall not exceed [8][17 metres] provided water tanks, chimneys, architectural features such as flag masts, gopurams, minarets, steeples and other ornamental structures which are not indented for human habitation may be permitted, subject to a ceiling of [9][30.5 metres] from ground level with special sanction of the Authority.

(b)      Continuous building areas (CBA):

Buildings without side set back are permissible in a plot/site in continuous building areas set apart in the Master Plan/Detailed Development Plan. However, in an approved layout area, only in the plots classified for continuous type of buildings, it is permissible.

(c)      Economically weaker section areas (EWS):

Areas declared as slum by the Tamil Nadu Slum Clearance Board are categorised as Economically Weaker Section (EWS) areas for the purpose of these regulations. In addition, it includes the areas developed as Economically Weaker Sections (EWS) plot in the Tamil Nadu Housing Board neighbourhood schemes, Sight and Service Schemes, slum improvement schemes and approved layouts.

(2)     Ecologically sensitive areas:

(a)      CRZ area:

The coastal stretches of seas, bays which are influenced by tidal action in the land ward side up to 500 metres from the high tide line (HTL) and estuaries, creeks, rivers and back waters which are influenced by tidal action in the land ward side up to 100 metres from the high tide line (HTL) and the land between the low tide line (LTL) and the high tide line (HTL) have been declared as coastal regulation zone (CRZ). The categorisation of CRZ within the Chennai Metropolitan Area (on the date of preparation of this Master Plan) is given in Map No. MP-II/CMDA.9/2008. Developments in this area shall be regulated with reference to the CRZ classifications and regulations notified by the Government of India, from time to time, under section 3 of the Environment (Protection) Act, 1986 (Central Act 29 of 1986). Details of the regulation (on the date of preparation of Master Plan) are given in Annexure X.

(b)      Aquifer recharge area:

The areas, which have good aquifers and recharge potential have been declared as aquifer recharge area. Description of the aquifer recharge area and the regulation for developments therein are given in Annexure XI (Refer Map No. MPII/Chennai Metropolitan Development Authority 10/2008).

(c)      Catchment area:

Redhills and Puzhal lakes are the main sources of water supply to the Chennai city. In order to protect this water source from the negative impacts of the urban developments, contiguous areas in the catchments of these lakes has been declared as "Redhills catchments area". The description of the catchments area and regulations for development therein is given in the Annexure XII (refer Map No. MPII/CMDA. 11/2008).

(3)     Development prohibited area:

(a)      Area around Indian Air Force Station:

Lands to a depth of 100 m. around the boundary of the Indian Air Force Station near Tambaram has been zoned as areas prohibited for development as per the Government of India Notification. Description of the said area is given in Map No. MPII/CMDA. 12/2 008.

(b)      Pallikaranai Swamp area:

Considering its importance and drainage system in the area, the contiguous swamp area in Pallikaranai has been declared for conservation as swamp area, prohibiting development therein. Description of the Pallikaranai Swamp area prohibiting the development is given in Map No. MP-II/CMDA. 13/2008.

(4)     Areas of special character:

(a)      MRTS influence area:

In order to encourage transit sensitive activities and to allow densifications in areas around MRTS from Thirumayilai to Velachery have been declared as MRTS influence area. Description of the area is given in Annexure XIV (refer Map No.MPII/CMDA. 15/2008). FSI allowable in this area is maximum 2.00 for non-multi-storeyed residential developments with dwelling units each not exceeding 75 sq. metres in floor area.

(b)      LT Corridor:

Area to a depth of about 500 m. on either side of the Rajiv Gandhi Salai (Old Mamallapuram road) has been declared as I.T Corridor (described below) from Kottivakkam and Perungudi village to Chennai Metropolitan Area limits wherein irrespective of its zoning in the Master Plan/Detailed Development Plan, I.T developments subject to the regulations as specified in Annexure XIII are permissible (refer Map No. MPII/CMDA. 14/2008).

I.T Corridor Zone - lands along the Rajiv Gandhi Salai (Old Mammallapuram Road) bounded by

North - Chennai City limit (Kottivakkam).

South - CMA limit (Semmancheri village).

East - Buckingham Canal.

West - About 500 meters from Rajiv Gandhi Salai (Old Mammallapuram Road) - as shown in the map.

(c)      Area around Airport/Aerodrome:

The buildings/structures in the vicinity of aerodromes shall conform to the regulations of the Civil Aviation Authority extracted and given in the Annexure XV. However, latest rules, including amendments, if any, notified by the Directorate General of the Civil Aviation shall be followed in all such cases of building constructions in the vicinity of aerodromes. If the site is located within 20 kms. from the aerodromes reference point, for constructions, which rise to 30 metres or more in height, no objection certificate shall be obtained from the Directorate General Civil Aviation Areas within Chennai Metropolitan Area which fall in the approach funnel, the transitional area and trough around runways are given in the map annexed.

(5)     Natural hazard prone areas:

Areas likely to have (i) moderate to very high damage risk zone of earth quakes, or (ii) moderate to very high damage by cyclones, or (iii) significant flood flow or inundation, or (iv) land slides proneness or potential, or (v) tsunami proneness, or (vi) one or more of this hazards, have been declared as natural hazard prone areas. Whole of Chennai Metropolitan Area falls in this natural hazard prone areas classification. Structural design and aspects of the building constructions in the Chennai City, Municipalities, and Panchayats shall also take into account of the special provisions contained in the Building Rules under the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), Building Rules under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and Building Rules under the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), respectively relating the regulations for natural hazard prone areas.

(6)     Green Belt along Poonamallee Bye pass and Redhills Bye pass roads:

As per National Highways Standards, green belts on either side to a depth of 15 metres along Poonamallee Bye pass road and Red hills bye pass road have been reserved. In this green belt area forming part of plots/sites, no development except gate pillars and watchman booth is permissible.

Regulation - 25. Planning parameters.

The extent of the site, plot coverage, FSI, set back etc. for the developments shall be regulated according to the tables below:

Table (1). Ordinary Residential Buildings and other small developments:

·                      Ordinary residential/predominantly residential buildings, clinics, dispensaries, nursing homes with floor area not exceeding 300 sq. m. and G + 1 floor in height.

·                     Working women hostels/old age homes with floor area not exceeding 500 sq. m. and G + 1 floor in height.

·                     Corporate/Institution Guest houses with floor area not exceeding 300 sq. m. and G+l floor in height.

·                     Cottage industries (with number of workers not exceeding 8 and electric machineries not exceeding 5 H.P.) with floor area not exceeding 300 sq. m. and G + 1 floor in height.

·                      Nursery schools, primary schools with floor area not exceeding 300 sq. m.

·                     Reading rooms, libraries, Post office, EB Office, telegraphic office, local body maintenance offices with floor area not exceeding 300 sq. m.

Note: 

[10](i)]   In CBA, there shall be at least 1 m. wide internal passage from rear to front in ground floor, directly accessible to road.

[11](ii) In cases of residential or predominantly residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI; and

(b)      where dwelling units for Low Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.]

Table (2) Ordinary Commercial Buildings and other small developments:

Ordinary commercial/predominantly commercial buildings including shops, private offices, banks, restaurants, fuel filling stations with or without service stations not exceeding 5 H.P. Departmental Stores, Clinical Labs, Schools of Commerce, with floor area less than 300 sq. m. and up to Ground + one floor.

Note. (i) In cases of fuel filling stations, the buildings proposed within the premises shall not exceed single storeyed and clearance of the Explosives department shall be furnished for the development.

(ii) In CBA, there shall be atleast 1m wide internal passage from rear to front in Ground floor, directly accessible to road.

Table (3) Cottage industries, Green industries and Orange industries up to 30 H. P.

Note. In CBA, there shall be atleast lm wide internal passage from rear to front in Ground floor, directly accessible to road. 

Table (4) Green industries, and Orange industries (other than Special and Hazardous industries) up to 200 HP permissible in industrial use zone

Note. In CBA, there shall be at least 1 m. wide internal passage from rear to front in Ground floor, directly accessible to road.

Table (5) Industries exceeding 200 H.P. (other than the industries listed under Special and Hazardous Industries):

Table (6) Special and Hazardous Industries (Red Industries):

Table (7) Institutional buildings:

Including nursery schools, primary schools and religious buildings with floor area exceeding 300 sq. m. secondary schools, colleges, higher educational, technical and research institutions, students hostels and dormitories, research institutions, broad-casting, telecasting and telecommunication centers, Government and Quasi-Government offices and Institutions, Government archives, museums, art galleries and public libraries, foreign missions, Consulates and embassies.

Note. (i) In CBA, there shall be at least 1 m. wide internal passage from rear to front in Ground floor, directly accessible to road.

(ii) In cases of Government and Quasi-Government hospital buildings an additional FSI of 0.25 is allowable over and above the normally permissible FSI.

Table (8) Religious buildings with floor area less than 300 sq. m. and height not exceeding G + 1 floors:

Note. In CBA, there shall be atleast 1 m wide internal passage from rear to front in Ground floor, directly accessible to road

Table (9) Transport terminals such as bus terminals, bus stands, railway stations, truck terminals, container terminals:

Note.

In CBA, there shall be at least 1 m. wide internal passage from rear to front in ground floor, directly accessible to road.

Regulation - 26. Regulation for special buildings.

(1)     "Special buildings" means

(a)      a residential or commercial buildings with more than 2 floors; or

(b)      a residential building with more than six dwelling units; or

(c)      a commercial building exceeding a floor area of 300 square metres:

Provided that any construction in the second floor with prior permission as an addition to an existing ground and first storeyed authorised ordinary residential building which is three years old shall not be construed as a "Special Building".

(2)     (a) The minimum width of the public road on which the site abuts or gains access shall be 10 metres:

Provided that if the extent of the site is more than 1,100 sq. m. a special building for residential use may be permitted on a site abutting or gaining access from 9 m. wide public road:

Provided further that special building for residential use may be permitted with limitation on maximum number of dwellings and/maximum height of the building on a site abutting or gaining access from 9 m. wide public road subject to compliance of the planning parameters stated in the Tables under sub-rule (3) below.

The minimum width stated above shall be the exist3ing width of the road and not the street alignment prescribed.

Explanation.

(i)       Road width means the road space as defined in DR No. 2(35). The qualifying road width for permitting special building shall be available at least for a stretch of 250 m. along the length of the road abutting the site and the stretch from a junction can be straight or a curve or zig zag or combination of the above.

To cite examples:

(a)      If the road over its general length is of 10 metres width, but because of some kinks in front of the site one end is 9.8 metres and the other end is 10.2 metres is acceptable.

(b)      If the general road is of width less than 10 metres width, but only widens opposite to or nearer to the site is more than 10 metres, is not acceptable.

(c)      If the road is generally of 10 metres width up to a considerable length on one side, but discontinues and narrows into a road of smaller width on the other side of the site in question and the plot owner is willing to leave enough space for continuity of 10 metres road in front of his site, this will have to be checked and decided on case-by-case.

(d)      If the general road width is less than 10 metres and the site owner merely agrees to leave enough space to have 10 metres in front of his site only, this is not acceptable.

(ii)      Road width measurements for the above purpose shall be of the road as designed and laid and the existence of unauthorized encroachments, for which no patta has been given, will not normally affect adversely provided the shortage in width in the minimum stretch stated above does not exceed 10% of the minimum prescribed width. However, permissibility or otherwise (in exceptional cases) in such specific situations will be decided case-by-case.

(b) If the site does not directly abut a public road but gains access through a private exclusive passage or through a part of the plot which can be treated as a passage from a public road of minimum width as prescribed above, the minimum width of such passage shall be as follows:

(3)     The extent of site, FSI, set back, etc. for Residential/Predominantly residential Special buildings shall be regulated according to the Tables below:

 

TABLE A

Note.

(i)       For Economically Weaker Sections housing development, the minimum plot extent shall be 20 sq. m. within city and 40 sq. m. in the rest of CMA, frontage shall be minimum 4 m.

(ii)      In CBA, there shall be at least 1 m. wide internal passage from rear to front in ground floor, directly accessible to road

[18](iii) In cases of residential or predominantly residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI; and

(b)      where dwelling units for Lower Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter, or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.]

 

TABLE B

[27]Note: 

(i)       In cases where the minimum required SSB is more than 3.5 m. option can be had to leave the min. 3.5 m. on one side and the remainder of the total of both the min. required SSBs on the other aide.

(ii)      Similarly when minimum required RSB is more than 3.5 m. option can also be had to leave the min. required 3.5 m. on the rear and the remainder of the min. in the front.

(iii)     In cases of residential or predominantly residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI; and

(b)      where dwelling units for Low Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.]

 

TABLE C

[32]Note:

(i)       In cases where the minimum required SSB is more than 3.5 m. option can be had to leave the min. 3.5 m. on one side and the remainder of the total of both the min. required SSBs on the other side.

(ii)      Similarly, when minimum required RSB is more than 3.5 m. option can also be had to leave the min. required 3.5 m. on the rear and the remainder of the min. in the front.

(iii)     In cases of residential or predominantly residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI; and

(b)      where dwelling units for Low Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.]

(4)     Commercial or predominantly commercial special building.

Note:

(i)       For public buildings, such as theatres, kalyana mandapams, assembly halls, exhibition halls, hospitals, nursing homes, hotels, lodging nooses, etc. setback all around shall not be less than 6 metres.

(ii)      In CBA, there shall be at least 1 m. wide internal passage from rear to front in Ground floor, directly accessible to road.

(iii)     In cases of hospital buildings, an additional FSI of 0.25 is allowable over and above the normally permissible FSI.

(5)     Structures permissible in the minimum prescribed front setback, side set back and rear set back are given in the regulation No. 11.

(6)     The minimum width of corridor shall be as given in the Annexure XVII.

[37](7)   (a) Parking spaces shall be provided within the site conforming to the regulations given in the Annexure XVI.

(b) In cases where upper floor/floors over a stilt parking floor is/are proposed for parking to satisfy the minimum number of parking required as per the Development Regulations, such upper parking floor/floors shall conform to the special regulations prescribed in the Annexure-XXV-A.]

(8)   Rainwater harvesting provisions as prescribed in the Annexure XIX shall be provided.

(9)   Special regulations for physically disabled stated in the Annexure XXII shall be adhered to.

[38](10) Solar Photo Voltaic system shall be mandatory and shall be provided as prescribed in Annexure XXIII]

(11) The reservation of land for community recreational purposes such as park or play ground required in these regulations shall be as given in the Annexure XX.

(12) If the building is constructed on stilts and the stilt floor is to be used for parking, the minimum clear height of the floor (between the lower floor and the bottom of the beam) shall not exceed 3 m. and it shall not be enclosed for use as garages; if it is enclosed, it shall be counted for FSI and number of floors for the purpose of defining special building/MSB.

(13) Every special building development exceeding 900 sq. m. in floor area shall be provided with electrical room in ground floor or open space at ground level within the premises to accommodate electrical transformer conforming to the regulations detailed in Annexure XXIV.

(14) If a special building contains more than one use and the allow ability of the built space with reference to the abutting road width and exclusive passage width shall be decided based on the number of dwellings for the residential use and equivalent floor area allowable for commercial and other uses.

(15) Vehicular ramp in set back spaces around a special building may be permitted subject to the condition that the clearance of the proposed ramp from the property boundary/street alignment shall be minimum 1.5 metres and a clear motorable driveway of minimum 3.5 meters in width is available around the building.

(16) The structures incidental to the main activities such as water closet/pump room, transformer room, transformer yard, electric room shall not be construed as individual block for the purpose of these rules. However, these structures may be permitted in the prescribed set back space provided that they do not fall

in the drive way and its height does not exceed 4 metres, provided further that transformer and electrical rooms floor area does not exceed 15 sq. m. and W.C and Pump room per block does not exceed 6 sq. m.

(17) In cases of special building residential developments exceeding 100 dwelling units in primary residential use zone, commercial and institutional uses not exceeding 10 per cent of the floor area of the building at lower habitable floor levels, may be allowed (not for any industrial use) as incidental uses required for the occupants of the remaining residential developments within the premises.

(18) In areas where sewage system provided by the Metro Water/Local Body concerned is not available, and

(a)      where number of dwelling units exceeds 50 nos. or 2,500 sq. m. of commercial area (for this purpose 50 sq. m. is equated to one dwelling unit), sewage treatment plant shall be provided and maintained for the disposal of the sewage within the site itself with prior clearance from the Metro Water/Pollution Control Board, as the case may be, on location and design;

(b)      where number of dwelling units is less than 50 nos. or 2500 sq. m. of commercial area, septic tank with up-flow filters shall be provided and maintained for the disposal of the sewage within the site itself.

(19) Any construction with roof over it in the terrace floor for A.C. Plant/structures shall be counted, as a floor and categorization of type of building shall be done accordingly.

(20) In cases where the extent of the site where residential or predominantly residential developments proposed exceeds 10,000 sq. m. (1 hectare), the developer shall reserve minimum ten per cent of the site area (excluding roads, if any, handed over to local body) and provide housing thereon for lower income groups with dwelling units not exceeding 45 sq. metres in floor area each, either within the site proposed for special building development or in a location within a radius of 2 k.m. from the site under reference. The developer or promoter or owner shall sell these small dwellings only for this purpose. No conversion or amalgamation shall be permissible in these cases of lower income group dwellings.

(21) In residential/predominantly residential developments with dwelling units exceeding 100 in number, the design should include waste management infrastructure and at least a closed non-polluting storage provision for solid waste storage within the premises preferably with direct access from the abutting road shall be provided so that the local body can collect this stored waste from it.

(22) The space set apart for formation of a new road as per Master Plan or Detailed Development Plan or road widening/street alignment shall be transferred to the Authority or the Agency or the Local Body designated by the Authority through a registered Gift Deed before actual issuance of planning permission. The exact mode of conveyance of the land shall be consistent with the relevant enactment and regulations. In such cases, 'Transfer of Development Rights' (TDR) certificate may be obtained to the extent eligible as per regulations given in the Annexure XXI.

(23) Basement Floor:

(a)      The height of basement floor shall not exceed 1.2 metres above ground level and the headroom shall be minimum 2.4 metres.

(b)      No part of the basement shall be constructed in the minimum required set backspaces, required for the movement of fire fighting vehicles/equipments.

(c)      In cases where second basement is proposed for parking and incidental uses, sufficient provision for lighting and ventilation and also for protection from fire to the satisfaction of Directorate of Fire and Rescue Services shall be made.

(d)      During the construction of the basement floor, it shall be sole responsibility of the planning permission holder to ensure that the building/structure in the adjoining sites are not weakened/damaged.

(24) Security Deposit:

The applicant shall deposit a sum at the rate of if [39][Rs 200] per square metre 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 Chennai Metropolitan Development Authority, if not, it would be forfeited:

[40]Provided that the security deposit will also be acceptable in the form of Bank Guarantee issued by any Scheduled Bank having branch in Chennai Metropolitan Area, in the format prescribed by the Chennai Metropolitan Development Authority for the entire validity period of the planning permission.]

(25) Display Board:

(a)      The details of the development for which planning permission issued, date of expiry of permit, etc. shall be displayed in the format prescribed by the Authority on a board of size at least 60 cm. x 120 cm.

(b)      The applicant shall pay a sum of Rs. 10,000 (Rupees ten thousand only) as earnest money non interest bearing refundable deposit and same should be utilized for the purpose of installing the prescribed size board on the site by Chennai Metropolitan Development Authority, in the event of the applicant not fulfilling the conditions stated in (a) above.

(c)      If the applicant fulfills the conditions (a) above, the deposit shall be refunded after production of the completion certificate.

[41](26) In case of Hospital Buildings with Ground Floor/Stilt Floor + First Floor and above and floor area exceeding 300 sq.m. in each floor, the special provisions for Hospital Buildings prescribed in Annexure XXVIII shall be adhered to.]

Regulation - 27. Regulation for group developments.

(1)     Group development means accommodation for residential or commercial or combination of such activities housed in two or more blocks of buildings in a particular site irrespective of whether these structures are interconnected or not. Any inter link between the structures in terms of connecting corridors shall not be construed as making any two structures into one block. However, if these blocks are connected solidly at least for one-third the width of any one block on the connecting side, then, such blocks shall be construed as a single block.

(2)     (a) The minimum width of the public road on which the site abuts or gains access shall be 10 m.

The minimum width stated above shall be the existing width of the road and not the street alignment prescribed.

Explanation.

(i)       Road width means the road space as de-fined in DR No. 2(35). The qualifying road width for permitting Group development shall be available at least for a stretch of 250 m. along the length of the road abutting the site and the stretch from a junction can be straight or a curve or zigzag or combination of the above.

To cite examples:

(a)      If the road over its general length is of 10 metres width, but because of some kinks in front of the site one end is 9.8 metres and the other end is 10.2 metres is acceptable.

(b)      If the general road is of width less than 10 metres width, but only widens opposite to or nearer to the site is more than 10 metres, is not acceptable.

(c)      If the road is generally of 10 metres width up to a considerable length on one side, but discontinues and narrows into a road of smaller width on the other side of the site in question and the plot owner is willing to leave enough space for continuity of 10 metres road in front of his site, this will have to be checked and decided on case-by-case.

(d)      If the general road width is less than 10 metres and the site owner merely agrees to leave enough space to have 10 metres in front of his site only, this is not acceptable.

(ii)      Road width measurements for the above purpose shall be of the road as designed and laid and the existence of unauthorized encroachments, for which no patta has been given, will not normally affect adversely provided the shortage in width in the minimum stretch stated above does not exceed 10% of the minimum prescribed width. However, permissibility or otherwise (in exceptional cases) in such specific situations will be decided case-by-case.

(b) If the site does not directly abut a public road but gains access through a private exclusive passage or through a part of the plot which can be treated as a passage from a public road of minimum width as prescribed above, the minimum width of such passage shall be as follows:

(3)     The extent of site, FSI, set back, etc. for group development shall be regulated according to the table below:

Note.

(i)       For public buildings such as theatres, kalyana mandapams, assembly halls, exhibition halls, hospitals, nursing homes, hotels, lodging houses, etc. setback all around shall not be less than 6 metres.

[43](ii) In cases of residential or predominantly residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI; and

(b)      where dwelling units for Low Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.]

(iii)   In cases of hospital buildings, an additional FSI of 0.25 is allowable over and above the normally permissible FSI.

(4)     Structures permissible in the minimum prescribed front set back, side setback and rear set back are given in the regulation No. 11

(5)     The minimum width of corridor shall be as given in the Annexure XVII.

[44](6) (a) Parking spaces shall be provided within the site conforming to the regulations given in the Annexure XVI.

(b) In cases where upper floor/floors over a stilt parking floor is/are proposed for parking to satisfy the minimum number of parking required as per the Development Regulations, such upper parking floor/floors shall conform to the special regulations prescribed in the Annexure- XXV-A.]

(7)   Rainwater harvesting provisions as prescribed in the Annexure XIX shall be provided.

(8)   Special regulations for physically disabled stated in the Annexure XXII shall be adhered to.

[45](9) Solar Photo Voltaic system shall be mandatory and shall be provided as prescribed in Annexure XXIII.]

(10) The reservation of land for community recreational purposes such as park or play ground required in these regulations shall be as given in t    he Annexure XX.

(11) Internal vehicular access way including passage, if any, within the site shall a clear width of 7.2 m. and such vehicular access shall be available for every building block in the site within a distance of 50 metres. Further, it shall be a clear open to sky and no projection of structure over it is permissible.

(12) If the building is constructed on stilts and the stilt floor is to be used for parking, the minimum clear height of the floor (between the lower floor and the bottom of the beam) shall not exceed 3 metres and it shall not be enclosed for use as garages. If it is enclosed, it shall be counted for FSI and number of floors for the purpose of defining Group Development/MSB.

(13) If a Group Development contains more than one use and the allow ability of the built space with reference to the abutting road width and exclusive passage width shall be decided based on the number of dwellings for the residential use and the equivalent floor area allowable for commercial and other uses.

(14) Every Group Development exceeding 900 sq. m. in floor area shall be provided with electrical room in ground floor or open space at ground level within the premises to accommodate electrical transformer conforming to the regulations detailed in Annexure XXIV.

(15) Vehicular ramp in set back spaces around building blocks may be permitted subject to the condition that the clearance of the proposed ramp from the property boundary/street alignment shall be minimum 1.5 metres and a clear motorable driveway of minimum 3.5 m. in width is available around the building block.

(16) The structures incidental to the main activities such as water closet/pump room, transformer room, transformer yard, electric room shall not be construed as individual block for the purpose of these rules. However, these structures may be permitted in the prescribed set back space provided that they do not fall in the drive way and its height does not exceed 4 metres provided further that transformer and electrical rooms floor area does not exceed 15 sq. m. and W.C and Pump room per block does not exceed 6 sq. m.

(17) In cases of residential developments exceeding 100 dwelling units in primary residential use zone, commercial and institutional uses not exceeding 10 per cent of the floor area of the building at lower habitable floor levels, may be allowed (not for any industrial use) as incidental uses required for the occupants of the remaining residential developments within the premises.

(18) In areas where sewage system provided by the Metro Water/Local body concerned is not available; and

(a)      Where number of dwelling units exceeds 50 nos. or 2,500 sq. m. of commercial area (for this purpose 50 sq. m. is equated to one dwelling unit) sewage treatment plant shall be provided and maintained for the disposal of the sewage within the site itself with prior clearance from the Metro Water/Pollution Control Board, as the case may be, on location and design;

(b)      Where number of dwelling units is less than 50 nos. or 2,500 sq. m. of commercial area, septic tank with up-flow filters shall be provided and maintained for the disposal of the sewage within the site itself.

(19) Any construction with roof over it in the terrace floor for A.C. plant/structures shall be counted, as a floor and categorization of type of building shall be done accordingly.

(20) In cases where the extent of the site where residential or predominantly residential developments proposed exceeds 10,000 sq. m. (1 hectare), the developer shall reserve minimum ten per cent of the site area (excluding roads, if any, handed over to local body) and provide housing thereon for lower income groups with dwelling units not exceeding 45 sq. metres in floor area each, either within the site proposed for group development or in a location within a radius of 2 k.m. from the site under reference. The developer or promoter or owner shall sell these small dwellings only for this purpose. No conversion or amalgamation shall be permissible in these cases of lower income group dwellings.

(21) In residential/predominantly residential developments with dwelling units exceeding 100 in number, the design should include waste management infrastructure and at least a closed non polluting storage provision for solid waste storage within the premises preferably with direct access from the abutting road shall be provided so that the local body can collect this stored waste from it.

(22) In the interest of the public for better circulation in the area and also to ensure that the proposed development does not block access to the properties around, in cases of large developments where link roads have to be provided for connectivity to the adjoining lands/areas, through the site applied for development, the Authority reserves the right to insist the applicant to set apart such road spaces within the site and the applicant shall hand over the same free of cost through a registered gift deed to the authority or local body designated by it for declaring it as public road. In such cases, set back from these roads to the buildings proposed shall be provided as prescribed in these regulations.

(23) The space set apart for formation of a new road proposal in Master Plan/Detailed Development Plan or road widening/street alignment shall be transferred to the Authority or the Agency or the Local Body designated by the Authority through a registered Gift Deed before actual issuance of planning permission. The exact mode of conveyance of the land shall be consistent with the relevant enactment and regulations In such cases, 'Transfer of Development Rights' (TDR) certificate may be obtained to the extent eligible as per regulations given in the Annexure XXI.

(24) Basement Floor:

(a)      The height of basement floor shall not exceed 1.2 metres above ground level and the headroom shall be minimum 2.4 metres.

(b)      No part of the basement shall be constructed in the minimum required set backspaces, required for the movement of fire fighting vehicles/equipments.

(c)      In cases where second basement is proposed for parking and incidental uses, sufficient provision for lighting and ventilation and also for protection from fire to the satisfaction of Directorate of Fire and Rescue Services shall be made.

(d)      During the construction of the basement floor, it shall be sole responsibility of the planning permission holder to ensure that the building/structure in the adjoining sites are not weakened/damaged.

(25) Security Deposit:

The applicant shall deposit a sum at the rate of [46]Rs. 200] per square metre 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 Chennai Metropolitan Development Authority; if not, it would be forfeited:

[47]Provided that the security deposit will also be acceptable in the form of Bank Guarantee issued by any Scheduled Bank having branch in Chennai Metropolitan Area, in the format prescribed by the Chennai Metropolitan Development Authority for the entire validity period of the planning permission.]

(26) Display Board:

(a)      The details of the development for which planning permission issued, date of expiry of permit, etc. shall be displayed in the format prescribed by the Authority on a board of size at least 60 cm. x 120 cm.

(b)      The applicant shall pay a sum of Rs. 10,000/- (Rupees ten thousand only) as earnest money non interest bearing refundable deposit and the same should be utilized for the purpose of installing the prescribed size board on the site by Chennai Metropolitan Development Authority, in the event of the applicant not fulfilling the conditions stated in (a) above.

(c)      If the applicant fulfills the conditions (a) above, the deposit shall be refunded after production of the completion certificate.

(27) Group development exceeding 50 dwelling units or where the extent of the site on which it is proposed exceeds 1 hectare, it shall be designed and the plans signed by a qualified Architect.

(28) Notwithstanding anything stated above, Group developments for Economically Weaker Sections housing and special projects undertaken by Chennai Metropolitan Development Authority may be approved, subject to the conditions as may be stipulated by the Authority.

[48](29) In cases of Hospital Buildings with Ground Floor/Stilt Floor + First Floor and above and floor area exceeding 300 sq.m. in each floor, the special provisions for Hospital Buildings prescribed in Annexure XXVIII shall be adhered to.]

Regulation - 28. Special rules for multi-storeyed buildings.

(1)     (a) Site extent.

The minimum extent of site for construction of multi-storeyed buildings shall not be less than 1,500 square metres.

(b) Road width.

The site shall either abut on a road not less than 18 metres in width or gain access from public road not less that 18 metres in width through a part of the site which can be treated as an exclusive passage of not less than 18 metres in width:

Provided further that multi-storeyed building may be permitted with limitations on maximum FSI and maximum height of the building on a site abutting or gaining access from a public road of minimum 12 m./15 m. in width, or gain access from public road not less than 12 m./15 m. in width through a part of the site which can be treated as an exclusive passage of not less than 12 m./15 m. in width, subject to compliance of the planning parameters stated in the Table under sub rule (2) below.

Explanation.

(i)       "Road width" means the road space as defined in DR No. 2 (35). The qualifying road width for permitting multi-storeyed building shall be available at least for a stretch of 500 m. along the length of the road abutting the site and the stretch from a junction can be straight or a curve or zigzag or combination of the above.

To cite examples:

(a)      If the road over its general length is of 18 metres width, but because of some kinks in front of the site one end is 17.8 metres and the other end is 18.2 metres is acceptable.

(b)      If the general road is of width less than 18 metres width, but only widens opposite to or nearer to the site is more than 18 metres, is not acceptable.

(c)      If the road is generally of 18 metres width up to a considerable length on one side, but discontinues and narrows into a road of smaller width on the other side of the site in question and the plot owner is willing to leave enough space for continuity of 18 metres road in front of his site, this will have to be checked and decided on case-by-case.

(d)      If the general road width is less than 18 metres and the site owner merely agrees to leave enough space to have 18 metres in front of his site only, this is not acceptable.

(ii)      Road width measurements for the above purpose shall be of the road as designed and laid and the existence of unauthorized encroachments, for which no patta has been given, will not normally affect adversely, provided the shortage in width in the minimum stretch stated above does not exceed 10% of the minimum prescribed width. However, permissibility (in exceptional cases) or otherwise in such specific situations will be decided case-by-case.

(2)     The extent of the site, FSI, set back, etc. for multi-storeyed building shall be regulated according to the table below:

Explanation.

(1)     For the purpose of these rules, group development is one which has two or more blocks of buildings in a particular site irrespective of whether these structures are inter connected or not. Any inter link between the structures in terms of connecting corridors shall not be construed as making any two structures into one block. However, if these blocks are connected solidly at least for l/3rd the width of any one block on the connecting side, then, such blocks shall be construed as a single block.

Note.

(i)       The space specified above shall be kept open to sky and free from any erection/projection (such as sunshade/balcony) of any building other than a fence or compound wall provided that these open yards may be used for the provision of access ways to the building's parking facilities.

(ii)      A watchman or caretaker booth or Kiosk not exceeding 2.5 m. x 2.5 m. in size at each gate and not exceeding 3 m. in height, or power/transformer room not exceeding 4 m. in height shall be permitted in the set back space at ground level after leaving 7 metres clear set back from the main structure. Provided that the height restriction shall not apply for an open transformer.

(iii)     Gate pillars without or with arches with a minimum headroom clearance of 5.50 m. at least to a width of 3.5 m. may be permitted in the set back space after leaving 7 metres clear set back from the main structure.

(iv)    In the cases where street alignment has been prescribed, the front open space shall be left from the street alignment.

(v)      In cases of hospital buildings an additional FSI of 0.25 is allowable over and above the normally permissible FSI.

[50](vi) In cases of residential or predominately residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI, and

(b)      where dwelling units for Low Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.

(vii) In cases of Low Income Group and Economically Weaker Sections housing developments, where the height of the building above the ground level is above 15.25 m. and up to 30 m., the minimum required setback space from the property boundary shall be 6 m.]

(3)     Development charges shall be double for the part of the building, which falls in the height exceeding 1.5 times the width of the road.

(4)     Parking and Parking facilities:

[51](a)] For the use of the occupants and of persons visiting the premises for the purposes of profession, trade, business, recreation or any other activity, parking spaces and parking facilities shall be provided within the site to the satisfaction of the Authority and conforming to the standards specified in Annexure XVI.

[52](b) In cases where upper floor/floors over a stilt parking floor is/are proposed for parking to satisfy the minimum number of parking required as per the Development Regulations, such upper parking floor/floors shall conform to the special regulation prescribed in the Annexure-XXV-A.]

(5)     Vehicular access within the site:

Internal vehicular access way including passage, if any within the site shall have a clear width of 7.2 m. and such vehicular access shall be available for every building block in the site. Further, it shall be a clear width of open to sky and no projection in structure over it is permissible.

(6)     Corridor width:

The corridor serving as access for units in the development in whichever floor they may be situated shall not be less than the standards prescribed in Annexure XVII.

(7)     Basement floor:

(a)      The height of basement floor shall not exceed 1.2 metres above ground level and the headroom shall be minimum 2.4 metres.

(b)      No part of the basement shall be constructed in the minimum required set backspaces required for the movement of snorkel.

(c)      In cases where second basement is proposed for parking and incidental uses, sufficient provision for lighting and ventilation and also for protection from fire to the satisfaction of Director of Fire and Rescue Services shall be made.

(d)      During the construction of the basement floor, it shall be sole responsibility of the planning permission holder to ensure that the building/structure in the adjoining sites are not weakened/damaged.

(8)     The reservation of land for community recreational purposes such as park or play ground required in these regulations shall be as given in the Annexure XX.

(9)     Conformance to National Building Code of India:

(a)      In so far as the determination of sufficiency of all aspects of structural designs, building services, plumbing, fire protections, construction practice and safety are concerned, the specifications, standards and code of practices recommended in the National Building Code of India shall be fully confirmed to and any breach thereof shall be deemed to be a breach of the requirements under these regulations.

(b)      Every multi-storeyed development erected shall be provided with

(i)       lifts as prescribed in National Building Code;

(ii)      a stand-by electric generator of adequate capacity for running lift and water pump, and a room to accommodate the generator;

(iii)     an electrical room of not less than 6 metres by 4.0 metres in area with a minimum head room of 2.75 metres to accommodate electric transformer in the ground floor; and the space for installation of transformers shall conform to the Regulation given in Annexure XXIV; and

(iv)    at least one metre room of size 2.4 metres by 2.4 metres for every 10 consumers or 3 floor whichever is less. The metre room shall be provided in the ground floor.

(10)   Fire safety, detection and extinguishing systems:

(a)      All building in their design and construction shall be such as to contribute to and ensure individually and collectively and the safety of life from fire, smoke, fumes and also panic arising from these or similar other causes.

(b)      In building of such size, arrangement or occupancy that a fire may not itself provide adequate warning to occupants, automatic fire detecting and alarming facilities shall be provided where necessary to warn occupants or the existence of fires, so that they may escape, or to facilitate the orderly conduct of fire exit drills.

(c)      Fire protecting and extinguishing system shall conform to accepted standards and shall be installed in accordance with good practice as recommended in the National Building Code of India, (amended from time to time) and to the satisfaction of the Director of Fire and Rescue Services by obtaining a no objection certificate from him.

(11)   In cases of residential developments exceeding 100 dwelling units in primary residential use zone, commercial and institutional uses not exceeding 10 per cent of the floor area of the building at lower habitable floor levels, may be allowed (not for any industrial use) as incidental uses required for the occupants of the remaining residential developments within the premises.

(12)   The design and plans of the building shall be made and signed by a qualified Civil or Structural Engineer and an Architect who should possess the qualification referred to in the Architect Act, 1972 (Central Act 20 of 1972), so as to become a member of the profession of Architects under the provisions of the said Act. The qualified Engineer or Structural Engineer should also be Class I Licensed Surveyor registered with Corporation of Chennai/Local body concerned.

(13)   Improvement charges.

The cost of laying/improvements to the systems in respect of road/water supply, sewerage/drainage/electric power supply that may be required as assessed by the competent authority, viz., corporation of Chennai/Chennai Metropolitan Water Supply and Sewerage Board/Tamil Nadu Electricity Board shall be borne by the applicant.

(14)   Security deposits.

The applicant shall deposit a sum at the rate of [53][Rs. 400] per square metres 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 Chennai Metropolitan Development Authority; if not, it would be forfeited:

[54]Provided that the security deposit will also be acceptable in the form of Bank Guarantee issued by any Scheduled Bank having branch in Chennai Metropolitan Area, in the format prescribed by the Chennai Metropolitan Development Authority for the entire validity period of the planning permission.]

(15)   Display Board.

(a)      The details of the development for which planning permission issued, date of expiry of permit, etc. shall be displayed in the format prescribed by the Authority on a board of size at least 60 cm. x 120 cm.

(b)      The applicant shall pay a sum of Rs. 10,000 (Rupees ten thousand only) as earnest money non interest bearing refundable deposit and same should be utilized for the purpose of installing the prescribed size board on the site by Chennai Metropolitan Development Authority, in the event of the applicant not fulfilling the conditions stated in (a) above.

If the applicant fulfills the conditions (a) above, the deposit shall be refunded after production of the completion certificate.

(16)   In areas where sewage system provided by the Metro Water/Local Body concerned is not available; and

(a)      where number of dwelling units exceeds 50 Nos. or 2,500 sq. m. of commercial area (for this purpose 50 sq. m. is equated to one dwelling unit) sewage treatment plant shall be provided and maintained for the disposal of the sewage within the site itself with prior clearance from the Pollution Control Board on location and design;

(b)      where number of dwelling units is less than 50 nos. or 2500 sq. m. of commercial area, septic tank with up-flow filters shall be provided and maintained for the disposal of the sewage within the site itself.

(17)   In cases where the extent of the site where residential or predominantly residential developments proposed exceeds 10,000 sq. m. (1 hectare), the developer shall reserve minimum ten per cent of the site area (excluding roads, if any, handed over to local body) and provide housing thereon for lower income groups with dwelling units not exceeding 45 sq. metres in floor area each, either within the site proposed for multi-storeyed building MSB development or in a location within a radius of 2 k.m. from the site under reference. The developer or promoter or owner shall sell these small dwellings only for this purpose. No conversion or amalgamation shall be permissible in these cases of lower income group dwellings.

(18)   In residential/predominantly residential developments with dwelling units exceeding 100 in number, the design should include waste management infrastructure and at least a closed non-polluting storage provision for solid waste storage within the premises preferably with direct access from the abutting road shall be provided so that the local body can collect this stored waste from it.

(19)   In the interest of the public for better circulation in the area and also to ensure that the proposed development does not block access to the properties around, in cases of large developments where link roads have to be provided for connectivity to the adjoining lands, areas, through the site applied for development, the Authority reserves the right to insist the applicant to set apart such road spaces within the site and the applicant shall hand over the same free of cost through a registered gift deed to the authority or local body designated by it for declaring it as public road. In such cases, set back from these roads to the buildings proposed shall be provided as prescribed in these regulations.

(20)   The space set apart for formation of a new road as per Master Plan or Detailed Development Plan or road widening/street alignment shall be transferred to the Authority or the Agency or the Local Body designated by the Authority through a registered Gift Deed before actual issuance of planning permission. The exact mode of conveyance of the land shall be consistent with the relevant enactment and regulations. In such cases, 'Transfer of Development Rights' (TDR) certificate may be obtained to the extent eligible as per regulations given in the Annexure XXI.

(21)   Rain water harvesting provisions as prescribed in the regulations given in Annexure XIX shall be provided.

[55](22) Solar Photo Voltaic system shall be mandatory and shall be provided as prescribed in Annexure XXIII]

(23) Civil Aviation height and activity restrictions stated in the regulation No. 24(4)(c) shall be adhered to. In cases where helipads are proposed at terrace of commercial/industrial multi-storeyed buildings, clearance of civil aviation department shall be produced.

(24) Special regulations for physically disabled stated in the regulations given in Annexure XXII shall be adhered to.

(25) Areas set apart for multi-storeyed building developments are given in the Annexure IX.

(26) Scrutiny of the plan.

The plan shall be scrutinized and forwarded to Government with the recommendation of a panel comprising of the following members for approval.

(i)       Member-Secretary, Chennai Metropolitan Development Authority - Chairman.

(ii)      Director of Fire and Rescue Service - Member.

(iii)     Engineering Director, Chennai Metropolitan Water Supply and Sewerage Board - Member.

(iv)    Chief Engineer, Corporation of Chennai - Member.

(v)      Chief Engineer, Tamil Nadu Electricity Board, Chennai -Member.

(vi)    Chief Planner, Chennai Metropolitan Development Authority - Member.

(vii)   Joint Commissioner of Police (Traffic, Chennai) -Member.

(viii)  Concerned Engineer from the local body (other than Corporation of Chennai) - Special invitee.

[56](ix) "Superintending Engineer, Public Works Department Buildings (Construction and Maintenance) Circle, Chennai-Special Invitee;

(x) Joint Director of Town and Country Planning Special Invitee;

(xi) An experienced Architect with academic experience -Special Invitee; and

(xii) Senior Planner, Chennai Metropolitan Development Authority - Member Convener.] Any suggestions of alterations recommended by the panel and approved by the Government shall be incorporated in the plans.

[57](27) In cases of Hospital Buildings with Ground Floor/Stilt Floor + First Floor and above and floor area exceeding 300 sq.m. in each floor, the special provisions for Hospital Buildings prescribed in Annexure XXVIII shall be adhered to.]

Regulation - 29. Layout and sub-division regulations.

This regulation seeks to ensure access to plots by way of roads and private passages, creating hierarchy of roads depending on the road length and intensity of developments in the area and also to provide adequate linkages to the existing roads and proposed roads in the Master Plan and Detailed Development Plan and further to provide proper circulation pattern in the area, providing required recreational spaces such as parks/playgrounds, and providing spaces for common amenities such as schools, post and telegraph offices, fire stations, police stations, etc

(1)     The minimum extent of plots and frontage shall be as prescribed for various uses and types of developments given in the Development Regulation Nos. 25, 26, 27 and 28.

(2)     (a) The minimum width of the public streets/road on which the site abuts or gains access shall be 7.2 m. for residential layout developments and 9 m. for industrial layout developments. For sub-divisions the minimum width of the passage/public streets/road on which the site abuts or gains access shall be as required for different uses and types of developments.

(b) The minimum width stated above shall be the existing width of the road and not the street alignment prescribed.

(3)     The width of the streets/roads and passages in the layouts/sub-divisions/amalgamations shall conform to the minimum requirements given below:

(a)      for Residential developments.

B. Streets and Roads:

(b)      for Industrial Development.

Note.

Notwithstanding anything contained above, the Authority reserves the right to revise layouts proposed by the applicant and applied for sanction in order to provide for better adequate linkages proper circulation pattern requirements considering local conditions, etc.

(4)     Cul-de-sacs:

Can be provided when their length do not exceed 60 metres. They shall be provided with a turn around area of 9 metres x 9 metres at the closed end.

(5)     Splay:

A splay at the intersection of two or more streets/roads shall be provided subject to the minimum dimensions given below:

(6)     Reservation of land for recreational purposes in a layout or sub-division for residential, commercial, industrial or combination of such uses shall be as follows:

(a)      The land for community recreational purposes shall be restricted to ground level, in a shape and location to be specified by the Chennai Metropolitan Development Authority. The land so reserved shall be free from any construction by the layout owner, developer or promoter

(b)      The building and use of land shall conform to the conditions that may be imposed while sanctioning the layout. The space set apart for commercial, institutional, industrial or other uses shall be deemed to be zoned for commercial, institutional, industrial or corresponding uses under the Master Plan.

(7)     (a) The space set apart for roads (except those which may remain private) and the 10% area reserved for recreational purposes shall be transferred to the Authority or Agency or the Local Body designated by the Authority free of cost through a registered gift deed before the actual approval of the layout under the provisions of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972). The exact mode of conveyance should be consistent with the relevant enactment and regulations.

(b) In cases of industrial estates developed by Government agencies, the Authority reserves the right to allow them to retain the spaces set apart for roads and the recreational spaces as parks/play grounds and maintain them for the purposes to the satisfaction of the Authority.

(c) The Authority reserves the right to reserve space for recessed bus stops as part of the road space in the layouts exceeding 2 hectares, where found necessary on public interest and this part of the road space also be transferred free of cost as stated in the sub-rule 7(a) above.

(8)     Ten per cent of layout area (excluding roads), additionally, shall be reserved for "public purpose" in those layouts, which are more than 10,000 sq. m. in extent. Interested departments shall be given intimation of layout approval by the Chennai Metropolitan Development Authority and requested to purchase the land from the owner of developer of promoter, on paying the cost of plots so reserved. The owner or developer or promoter has every right to sell the lands for residential purpose if no demand from any public departments is received within one year.

(9)     In cases where the extent of the residential layout exceeds 10,000 sq. m. (1 hectare) ten per cent of layout area (excluding roads) shall be developed as EWS (Economically Weaker Sections) plots and the owner or developer or promoter shall sell these plot only for this purpose. No conversion or amalgamation shall be permissible in these cases of EWS (Economically Weaker Sections) plots.

(10)   When the area of land proposed for subdivisions is 20 hectares or more the Authority may reserve not more than 12 per cent of the total area for industrial and commercial purposes and the area so reserved shall be deemed to be zoned for that purpose under the Master Plan.

(11)   The cost of laying improvements to the systems in respect of road, water supply, sewerage, drainage or electric power supply that may be required as assessed by the competent authority, namely, the Corporation of Chennai, Chennai Metropolitan Water Supply and Sewerage Board, Tamil Nadu Electricity Board, shall be borne by the applicant.

(12)   Notwithstanding any thing stated above, layouts for EWS (Economically Weaker Sections) housing, site and services schemes, and slum improvement may be approved subject to certain conditions as may be stipulated by the Authority.

Regulation - 30. Architectural control.

The Architectural facade or elevation of any building or the architectural features of any premises shall be in conformity with such conditions as the Authority may impose at the time of grant of permission.

Regulation - 31. Conservation of buildings of historical or architectural interest.

In the opinion of the Authority, if a building or premises not covered under the Archeological Monuments Act is of historical or architectural interest and needs to be conserved, such heritage buildings/premises shall be listed and notified and any development at such heritage building premises shall conform to the regulations given in Annexure XXV.

Regulation - 32. Tree preservation.

(a)      The Authority may, in the interest of amenity, make a Tree Preservation Order for any tree or group of trees or belt of forest land.

(b)      The tree preservation order may prohibit the felling, topping, lopping or willful destruction of the trees concerned, except when those operations are carried out with the permission of the Authority and under such conditions, as the Authority may deem fit. In granting planning permission for any development, the Authority may, wherever it is appropriate, make adequate provision for the preservation or planting of trees, as may be specified.

Regulation - 33. These Regulations to prevail.

(a)      In the application of these regulations, if there is conflict between the requirements under these regulations and the requirements under any other Act or rules, these regulations and the provisions of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act TV of 1919) or Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994) or any other law relating to the local authority for the time being in force or any rule, bye-law or regulation made under the said Act or laws, such provisions which are contrary to these regulations shall stand suspended.

(b)      The notifications made under the Municipal and Panchayat Acts and the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) as regards setting up of the Industrial and Residential area in the Chennai Metropolitan Area will cease to operate from 5.8.1975, i.e., the date of coming into force of the First Master Plan for Chennai Metropolitan Planning Area.

Regulation - 34. Identification of boundaries.

(a)      In conformity with the intent and spirit of these rules, where uncertainty exists as to the boundaries in the land use maps, the following regulations shall apply:

(i)       Boundaries indicated, as approximately following the centre line of the streets, Highway lands shall be construed to follow such centre lines.

(ii)      Boundaries indicated, as approximately following established boundaries of Survey Field Nos. shall be constructed as following such Survey Field Boundaries.

(iii)     Boundaries indicated, as approximately following the city limits shall be construed as following city limits.

(iv)    Boundaries indicated as following the shoreline be construed to follow such shoreline and in the event of change in the shoreline shall be construed as moving with the actual shoreline. Boundaries indicated, as approximately following the centre lines of streams, rivers, canals, lakes or other bodies of water shall be construed to follow such centre line.

(b)      Boundaries indicated as parallel to, or extension of, feature indicated in (i) to (iv) above shall be so construed. The scale of map shall determine distances not specifically indicated on the map.

Regulation - 35. Discretionary powers.

(1)     In specific cases where a clearly demonstrable hardship is caused, the Authority or Government may relax any of the parameters prescribed by these regulations, but not the land use.

(2)     In the case of organized market and shopping centers, the Authority or Government may, at its discretion, permit use of machinery not exceeding 15 horse power in respect of each shop, if it is considers that such permission shall not be injurious to health or amenity for the area.

(3)     The normally permissible FSI for Information Technology industries, Information Technology enabling services and Bio-informatics units certified by the appropriate authority in Designated Information Technology Parks, except in Primary Residential use zone within the Chennai City Corporation area, may be relaxed by the Authority or Government up to the extent of 100 per cent.

Regulation - 36. Premium FSI.

[58]The Authority may allow Premium FSI over and above the normally allowable FSI subject to a maximum of 1 (one) relating the same to the road width parameters as follows:

The Premium FSI shall be allowed in specific areas as may be notified, subject to guidelines and on collection of charge at the rates as may be prescribed by the Authority with the approval of the Government. The amount so collected towards the award of Premium FSI shall be remitted into the Government account to be allotted separately for this purpose for utilising it for infrastructure development in that area as may be directed by the Government.

Regulation - 37. Delegation of powers.

Any of the powers, duties or functions conferred or imposed or vested in the Authority/Government by any of foregoing regulations may be delegated to any Officer under its control or to any Officer of Government or to a local authority.

Regulation - 38. Penalties.

Every person who shall commit any breach or any of the foregoing regulations shall be punishable with fine which may extend to Rs. 1,000 and in the case of a continuing breach, with fine which may extend to Rs. 50 for every day during which such breach continues after conviction for the first such breach.

Regulation - 39. Transitory provision.

[59]All applications for development including multi-storied building, pending prior to 2nd September 2008 shall be disposed of in accordance with the Development Control Rules for the Chennai Metropolitan Area under the First Master Plan for the Chennai Metropolitan Area.]

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DEVELOPMENT REGULATION FOR CHENNAI METROPOLITAN AREA

Regulation - 1. Short title.

(1)     These regulations may be called the Development Regulation for Chennai Metropolitan Area.

(2)     It extends to the whole of Chennai Metropolitan Area.

Regulation - 2. Definitions.

(1)     "Access" means way to a plot or a building.

(2)     "Accessory use" means any use of the premises subordinate to the principal use and customarily incidental to the principle use ;

(3)     "Act" means the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), as amended from time to time ;

(4)     "Alteration" means a change from one occupancy to another, or a structural change, such as an addition to the area or height, or the removal of part of a building, or any change to the structure, such as the construction of, cutting into, or removal of any wall, partition, column, beam, joist, floor or other support, or a change to, or closing of any, required means of ingress or egress or a change to the fixtures or equipment;

(5)     "Assembly Building' means any building or part of a building, where 50 persons or more congregate or gather for amusement, recreation, social, religious, patriotic, civil, travel and similar purposes. These shall include theatres, motion picture houses, assembly halls, auditoria, exhibition halls, museums, skating rinks, large gymnasiums, places of worship, dance halls, club rooms, passenger stations and terminals of air, surface and marine, public transportation services, stadia, etc.;

(6)     "Authority" means the Chennai Metropolitan Development Authority constituted under the Act;

(7)     "Balcony"- A cantilever projection with a handrail or balustrade or a parapet, to serve as sitting out place;

(8)     "Basement or Cellar"- The lower storey or storeys of a building below or partly below ground level with majority of its headroom below ground level;

(9)     "Building" includes

a house, out-house, stable, latrine, godown, shed, hut, wall (other than a boundary wall) and any other structure whether of masonry, bricks, mud, wood, metal or any other material whatsoever;

a structure on wheels or simply resting on the ground without foundation;

a ship, vessel, boat, tent, van and any other structure used for human habitation or used for keeping or storing any article or goods; and

the garden, grounds, carriages and stables, if any, appurtenant to any building;

(10)   "Building Line" means a line behind the street-alignment and to which the main wall of a building abutting on a street may lawfully extend;

(11)   "Security cabin" means a non-residential enclosure constructed of non-load bearing partition;

(12)   "Canopy/portico/porch" means cantilever projection at lintel level or ground floor roof level over an entrance of a building;

(13)   "Chimney" An upright shaft containing one or more flues provided for the conveyance to the outer air of any product of combustion resulting from the operation of heat production appliance or equipment employing solid, liquid or gaseous fuel;

(14)   "Competent Authority" means the Chennai Metropolitan Development Authority or a local authority concerned to whom the Chennai Metropolitan Development Authority has delegated the powers for issue of planning permission;

(15)   "Corridor" means a common passage or circulation space within a building;

(16)   "Continuous building' means buildings constructed without any side set back. Row type housing also falls in to this category;

(17)   "Covered Area".-

Ground area covered by the building above the plinth level and includes parts of the building projecting out in other storey (including basement floor levels);

(18)   "Development" means the carrying out of all or any of the works contemplated in a regional plan, Master Plan, Detailed Development Plan or a new town development prepared under the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), (as defined in clause (13) of section 2 of the Tamil Nadu Town and Country Planning Act, 1971, including subdivision, layout, re-constitution or amalgamation of land) and shall include the carrying out of building, engineering, mining or other operations in, or over or under land, or the making of any material change in the use of any building or land:

Provided that, for the purpose of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), the following operations or uses of land shall not be deemed to involve development of the land, that is to say,

(i)       the carrying out of any temporary works for the maintenance, improvement or other alteration of any building, being works which do not materially affect the external appearance of the building;

(ii)      the carrying out by a local authority of any temporary works required for the maintenance or improvement of a road, or works carried out on land within the boundaries of the road;

(iii)     the carrying out by a local authority or statutory undertaker of any temporary works for the purpose of inspecting, repairing or renewing any sewers, main, pipes, cables or other apparatus, including the breaking open of any street or other land for that purpose;

(iv)    the use of any building or other land within the cartilage of a dwelling house for any purpose incidental to the enjoyment of the dwelling house as such; and

(v)      the use of any land for the purpose of agriculture, gardening or forestry (including afforestation) and the use for any purpose specified in this clause of this provision of any building occupied together with the land so used;

(19)   "Drain".

A conduit or channel for the carriage of storm water, sewage, wastewater or other water borne wastes;

(20)   "Dwelling Unit".

An independent housing unit with separate facilities for living, cooking and sanitary requirements, and may be a part of a building;

(21)   "Floor Space Index (FSI)" means the quotient obtained by dividing the total covered area (plinth) on all floors excepting the areas specifically exempted under these regulations (given in Annexure XVIII) by the plot area which includes part of the site used as exclusive passage.

FSI = Total covered area on all floors/Plot area

(22)   "Farm House" means a building constructed as an incidental use to an agriculture or horticulture farm. Any building constructed not associated with farm activities shall not be construed as a "farm house" for the purposes of these Regulations;

(23)   "Group Development" means accommodation for residential or commercial or combination of such activities housed in two or more blocks of buildings in a particular site irrespective of whether these structures are interconnected or not. Any inter link between the structures in terms of connecting corridors shall not be construed as making any two structures into one block. However, if these blocks are connected solidly at least for one-third, the width of any one block on the connecting side, then, such blocks shall be construed as a single block;

(24)   "Height of the Building" means the height measured generally from the formed ground level abutting the road/passage [excluding ramp, if any, within the plot] provided that stair-case head rooms, lift rooms, elevated tanks and also WC (with floor area not exceeding 10 sq. m.) above topmost floor, and also architectural features, and parapet walls of height up to 1 meter shall not be included in calculating the height of building. In cases where earth filling is made/proposed within the site above the average level of the abutting street/road, then, the height of building shall be reckoned from the filled up ground level around the building provided such filling does not exceed 1 meter above the average level of the abutting street/road. If the height measured from the top of such filling is [1][17 metres], such building shall not be construed as a multi-storied building;

(25)   "Layout" means division of land into plots exceeding eight in number;

(26)   "Local Authority" or "Local Body" means Municipal Corporation of Chennai, Municipality, Town Panchayat, Panchayat Union or Village Panchayat within the Chennai Metropolitan Development Area;

(27)   "Mezzanine floor" is an intermediate floor between two floors above ground level, subject to the following:

(a)      the area of mezzanine is restricted to l/3rd area of that floor;

(b)      the height of the mezzanine floor shall be minimum 2.2 metres for non-habitable purposes and 2.5 metres for habitable purposes; and

(c)      the head room height of the remaining part of the said floor shall be the total of the height of the mezzanine floor and the space below the mezzanine floor;

[2](28) "Multi-storeyed Buildings" mean buildings exceeding 4 floors or 17.0 metres in height, provided all the habitable floors have equal heights except hospitals;]

(29) "Ordinary building" means a residential or commercial building, which does not fall within the definition of special building, group development or multi-storied building;

(30) "Parking space" means an area covered or open, sufficient in size to park vehicles together with a driveway connecting the parking lot with road or street and permitting ingress or egress of the vehicles;

(31) "Passage" means circulation space on land leading from a street/road to the plot/site;

(32) "Plinth Area".

The built up covered area measured at the floor level of the basement or of any storey;

(33) "Plot/Site Area" means the area of contiguous parcel of land enclosed by definite boundaries over which the applicant has legal right for development. If the extent of plot differs as per site conditions, PLR extract/patta and registered ownership document, then for application of FSI and plot coverage regulations, lowest of the same (excluding any encroachment) will be counted. For application of setback regulation, the inner boundary arrived excluding any encroachment or the part of the land for which the applicant/developer do not have the right over it will be the basis;

(34) "Plot coverage" means the extent to which the plot is covered with a building or structure (12-noon shadow) and this is expressed as percentage of the ratio of the built up area to the plot area (including part of the site used as exclusive passage). Floor area exempted from the computation of plot coverage is given in Annexure XVIII;

(35) "Road/Street width" means whole extent of space within the boundaries of the road/street measured at right angles to the course of direction of such road/street;

(36) "Row Housing/Row type Building" (Continuous Building) means a row of houses/buildings with only front, rear and interior open spaces where applicable;

(37) "Set back" means open space across front or sides or rear of a plot between the building and street alignment or boundary of the plot, as the case may be;

(38) "Site/plot" means contiguous parcel of land enclosed by definite boundaries;

(39) "Section" means a section of the Act;

(40) "Special Building" means

(a)      a residential or commercial buildings with more than 2 floors; or

(b)      a residential building with more than six dwelling units; or

(c)      a commercial building exceeding a floor area of 300 square metres:

Provided that any construction in the second floor as an addition to an individual existing ground and first floor building which is three years old shall not be construed as a "Special Building";

(41) "Stilt floor" means a part or whole of floor at ground level or the height above the ground level described in these regulations where the building is on stilts. If the stilt-parking floor is to the standards exemptable for FSI, it will not be counted as a floor for the purpose of defining special building or multi-storeyed building;

(42) "Street Alignment" means a line dividing the lands comprised in and will be forming part of, the street from the adjoining land;

(43) "Sub-division" means division of land into plots not exceeding eight in number;

(44) "Verandah".

A covered area with at least one side open to the outside with the exception of 1 m. high parapet to be provided on the open side;

(45) "Other terms" used in these rules unless the context otherwise requires, shall have the meaning as defined in section 2 of the Act.

Regulation - 3. Written permission for development.

(1)     No person shall carry out any development as defined in clause (13) of section 2 of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) including sub-division/layout or re-constitution or amalgamation of land without the written permission of the Authority or such other Executive Authority of Local Body or Agency or person to whom this power has been delegated by the Authority.

(2)     Any site approval or planning permission for any development under these regulations shall not absolve the applicant of his responsibilities to get clearance or permission under other Acts and rules.

(3)     For the uses specified in items (a) to (e) of clause (13) of section 2 of the Act, the planning permission does not arise, as they do not constitute "development" as defined in the Act.

Regulation - 4. Manner of obtaining permission.

(1)     For the purpose of obtaining permission, the applicant who should be the owner of the land or leaseholder or power of attorney holder who has right over the land to develop shall submit an application in the prescribed form to the Member-Secretary of the Authority or to such other authority or person as designated by the Authority.

(a)      Form-A.

An application in Form-'A' accompanied by evidence of ownership, plans, specifications, etc., mentioned therein in case of sub-division/layout or reconstitution or amalgamation of land for building purposes.

(b)      Form-B.

An application in Form-'B' accompanied by evidence of ownership, detailed plans, specifications, site plan, and topo plan showing existing developments to a radius of 100 metres drawn to a scale of 1:500 and such other details as may be prescribed, from time to time, in the case of development of land and buildings, change of land and building use and in the case of site approval. To know whether the particular type of development contemplated is permissible or not, it would be sufficient for him to provide the minimum required information as indicated in the form and resubmit the application to the Authority directly. A fee as may be prescribed by the Authority shall be remitted to the Authority along with such application. The information furnished in reply to such enquiry will not constitute a planning permit.

(c)      Form-C.

An undertaking in Form "C" in the case of developments such as special buildings, group developments, multi-storeyed buildings and other developments as may be decided by the authority, obtained from the owner, builder, promoter and power-of-attorney holder that they are jointly and severally responsible to carry out developments in accordance with permission granted and for payment of development charges, security deposit amount and all other charges as applicable and levied by the Chennai Metropolitan Development Authority and also liable for penal actions for developments made in contravention of these regulations and the conditions prescribed in the planning permit.

(d)      The designs and plans of building shall be prepared and signed by Architect/Engineer/Licensed Surveyor and other professionals as prescribed by the local body concerned in their Act/Building Rules.

(2)     If the plan and information furnished by the applicant under sub-regulation (1) above do not provide all the particulars necessary to process the application satisfactorily, the Authority or the person to whom the power has been delegated by the Authority may, within 30 days from the date of receipt of plans/applications, require the production of such further particulars and details as it deems necessary.

If the plan and the information furnished by the applicant are found to satisfy the requirements of these regulations, and the matters stated in section 49(2) of the Act,

(a)      the written permission shall be issued by the authority or person designated for the purpose by the authority;

(b)      while granting permission, the Chennai Metropolitan Development Authority or other authority or person to whom the Authority had delegated the powers may impose such restrictions and conditions, which may be necessary under these regulations.

(3)     When the permission is refused, the reasons for refusal shall be recorded and furnished to the applicant as provided in section 49(3) of the Act.

(4)     Scrutiny fees.

(a)      "Scrutiny fee" means a fee for scrutinizing the applications, collected from the applicant along with the plan or revised plan or modified plan submitted by the applicant.

(b)      While accepting planning permission, applications for developments exceeding 300 sq. m. in floor area and also requests for re-classifications, the Chennai Metropolitan Development Authority or other authority or person to whom the Authority had delegated its power shall collect a scrutiny fee at the rates given below:

(c)      Other amount payable by the applicant in cases of planning permission applications for sub-divisions/layouts and request for reclassifications are,

(5)     Completion Certificate.

(a)      The applicant/owner/builder/promoter/power of attorney holder and any other person who is acquiring interest shall not put the building to use without obtaining completion certificate from Chennai Metropolitan Development Authority for 'special buildings', 'group developments', 'multi-storeyed buildings' and institutional buildings (exceeding 300 m2 in floor area) and such other developments as may be notified by the Chennai Metropolitan Development Authority, from time to time.

(b)      The applicant/owner/builder/promoter/power of attorney holder and any other person who is acquiring interest shall submit application in complete shape for issue of completion certificate before probable date of completion, and Chennai Metropolitan Development Authority/local body concerned, which had issued planning permission, shall dispose off such application.

Regulation - 5. Development to be in conformity with these regulations.

(1)     No developments shall be in contravention of these Regulations.

(2)     No land, premises or building shall be developed, constructed, altered, re-constructed, sub-divided, amalgamated, reconstituted, laid-out, changed or put to use which is not in conformity with the provisions of these regulations.

(3)     In the case of an area comprised in a Detailed Development Plan approved under the Act, the developments therein shall be in conformity with that Detailed Development Plan:

Provided that where for a road, street alignment is not prescribed in Detailed Development Plan, but it is prescribed in the Master Plan, then, street alignment in Master Plan shall apply:

Provided further that in cases where an area is declared as continuous building area either in Master Plan or in Detailed Development Plan, the area shall be taken as Continuous Building Area and developments therein shall be regulated accordingly; however, continuous building area parameters shall not apply to plots in approved layout areas unless specifically earmarked for continuous building developments.

(4)     All detailed town planning schemes sanctioned under the Tamil Nadu Town Planning Act, 1920 (Tamil Nadu Act VII of 1920) shall stand superceded by the Master Plan/Detailed Development Plan approved for that area. All developments therein shall be regulated with reference to the land use classification indicated in the Master Plan/Detailed Development Plan for that area and development regulations.

(5)     Developments in respect of Detailed Development Plans approved/consented to by the Government shall be regulated with reference to the equivalent land use classification indicated below and development regulations.

Regulation - 6. Designation of use in Master Plan or Detailed Development Plan.

(1)     Where use of a site or premises is specifically designated (not broad land use zoning) in the Detailed Development Plan/Master Plan, it shall be used only for the specific purpose so designated, unless the land use of the site is varied as provided in the Act.

(2)     Where the use of the site or premises is not specifically designated in the Detailed Development Plan/Master Plan, it shall be used for the uses/activities permissible in the land use zone in which the site or premises falls as per the Detailed Development Plan/Master Plan:

Provided that and subject to the provisions of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994), any lawful use of the premises existing prior to 5.8.1975 {i.e., the date of coming into force of first Master Plan for Chennai Metropolitan Area) may continue:

Provided further that a non-conforming use (i.e., an use which under these regulations becomes not permissible at the site) shall not be extended or enlarged.

Explanation.

Improvements to building or machinery intended to make the operations more economical, cleaner, less noisier and to provide amenities to workers which do not add to the manufacturing capacity as may be specially approved by the Authority shall not be deemed to be extension or enlargement:

Provided also that it will be open to the Authority to order at any time the discontinuance or continuance, subject to such restrictions and conditions as may be imposed by on an existing use, which is non-conforming.

(3)     Where for an area both Master Plan and Detailed Development Plan were/are sanctioned, the designated use shall be as shown in the latest Development Plan.

(4)     Where for an area, a Detailed Development Plan has been prepared and the consent of the Government has been given under section 26 of the Act, the provisions of that Detailed Development Plan shall apply.

(5)     Where for an area, a detailed lay out plan for land development has been prepared and approved by the Authority or such other Executive Authority of Local Body or Agency or person to whom/which the power has been delegated by the Authority, the land use shown on such layout plan shall be applicable and the developments in the area shall be regulated according to these regulations:

Provided that if the layout plan was approved prior to 5.8.1975, the higher order land use zoning of Master Plan/Detailed Development Plan shall be applicable for the plot:

Provided further that if land use is varied under section 32 subsection (4) of the Act, subsequent to layout approval, then, the reclassified land use is applicable for the plot in the approved layout.

In all other cases of development, the provisions of these regulations shall apply.

(6)     Areas classified as "Settlements" (Village Nathams) by Revenue Department are deemed to have been zoned as Mixed Residential use zone:

Provided that any land in that natham area has been zoned for a higher order zone in the Master Plan/Detailed Development Plan, then, the zoning shown in the Master Plan/Detailed Development Plan shall be applicable.

The ascending order of zoning is Primary Residential, Mixed Residential, Commercial and Industrial for the purpose of this regulation.

(7)     In areas designated for Primary Residential Use in Master Plan/Detailed Development Plan (to be read with the sub regulation (5) above), sites abutting and gaining access from roads of width 12 m. and above, but less than 18 m. are deemed to have been zoned for mixed residential use zone.

(8)     In areas designated for Primary Residential and/or Mixed Residential Use zone in the Master Plan/Detailed Development Plan (to be read with the sub-regulation 5 above), sites abutting and gaining access from roads of width 18 m. and above are deemed to have been zoned for commercial use zone.

(9)     All areas set apart for Housing of Economically Weaker Section in the sanctioned schemes by Tamil Nadu Housing Board and areas declared as slums by the Tamil Nadu Slum Clearance Board, slums improved by the Tamil Nadu Slum Clearance Board under Slum Improvement Scheme Projects and also the EWS (Economically Weaker Sections) plots in the approved layouts are deemed to have been declared as 'EWS (Economically Weaker Sections)' areas.

(10)   When a site falls in different land use zones, then, the developments in that site shall be made with reference to its conformity in each of the land use zones the site comprises.

(11)   Where more than one activity is existing or proposed in a building/a site, the space regulations that govern the development shall be based on the dominant activity in that building/site decided on the basis of the percentage of floor area used:

Provided that for buildings of public assembly, the set back shall not be less than 6.0 m. in that part of the building.

(12)   Where more than one type of development (such as multi-storied building, group development, etc.) is existing or proposed in a site,

(a)      The set back shall be regulated with reference to the individual type of development,

(b)      The site extent, height of building, abutting road width shall be regulated with reference to the highest order of development existing or proposed, and

(c)      The Floor Space Index, coverage, etc. shall be regulated with reference to the dominant type of development (on the basis of floor area) within the site.

Regulation - 7. Requirement for site approval.

(1)     No development shall be made in a site unless the Authority approves the site for the development.

(2)     No piece of land shall be used as a site for the construction of a building for any development if the Authority considers that

(a)      If the site is near a water body or a water course and the proposed development is likely to contaminate the said water body or water course; or

(b)      If the site is likely to be inundated and satisfactory arrangement for proper drainage is not possible; or

(c)      If the site is a filled up tank or low lying or of made up of soil by depositing rubbish or offensive matters and the proposal is likely to be affected by dampness owing to the sub-soil water, unless ameliorative measures to the satisfaction of the Authority are provided; or

(d)      If the site does not abut any existing public or private street forming part of a layout sanctioned under the provisions of the relevant Local Body Act, conforming to the minimum width prescribed for various uses in these regulations.

(e)      No site in municipal and panchayat areas which is within a distance of 30 metres from a place declared and used as a burning or burial place/ground shall be used for layout or subdivision for human habitation (residential) shall be built including addition/alteration/reconstructions with in 30 metres of such declared burning or burial place/ground unless such burial/burning place/ground was closed and remained closed for a period not less than 5 years certified by the local body concerned.

(3)     Minimum extent plot frontage and site dimensions under these regulations shall not apply to the sites put to use and existed as such prior to 5.8.1975 evidenced by registered documents provided that the then existing activity continue in cases of other than residential activities. Further, the said parameters shall not apply to the vacant plot/site for residential use subdivided and registered prior to the said cut off date.

(4)     Reconstitution Deed.

If a development is proposed in more than one plot/site proposing amalgamation or re-constitution of the individual sites to one site, then

(a)      re-constitution Deed in the format and manner prescribed by the Authority shall be furnished by the applicant, and

(b)      the proposed building shall fall on the dividing line of the plot/site, such that the individual plot/site is not recognizable as a separate entity after execution of the proposed development thereon:

Provided that the sub-regulation (b) above shall not apply to amalgamation of a plot/site to serve as access/passage:

Provided further that the above sub-regulations (a) and (b) shall not apply to sub-division and layout applications where building proposals are not involved.

Regulation - 8. Proposed width of roads.

(1)     Notwithstanding anything contained in the Master Plan/Detailed Development Plan or in these Regulations, with the prior approval of the Authority, the Executive Authorities of the Local Bodies (viz. the Corporation or Municipalities concerned) may under their Act provisions, prescribe street alignments with proposed road width higher than those given in the Master Plan/Detailed Development Plan or in these regulations.

Regulation - 9. Transferable Development Rights.

(1)     In certain circumstances, the development potential of the whole or a part of the plot/site may be separated from the land itself and may be made available to the land owner in the form of Transferable Development Rights (TDR) excepting in the case of existing or retention users, or any compulsory reservation of space for public purpose or recreational use or EWS (Economically Weaker Sections)/social housing, etc. in the cases of sub-divisions/layouts/special buildings/group developments/multi-storeyed buildings or such other developments prescribed in these Development Regulations.

(2)     Transferable Development Rights (TDR) shall apply to cases, where a private land is required for

(i)       any road widening/new road formation as proposed in the Master Plan or DDP;

(ii)      any traffic and transport infrastructure development such as bus stops/stands, metro rail, MRTS, etc.;

(iii)     any urban infrastructure development such as water supply, sewerage, drainage, electricity, education, health, notified by the State Government Department or Government Agency or local body.

(3)     These rights may be made available and be subject to the regulations given in Annexure XXI:

Provided that in cases of slum (including pavement dwellers) rehabilitation schemes on private lands executed by a private developer/society/NGO, the award of TDR for FSI may be considered subject to such guidelines and conditions as may be decided by the Government.

[5](4) The Chennai Metropolitan Development Authority may formulate necessary guidelines and decide on the principles including parameters to be followed for the purpose of implementing the Transfer of Development Rights (TDR), subject to the regulations given in Annexure XXL]

Regulation - 9-A. Special Transferable Development Rights.

(1)     5In cases of slums on waterways, road margins or any other land belonging to the Government departments or agencies, as the slum dwellers do not own these lands, the regulation for TDR is not applicable. Considering the safety and enhancement, the slum dwellers who live in such areas need to be re-settled and rehabilited. Further, in certain cases, some of the slum dwellers in other non-objectionable areas also need to be resettled and rehabilited, as the lands are required for carrying out infrastructure projects or for any other public purpose. In these cases, Special Transfer of Development Rights (Special TDR) for 30 square metres of floor area per slum dwelling resettled can be awarded to those private developers who provide alternate accommodation to them, subject to the regulations given in the Annexure XVII.

(2)     The Chennai Metropolitan Development Authority may formulate necessary guidelines, prescribed necessary forms, and decide on the principles including parameters to be followed for the purpose of implementing the said special TDR, subject to the regulations given in the Annexure XXVIL]

Regulation - 10. Proximity to quarries and crushers.

(a)      No sub-division or layout shall be laid out or building for residential, commercial, industrial or institutional or any structure for occupation shall be constructed within 500 m. from an existing live quarry. (If a quarry is claimed as abandoned, then, a certificate from the Local Body or the licensing authority concerned to that effect shall be produced when necessary).

(b)      No sub-division or layout shall be laid out or residential or commercial or institutional building shall be constructed within the radius of 500 m. from an existing crusher.

(c)      No crusher is permissible within a distance of 500 m. from an existing residential area.

Regulation - 11. Structures in set back spaces.

(1)     Unless or otherwise specifically provided for elsewhere in these regulations, no structure shall be constructed within the minimum prescribed set back spaces except the following:

(a)      In cases of non-multi-storeyed buildings (including ordinary buildings)

(A)     Unsupported sun-shade, wardrobes, balconies, and other projections from the main walls, stated below so long as such structures do not fall within minimum prescribed set-back spaces more than what is prescribed below:

The items (iii) to (vi) above shall be permitted in the setback spaces provided a minimum clearance of 0.5 m. for an ordinary building and 1.50 m. for a special building/group development and for any other non-multi-storey building from the property boundary or street alignment whichever closer is made available:

Provided further that if non-continuous projecting structures stated above in the set backs exceed 50% of the side/length of the building, then, they shall be taken as forming part of the main building, and shall not be allowed in the minimum prescribed setback spaces.

(B)     Motor room of area not exceeding 2 sq. m. each and height not exceeding 1.8 m. without affecting parking and driveway requirements.

(b)      In case of ordinary buildings, open single flight or spiral staircase or open double flight staircase so long as such structure do not fall within 0.50 m. from the side boundary or 1 m. from the rear or front boundary of the site or street alignment.

In case of residential buildings in the rear set back, structures like lavatory, lumber room, garbage, etc., not intended for human habitation and servant quarters are permissible provided it doesn't occupy more than one third of the plot width, 6 m. from rear boundary and 4 metres in height from ground level.

(c)      A compound wall of height not exceeding 2.0 m.

(d)      Watchman booth not exceeding 2.5 m. x 2.5 m. in size at each gate and height not exceeding 3 m.

(e)      Gate pillars without or with arches with a minimum headroom clearance of 5.50 m. at least to a width of 3.5 m.

(f)       Meter Rooms for meter boxes/electrical panels along the boundary wall or external walls of the building with the projections not exceeding 0.60 meter from the abutting walls and the open Transformer without affecting parking and drive way, subject to the safety measures stipulated by Tamil Nadu Electricity Board.[6]

Explanation. (1) Any wardrobe or staircase projection stated above is countable for coverage and FSI computation.

[7](g) In case of Hospital Buildings with Ground Floor/Stilt Floor + First Floor and above and floor area exceeding 300 sq.m. in each floor, the setback area shall be free of any obstruction such as fountains, statues, flower pots, decorative idols, ramps etc., to facilitate, movement of vehicle and people during emergency.]

(2)     In order to minimise traffic conflicts on to the abutting roads, the number of vehicular entry/exits to site shall be kept minimum and it shall not exceed 2 numbers (i.e., one entry/one exit):

Provided that an additional gate for every 50 metres frontage may be allowed in large sites if the frontage exceeds 50 metres.

Regulation - 12. Boundaries of land use zones.

(1)     The different land use zones are located and bounded as shown in the land use plans.

(2)     Variations.

For updated information on variations of land use made under section 32(4) of the Act and published subsequent to approval of the Master Plan/Detailed Development Plan, the Counseling Counter in the Office of Chennai Metropolitan Development Authority may be contacted.

Regulation - 13. Repeal and savings.

Anything done or any action taken including action against unauthorized/deviated constructions, with reference to the Development Control Rules under First Master Plan shall be deemed to have been done or taken with reference to the corresponding provisions of these Development Regulation under this Second Master Plan and continue in force accordingly, unless and until superseded by any thing done or any action taken with reference to this Second Master Plan Development Regulations:

Provided that the action against unauthorized/deviated developments with reference to first Master Plan Development Control Rules, taken by the Authority or person to whom the Authority had delegated powers, immediately before commencement of these regulations under Second Master Plan, may be continued irrespective of whether the unauthorized/deviated development is in conformity with the Second Master Plan Development Regulation or not, as if this Second Master Plan Development Regulations have not come into force, till the unapproved/deviated development is demolished or got regularised on its merits with reference to these Development Regulations.

Regulation - 14. Primary Residential Use Zone.

(1)     In this zone, buildings or premises shall be permitted only for the following purposes and accessory uses. Permissible non-residential activity shall be limited to one in a sub-division.

(A)     Normally Permissible 3 Category:

(i)       Any residence including dwelling, detached, semi-detached, tenements or flats and service apartments.

(ii)      Professional consulting offices and incidental uses thereto occupying a floor area not exceeding 40 sq. m.

(iii)     Schools of Commerce including Tutorial Institutions not exceeding 100 sq. m. in floor area.

(iv)    Petty shops dealing with daily essentials like retail sale of provisions, soft drinks, cigarettes, news papers, etc., tea stalls, bakery, confectionary, retail shops, mutton stalls, milk kiosk, cycle repair shops, tailoring shops, internet/computer centers and ATMs, etc. occupying a floor area not exceeding 40 sq. m.

(v)      Nursery schools, primary schools, libraries and reading rooms.

(vi)    Parks, play grounds, farms, gardens, nurseries, including incidental buildings thereon.

(vii)   Cottage industries listed in G.O. Ps. Nos. 565 and 566, dated the 12th March 1962, as amended and indicated in Annexure V, with number of workers not exceeding 8 and electric machineries not exceeding 5 H.P.

(viii)  Garment industries, craft centers and assembly of electronic parts for manufacture of radios, transistors, television sets, computer chips and such other electronic industries with installations not exceeding 5 H.P. and the number of employees not exceeding 25 numbers.

(ix)    Installation of motor for pumping water, Air conditioning, Lifts, Solar Heaters, Dish Antennas, etc.

(x)      Storage of domestic cooking gas cylinders subject to the conditions prescribed in G.O. Ms. No. 329, dated the 24th February 1977, viz., the applicant should obtain necessary clearance from the Director of Fire and Rescue Services and from the Department of Explosives of the Government of India.

(B)     Permissible with the special sanction of the Chennai Metropolitan Development Authority:

(i)       Hostels and dormitories not exceeding 300 sq. m. in floor area.

(ii)      Working women hostels and old age homes.

(iii)     Religious buildings, Welfare Institutions and Assembly Halls occupying floor area not exceeding 300 sq. m.

(iv)    Government/Semi-Government Offices, Banks, Pay Offices, Post Office, Offices of Electricity Board, Chennai City Corporation, Tamil Nadu Co-operative Milk Producers Federation Limited, etc. occupying a floor area not exceeding 300 sq. m.

(v)      Public Utility Buildings like Sewage Pumping Stations, Water Works, Fire Stations, Telephone Exchanges.

(vi)    Swimming pool attached to residential activity in a plot.

(vii)   Daily or weakly markets serving local needs.

(viii)  Transport depots, Bus Terminus and Railway Stations.

(ix)    Burning, burial grounds, crematoria and cemeteries.

(x)      High Schools and Higher Secondary Schools.

(xi)    Restaurants not exceeding 300 sq. m. in floor area, provided the width of the abutting road is minimum 10 metres.

(xii)   Clinics, Nursing Homes, Dispensaries and other Health facilities not exceeding 300 sq. m. in floor area, provided the width of the abutting road is minimum 10 metres.

(xiii)  Departmental stores with a floor area not exceeding 100 sq. m., provided the width of the abutting road is minimum 10 metres.

(xiv)  Fuel filling stations and service stations with installations not exceeding 5 H.P., provided the width of the abutting road is minimum 10 metres.

(xv)   Air-conditioned Cinema Theatres abutting minimum 12 m. wide road.

(2)     All uses/activities not specifically mentioned under sub-regulation (1) above shall be prohibited in this zone.

Regulation - 15. Mixed Residential Use Zone.

(1)     In this zone, buildings or premises shall be permitted only for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       All activities permissible in Primary Residential Use Zone.

(ii)      Banks and safe deposit vaults, business office and other commercial or financial institutions occupying floor area not exceeding 500 sq. m.

(iii)     Hotels, restaurants occupying a floor area not exceeding 500 sq. m.

(iv)    Hostels, dormitories, boarding and lodging houses and welfare institutions occupying a floor area not exceeding 500 sq m.

(v)      Clinics, hospitals, dispensaries, nursing homes and other health facilities occupying a floor area not exceeding 500 sq. m.

(vi)    Establishments and shops retailing in vegetables, fruits, flowers, fish, meat and such other daily necessities of the residents, including departmental stores occupying floor area not exceeding 500 sq. m. or organized markets.

(vii)   Bakeries, confectionaries, laundries, tailoring, goldsmith shops, hair-dressing saloons occupying floor area not exceeding 500 sq. m.

(viii)  Fuel filling stations and automobile service stations with installation not exceeding 30 H.P.

(ix)    Industries listed by the Tamil Nadu Pollution Control Board as 'Green' Industries listed in Annexure-VI and subject to maximum installation of 30 HP.

(x)      Taxi stands and car parking including multi-level parking.

(xi)    Automobile workshop with floor area not exceeding 300 sq. m. and electrical installations not exceeding 15 H.P.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       All uses permissible under sub-regulation A(i) to (vii) above without restriction of floor area.

(ii)      Religious buildings and welfare institutions occupying a floor area not exceeding 500 sq. m.

(iii)     Preview theatres and dubbing theatres.

(iv)    Colleges, higher educational, technical and research institutions.

(v)      Foreign Missions, Embassies and Consulates.

(vi)    Assembly Halls, Kalyana Mandapams and Cinema theatres, Multiplex complexes along roads of width minimum 12 m.

(2)     All uses/activities not specifically mentioned under sub-regulation (1) shall be prohibited.

Regulation - 16. Commercial use zone.

(1)     In this zone, buildings or premises shall be permitted only for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       All activities that is permissible in primary residential and mixed residential zones without restriction of floor area (except industries).

(ii)      All commercial and business uses including all shops, stores, markets, shopping centers and uses connected with the display and retail sale of merchandise, but excluding explosives, obnoxious products and other materials likely to cause health hazards and danger to lives.

(iii)     Fuel filling stations, automobile service stations and workshops with installation not exceeding 50 H.P.

(iv)    Industries listed out by the Tamil Nadu Pollution Control Board as "Green" Industries listed in Annexure VI and as "Orange Industries" listed in Annexure VII, subject to a maximum installation of 50 H.P.

(v)      Research, experimental and testing laboratories not involving danger of fire, explosives or health hazards.

(vi)    Warehouses and other uses connected with storage of wholesale trade in commodities not notified under the Tamil Nadu Specified Commodities Markets (Regulation of Location) Act, 1996 (Tamil Nadu Act 24 of 1996), but excluding storage of explosives or products which are either obnoxious or likely to cause health hazards.

(vii)   Buildings for development of software and its associated computer technology applications, IT Parks.

(viii)  Bio-informatics centres.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       Broadcasting, telecasting and telecommunication stations.

(ii)      Private helipads, subject to clearance by Civil Aviation Department, Directorate of Fire and Rescue Services and Police Department.

(iii)     Manufacture of computer hardware.

(2)     All uses/activities not specifically mentioned under sub-regulation (1) shall be prohibited.

Regulation - 17. Industrial Use Zone.

(1)     In this zone, buildings or premises shall be permitted only for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       In approved layouts, residential, commercial, institutional and other activities as designated therein.

(ii)      All industries with machinery using electrical power not exceeding 200 H.P. or with employees not exceeding 100 in number, but excluding industries of obnoxious and hazardous nature by reasons of odour, effluent, dust, smoke, gas, vibration or other-wise likely to cause danger or nuisance to public health or amenity.

(iii)     Residential buildings for security and other essential staff required to be maintained in the premises.

(B)     Permissible with the special sanction of the Chennai Metropolitan Development Authority:

(i)       All use permissible in residential, mixed residential, commercial use zones.

(ii)      Storage of petroleum timber and explosives and inflammable and dangerous materials.

(iii)     All industries (without restrictions of H.P. or floor area or number of workers) not producing noxious and dangerous effluents or where sufficient precautions to the satisfaction of the Tamil Nadu Pollution Control Board have been taken to eliminate noxious or dangerous effluents.

(iv)    Container terminals (at sites abutting or gaining access from minimum 18 metre wide public road).

(2)     All uses not specifically mentioned under sub-regulation (1) shall be prohibited in this zone.

Regulation - 18. Special and Hazardous Industrial Use Zone.

(1)     In this zone, buildings or premises shall be permitted only for the following uses and accessory uses:

(A)     Normally permissible uses:

(i)       All industrial activities permissible in industrial zone.

(ii)      All special and hazardous industries (classified as "Red" by the Tamil Nadu Pollution Control Board) without restriction of Horse Power that are likely to be dangerous to human life or health or amenity, but sufficient precaution to the satisfaction of the Tamil Nadu Pollution Control Board have been taken to eliminate noxious or dangerous effluents and to alleviate danger to human life or health or amenity (Annexure-VIII).

(iii)     Uses involving storage, handling and other uses, incidental to such industries.

(iv)    Residential, commercial, institutional and recreational uses incidental to the uses listed above.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

Uses permissible in Industrial use zone as may be decided by the Authority.

(2)     All uses not specifically mentioned under sub-regulation (1) above shall be prohibited.

Regulation - 19. Institutional Use Zone.

(1)     In this zone buildings or premises shall be permitted only for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       Educational institutions including colleges and institutions of higher education, research, technical and training in nature.

(ii)      Government and quasi-Government offices and institutions.

(iii)     Professional and business offices.

(iv)    Art Galleries, Archives, Museums, Public Libraries, Social and Cultural Institutions and Religious buildings.

(v)      Hospitals, Sanatoria and other medical and public health institutions.

(vi)    Parks, play fields, swimming pools and other public and semi-public open spaces.

(vii)   Broadcasting, Telecasting, Installations and Weather stations.

(viii)  Public utilities, municipal and community facilities.

(ix)    Nursery, Primary and Secondary Schools.

(x)      Social and cultural institutions including Sabhas.

(xi)    Residential and commercial spaces incidental to the activities permissible in this use zone.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       Transport terminals, bus and railway stations, Airport, Harbour and parking lots including multi-level parking lots.

(ii)      Cinema theatres and other entertainment centres and kalyana mandapams.

(iii)     Clubs, community halls, assembly halls, auditoriums and theatres.

(iv)    Sports stadium, recreation complexes, exhibition, fares.

(v)      Burial ground, burning ground, cemeteries, crematoria.

(vi)    Buildings for development of software and its associated computer technology applications I.T. Parks.

(vii)   Manufacture of computer hardware.

(viii)  Bio-informatics centres.

(ix)    Container terminals at sites abutting and gaining access from public roads of width minimum 18 metres.

(x)      Foreign mission, embassies, consulates.

(2)     All uses not specifically mentioned under sub-regulation (1) shall be prohibited.

Regulation - 20. Open Space and Recreational Use Zone.

(1)     In this zone, buildings or premises shall be permitted for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       All public and semi public recreational uses and open spaces, parks and play grounds, zoological and botanical gardens, nurseries, waterfront developments, museums and memorials.

(ii)      Installations that may be necessary for the uses mentioned above.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       Theme parks and amusement parks.

(ii)      Open air theatre, exhibitions, circuses, fairs and festival rounds, public utilities.

(iii)     Burial and burning grounds or crematoria.

(iv)    Incidental residential uses for essential staff required to be maintained in the premises.

(v)      Incidental commercial uses.

(vi)    Hotels and restaurants not exceeding 300 sq. m.

(vii)   Beach cottages each not exceeding 100 sq. m. in floor area and 7.5 m. in height.

(viii)  Sports stadia and recreational complexes.

(2)     All uses not specifically mentioned in sub-regulation (1) shall be prohibited.

Regulation - 21. Urbanisable Use Zone.

(1)     In this use zone, buildings or premises shall be permitted for the following purposes and accessory uses:

(A)     Normally permissible uses:

All uses permissible in primary and mixed residential use zones.

(B)     Permissible with the special sanction of the Chennai Metropolitan Development Authority:

(i)       All uses permissible in commercial and institutional use zones.

(ii)      All industries with installations exceeding 200 H.P. and permissible in industrial use zone.

(2)     All uses not specifically mentioned in sub-regulation (1) shall be prohibited.

Regulation - 22. Non-Urban Use Zone.

(1)     In the non-urban use zone, buildings or premises shall be permitted for the following purposes and accessory uses:

(A)     Normally permissible uses:

(i)       All agriculture uses.

(ii)      Burning, burial grounds, crematoria and cemeteries.

(iii)     Salt pans and salt manufacturing.

(iv)    Brick, earthen tile or pottery manufacturing.

(v)      Stone crushing and quarrying.

(vi)    Sand, clay and gravel quarrying.

(vii)   Installation of electrical motors not exceeding 50 H.P. that may be required for the uses mentioned above.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       Incidental residential uses.

(2)     All uses not specifically mentioned in sub-regulation (1) shall be prohibited.

Regulation - 23. Agriculture Use Zone.

(1)     In the Agriculture use zone, buildings or premises shall be normally permitted for the following purpose and accessory uses:

(A)     Normally permissible uses: 

(i)       All Agricultural uses.

(ii)      Farm houses and buildings for agricultural activities.

(iii)     All the uses permissible in the residential use zone within the natham boundaries (settlements).

(iv)    Dairy and cattle farms.

(v)      Piggeries and poultry farms.

(vi)    Forestry.

(vii)   Storing and drying of fertilizers.

(viii)  Installation of electric machinery of not exceeding 15 H.P. may be allowed for the uses mentioned above.

(B)     Permissible with special sanction of the Chennai Metropolitan Development Authority:

(i)       All uses normally permissible in the primary residential use zone with the exception of residences.

(ii)      Sewage farms and garbage dumping sites.

(iii)     Mills for grinding, hulling, etc. of cereals, pulses, food grains and oil seeds, provided the site has proper access and installations do not exceed 50 H.P.

(iv)    Burning and burial grounds, crematoria and cemeteries.

(v)      Brick kilns and clay tile manufacturing.

(2)     All uses not specifically mentioned in sub-regulation (1) shall be prohibited.

Regulation - 24.

(1)     Areas for buildings of special character:

(a)      Multi-storeyed building (MSB) area:

(i)       Multi-storied buildings defined in this regulation No. 2 are permissible only in the areas specifically declared as multi-storeyed building areas. Details of the areas declared as multi-storied building areas are given as Annexure IX.

(ii)      In all other areas, maximum height of the building shall not exceed [8][17 metres] provided water tanks, chimneys, architectural features such as flag masts, gopurams, minarets, steeples and other ornamental structures which are not indented for human habitation may be permitted, subject to a ceiling of [9][30.5 metres] from ground level with special sanction of the Authority.

(b)      Continuous building areas (CBA):

Buildings without side set back are permissible in a plot/site in continuous building areas set apart in the Master Plan/Detailed Development Plan. However, in an approved layout area, only in the plots classified for continuous type of buildings, it is permissible.

(c)      Economically weaker section areas (EWS):

Areas declared as slum by the Tamil Nadu Slum Clearance Board are categorised as Economically Weaker Section (EWS) areas for the purpose of these regulations. In addition, it includes the areas developed as Economically Weaker Sections (EWS) plot in the Tamil Nadu Housing Board neighbourhood schemes, Sight and Service Schemes, slum improvement schemes and approved layouts.

(2)     Ecologically sensitive areas:

(a)      CRZ area:

The coastal stretches of seas, bays which are influenced by tidal action in the land ward side up to 500 metres from the high tide line (HTL) and estuaries, creeks, rivers and back waters which are influenced by tidal action in the land ward side up to 100 metres from the high tide line (HTL) and the land between the low tide line (LTL) and the high tide line (HTL) have been declared as coastal regulation zone (CRZ). The categorisation of CRZ within the Chennai Metropolitan Area (on the date of preparation of this Master Plan) is given in Map No. MP-II/CMDA.9/2008. Developments in this area shall be regulated with reference to the CRZ classifications and regulations notified by the Government of India, from time to time, under section 3 of the Environment (Protection) Act, 1986 (Central Act 29 of 1986). Details of the regulation (on the date of preparation of Master Plan) are given in Annexure X.

(b)      Aquifer recharge area:

The areas, which have good aquifers and recharge potential have been declared as aquifer recharge area. Description of the aquifer recharge area and the regulation for developments therein are given in Annexure XI (Refer Map No. MPII/Chennai Metropolitan Development Authority 10/2008).

(c)      Catchment area:

Redhills and Puzhal lakes are the main sources of water supply to the Chennai city. In order to protect this water source from the negative impacts of the urban developments, contiguous areas in the catchments of these lakes has been declared as "Redhills catchments area". The description of the catchments area and regulations for development therein is given in the Annexure XII (refer Map No. MPII/CMDA. 11/2008).

(3)     Development prohibited area:

(a)      Area around Indian Air Force Station:

Lands to a depth of 100 m. around the boundary of the Indian Air Force Station near Tambaram has been zoned as areas prohibited for development as per the Government of India Notification. Description of the said area is given in Map No. MPII/CMDA. 12/2 008.

(b)      Pallikaranai Swamp area:

Considering its importance and drainage system in the area, the contiguous swamp area in Pallikaranai has been declared for conservation as swamp area, prohibiting development therein. Description of the Pallikaranai Swamp area prohibiting the development is given in Map No. MP-II/CMDA. 13/2008.

(4)     Areas of special character:

(a)      MRTS influence area:

In order to encourage transit sensitive activities and to allow densifications in areas around MRTS from Thirumayilai to Velachery have been declared as MRTS influence area. Description of the area is given in Annexure XIV (refer Map No.MPII/CMDA. 15/2008). FSI allowable in this area is maximum 2.00 for non-multi-storeyed residential developments with dwelling units each not exceeding 75 sq. metres in floor area.

(b)      LT Corridor:

Area to a depth of about 500 m. on either side of the Rajiv Gandhi Salai (Old Mamallapuram road) has been declared as I.T Corridor (described below) from Kottivakkam and Perungudi village to Chennai Metropolitan Area limits wherein irrespective of its zoning in the Master Plan/Detailed Development Plan, I.T developments subject to the regulations as specified in Annexure XIII are permissible (refer Map No. MPII/CMDA. 14/2008).

I.T Corridor Zone - lands along the Rajiv Gandhi Salai (Old Mammallapuram Road) bounded by

North - Chennai City limit (Kottivakkam).

South - CMA limit (Semmancheri village).

East - Buckingham Canal.

West - About 500 meters from Rajiv Gandhi Salai (Old Mammallapuram Road) - as shown in the map.

(c)      Area around Airport/Aerodrome:

The buildings/structures in the vicinity of aerodromes shall conform to the regulations of the Civil Aviation Authority extracted and given in the Annexure XV. However, latest rules, including amendments, if any, notified by the Directorate General of the Civil Aviation shall be followed in all such cases of building constructions in the vicinity of aerodromes. If the site is located within 20 kms. from the aerodromes reference point, for constructions, which rise to 30 metres or more in height, no objection certificate shall be obtained from the Directorate General Civil Aviation Areas within Chennai Metropolitan Area which fall in the approach funnel, the transitional area and trough around runways are given in the map annexed.

(5)     Natural hazard prone areas:

Areas likely to have (i) moderate to very high damage risk zone of earth quakes, or (ii) moderate to very high damage by cyclones, or (iii) significant flood flow or inundation, or (iv) land slides proneness or potential, or (v) tsunami proneness, or (vi) one or more of this hazards, have been declared as natural hazard prone areas. Whole of Chennai Metropolitan Area falls in this natural hazard prone areas classification. Structural design and aspects of the building constructions in the Chennai City, Municipalities, and Panchayats shall also take into account of the special provisions contained in the Building Rules under the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), Building Rules under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and Building Rules under the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), respectively relating the regulations for natural hazard prone areas.

(6)     Green Belt along Poonamallee Bye pass and Redhills Bye pass roads:

As per National Highways Standards, green belts on either side to a depth of 15 metres along Poonamallee Bye pass road and Red hills bye pass road have been reserved. In this green belt area forming part of plots/sites, no development except gate pillars and watchman booth is permissible.

Regulation - 25. Planning parameters.

The extent of the site, plot coverage, FSI, set back etc. for the developments shall be regulated according to the tables below:

Table (1). Ordinary Residential Buildings and other small developments:

·                      Ordinary residential/predominantly residential buildings, clinics, dispensaries, nursing homes with floor area not exceeding 300 sq. m. and G + 1 floor in height.

·                     Working women hostels/old age homes with floor area not exceeding 500 sq. m. and G + 1 floor in height.

·                     Corporate/Institution Guest houses with floor area not exceeding 300 sq. m. and G+l floor in height.

·                     Cottage industries (with number of workers not exceeding 8 and electric machineries not exceeding 5 H.P.) with floor area not exceeding 300 sq. m. and G + 1 floor in height.

·                      Nursery schools, primary schools with floor area not exceeding 300 sq. m.

·                     Reading rooms, libraries, Post office, EB Office, telegraphic office, local body maintenance offices with floor area not exceeding 300 sq. m.

Note: 

[10](i)]   In CBA, there shall be at least 1 m. wide internal passage from rear to front in ground floor, directly accessible to road.

[11](ii) In cases of residential or predominantly residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI; and

(b)      where dwelling units for Low Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.]

Table (2) Ordinary Commercial Buildings and other small developments:

Ordinary commercial/predominantly commercial buildings including shops, private offices, banks, restaurants, fuel filling stations with or without service stations not exceeding 5 H.P. Departmental Stores, Clinical Labs, Schools of Commerce, with floor area less than 300 sq. m. and up to Ground + one floor.

Note. (i) In cases of fuel filling stations, the buildings proposed within the premises shall not exceed single storeyed and clearance of the Explosives department shall be furnished for the development.

(ii) In CBA, there shall be atleast 1m wide internal passage from rear to front in Ground floor, directly accessible to road.

Table (3) Cottage industries, Green industries and Orange industries up to 30 H. P.

Note. In CBA, there shall be atleast lm wide internal passage from rear to front in Ground floor, directly accessible to road. 

Table (4) Green industries, and Orange industries (other than Special and Hazardous industries) up to 200 HP permissible in industrial use zone

Note. In CBA, there shall be at least 1 m. wide internal passage from rear to front in Ground floor, directly accessible to road.

Table (5) Industries exceeding 200 H.P. (other than the industries listed under Special and Hazardous Industries):

Table (6) Special and Hazardous Industries (Red Industries):

Table (7) Institutional buildings:

Including nursery schools, primary schools and religious buildings with floor area exceeding 300 sq. m. secondary schools, colleges, higher educational, technical and research institutions, students hostels and dormitories, research institutions, broad-casting, telecasting and telecommunication centers, Government and Quasi-Government offices and Institutions, Government archives, museums, art galleries and public libraries, foreign missions, Consulates and embassies.

Note. (i) In CBA, there shall be at least 1 m. wide internal passage from rear to front in Ground floor, directly accessible to road.

(ii) In cases of Government and Quasi-Government hospital buildings an additional FSI of 0.25 is allowable over and above the normally permissible FSI.

Table (8) Religious buildings with floor area less than 300 sq. m. and height not exceeding G + 1 floors:

Note. In CBA, there shall be atleast 1 m wide internal passage from rear to front in Ground floor, directly accessible to road

Table (9) Transport terminals such as bus terminals, bus stands, railway stations, truck terminals, container terminals:

Note.

In CBA, there shall be at least 1 m. wide internal passage from rear to front in ground floor, directly accessible to road.

Regulation - 26. Regulation for special buildings.

(1)     "Special buildings" means

(a)      a residential or commercial buildings with more than 2 floors; or

(b)      a residential building with more than six dwelling units; or

(c)      a commercial building exceeding a floor area of 300 square metres:

Provided that any construction in the second floor with prior permission as an addition to an existing ground and first storeyed authorised ordinary residential building which is three years old shall not be construed as a "Special Building".

(2)     (a) The minimum width of the public road on which the site abuts or gains access shall be 10 metres:

Provided that if the extent of the site is more than 1,100 sq. m. a special building for residential use may be permitted on a site abutting or gaining access from 9 m. wide public road:

Provided further that special building for residential use may be permitted with limitation on maximum number of dwellings and/maximum height of the building on a site abutting or gaining access from 9 m. wide public road subject to compliance of the planning parameters stated in the Tables under sub-rule (3) below.

The minimum width stated above shall be the exist3ing width of the road and not the street alignment prescribed.

Explanation.

(i)       Road width means the road space as defined in DR No. 2(35). The qualifying road width for permitting special building shall be available at least for a stretch of 250 m. along the length of the road abutting the site and the stretch from a junction can be straight or a curve or zig zag or combination of the above.

To cite examples:

(a)      If the road over its general length is of 10 metres width, but because of some kinks in front of the site one end is 9.8 metres and the other end is 10.2 metres is acceptable.

(b)      If the general road is of width less than 10 metres width, but only widens opposite to or nearer to the site is more than 10 metres, is not acceptable.

(c)      If the road is generally of 10 metres width up to a considerable length on one side, but discontinues and narrows into a road of smaller width on the other side of the site in question and the plot owner is willing to leave enough space for continuity of 10 metres road in front of his site, this will have to be checked and decided on case-by-case.

(d)      If the general road width is less than 10 metres and the site owner merely agrees to leave enough space to have 10 metres in front of his site only, this is not acceptable.

(ii)      Road width measurements for the above purpose shall be of the road as designed and laid and the existence of unauthorized encroachments, for which no patta has been given, will not normally affect adversely provided the shortage in width in the minimum stretch stated above does not exceed 10% of the minimum prescribed width. However, permissibility or otherwise (in exceptional cases) in such specific situations will be decided case-by-case.

(b) If the site does not directly abut a public road but gains access through a private exclusive passage or through a part of the plot which can be treated as a passage from a public road of minimum width as prescribed above, the minimum width of such passage shall be as follows:

(3)     The extent of site, FSI, set back, etc. for Residential/Predominantly residential Special buildings shall be regulated according to the Tables below:

 

TABLE A

Note.

(i)       For Economically Weaker Sections housing development, the minimum plot extent shall be 20 sq. m. within city and 40 sq. m. in the rest of CMA, frontage shall be minimum 4 m.

(ii)      In CBA, there shall be at least 1 m. wide internal passage from rear to front in ground floor, directly accessible to road

[18](iii) In cases of residential or predominantly residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI; and

(b)      where dwelling units for Lower Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter, or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.]

 

TABLE B

[27]Note: 

(i)       In cases where the minimum required SSB is more than 3.5 m. option can be had to leave the min. 3.5 m. on one side and the remainder of the total of both the min. required SSBs on the other aide.

(ii)      Similarly when minimum required RSB is more than 3.5 m. option can also be had to leave the min. required 3.5 m. on the rear and the remainder of the min. in the front.

(iii)     In cases of residential or predominantly residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI; and

(b)      where dwelling units for Low Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.]

 

TABLE C

[32]Note:

(i)       In cases where the minimum required SSB is more than 3.5 m. option can be had to leave the min. 3.5 m. on one side and the remainder of the total of both the min. required SSBs on the other side.

(ii)      Similarly, when minimum required RSB is more than 3.5 m. option can also be had to leave the min. required 3.5 m. on the rear and the remainder of the min. in the front.

(iii)     In cases of residential or predominantly residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI; and

(b)      where dwelling units for Low Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.]

(4)     Commercial or predominantly commercial special building.

Note:

(i)       For public buildings, such as theatres, kalyana mandapams, assembly halls, exhibition halls, hospitals, nursing homes, hotels, lodging nooses, etc. setback all around shall not be less than 6 metres.

(ii)      In CBA, there shall be at least 1 m. wide internal passage from rear to front in Ground floor, directly accessible to road.

(iii)     In cases of hospital buildings, an additional FSI of 0.25 is allowable over and above the normally permissible FSI.

(5)     Structures permissible in the minimum prescribed front setback, side set back and rear set back are given in the regulation No. 11.

(6)     The minimum width of corridor shall be as given in the Annexure XVII.

[37](7)   (a) Parking spaces shall be provided within the site conforming to the regulations given in the Annexure XVI.

(b) In cases where upper floor/floors over a stilt parking floor is/are proposed for parking to satisfy the minimum number of parking required as per the Development Regulations, such upper parking floor/floors shall conform to the special regulations prescribed in the Annexure-XXV-A.]

(8)   Rainwater harvesting provisions as prescribed in the Annexure XIX shall be provided.

(9)   Special regulations for physically disabled stated in the Annexure XXII shall be adhered to.

[38](10) Solar Photo Voltaic system shall be mandatory and shall be provided as prescribed in Annexure XXIII]

(11) The reservation of land for community recreational purposes such as park or play ground required in these regulations shall be as given in the Annexure XX.

(12) If the building is constructed on stilts and the stilt floor is to be used for parking, the minimum clear height of the floor (between the lower floor and the bottom of the beam) shall not exceed 3 m. and it shall not be enclosed for use as garages; if it is enclosed, it shall be counted for FSI and number of floors for the purpose of defining special building/MSB.

(13) Every special building development exceeding 900 sq. m. in floor area shall be provided with electrical room in ground floor or open space at ground level within the premises to accommodate electrical transformer conforming to the regulations detailed in Annexure XXIV.

(14) If a special building contains more than one use and the allow ability of the built space with reference to the abutting road width and exclusive passage width shall be decided based on the number of dwellings for the residential use and equivalent floor area allowable for commercial and other uses.

(15) Vehicular ramp in set back spaces around a special building may be permitted subject to the condition that the clearance of the proposed ramp from the property boundary/street alignment shall be minimum 1.5 metres and a clear motorable driveway of minimum 3.5 meters in width is available around the building.

(16) The structures incidental to the main activities such as water closet/pump room, transformer room, transformer yard, electric room shall not be construed as individual block for the purpose of these rules. However, these structures may be permitted in the prescribed set back space provided that they do not fall

in the drive way and its height does not exceed 4 metres, provided further that transformer and electrical rooms floor area does not exceed 15 sq. m. and W.C and Pump room per block does not exceed 6 sq. m.

(17) In cases of special building residential developments exceeding 100 dwelling units in primary residential use zone, commercial and institutional uses not exceeding 10 per cent of the floor area of the building at lower habitable floor levels, may be allowed (not for any industrial use) as incidental uses required for the occupants of the remaining residential developments within the premises.

(18) In areas where sewage system provided by the Metro Water/Local Body concerned is not available, and

(a)      where number of dwelling units exceeds 50 nos. or 2,500 sq. m. of commercial area (for this purpose 50 sq. m. is equated to one dwelling unit), sewage treatment plant shall be provided and maintained for the disposal of the sewage within the site itself with prior clearance from the Metro Water/Pollution Control Board, as the case may be, on location and design;

(b)      where number of dwelling units is less than 50 nos. or 2500 sq. m. of commercial area, septic tank with up-flow filters shall be provided and maintained for the disposal of the sewage within the site itself.

(19) Any construction with roof over it in the terrace floor for A.C. Plant/structures shall be counted, as a floor and categorization of type of building shall be done accordingly.

(20) In cases where the extent of the site where residential or predominantly residential developments proposed exceeds 10,000 sq. m. (1 hectare), the developer shall reserve minimum ten per cent of the site area (excluding roads, if any, handed over to local body) and provide housing thereon for lower income groups with dwelling units not exceeding 45 sq. metres in floor area each, either within the site proposed for special building development or in a location within a radius of 2 k.m. from the site under reference. The developer or promoter or owner shall sell these small dwellings only for this purpose. No conversion or amalgamation shall be permissible in these cases of lower income group dwellings.

(21) In residential/predominantly residential developments with dwelling units exceeding 100 in number, the design should include waste management infrastructure and at least a closed non-polluting storage provision for solid waste storage within the premises preferably with direct access from the abutting road shall be provided so that the local body can collect this stored waste from it.

(22) The space set apart for formation of a new road as per Master Plan or Detailed Development Plan or road widening/street alignment shall be transferred to the Authority or the Agency or the Local Body designated by the Authority through a registered Gift Deed before actual issuance of planning permission. The exact mode of conveyance of the land shall be consistent with the relevant enactment and regulations. In such cases, 'Transfer of Development Rights' (TDR) certificate may be obtained to the extent eligible as per regulations given in the Annexure XXI.

(23) Basement Floor:

(a)      The height of basement floor shall not exceed 1.2 metres above ground level and the headroom shall be minimum 2.4 metres.

(b)      No part of the basement shall be constructed in the minimum required set backspaces, required for the movement of fire fighting vehicles/equipments.

(c)      In cases where second basement is proposed for parking and incidental uses, sufficient provision for lighting and ventilation and also for protection from fire to the satisfaction of Directorate of Fire and Rescue Services shall be made.

(d)      During the construction of the basement floor, it shall be sole responsibility of the planning permission holder to ensure that the building/structure in the adjoining sites are not weakened/damaged.

(24) Security Deposit:

The applicant shall deposit a sum at the rate of if [39][Rs 200] per square metre 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 Chennai Metropolitan Development Authority, if not, it would be forfeited:

[40]Provided that the security deposit will also be acceptable in the form of Bank Guarantee issued by any Scheduled Bank having branch in Chennai Metropolitan Area, in the format prescribed by the Chennai Metropolitan Development Authority for the entire validity period of the planning permission.]

(25) Display Board:

(a)      The details of the development for which planning permission issued, date of expiry of permit, etc. shall be displayed in the format prescribed by the Authority on a board of size at least 60 cm. x 120 cm.

(b)      The applicant shall pay a sum of Rs. 10,000 (Rupees ten thousand only) as earnest money non interest bearing refundable deposit and same should be utilized for the purpose of installing the prescribed size board on the site by Chennai Metropolitan Development Authority, in the event of the applicant not fulfilling the conditions stated in (a) above.

(c)      If the applicant fulfills the conditions (a) above, the deposit shall be refunded after production of the completion certificate.

[41](26) In case of Hospital Buildings with Ground Floor/Stilt Floor + First Floor and above and floor area exceeding 300 sq.m. in each floor, the special provisions for Hospital Buildings prescribed in Annexure XXVIII shall be adhered to.]

Regulation - 27. Regulation for group developments.

(1)     Group development means accommodation for residential or commercial or combination of such activities housed in two or more blocks of buildings in a particular site irrespective of whether these structures are interconnected or not. Any inter link between the structures in terms of connecting corridors shall not be construed as making any two structures into one block. However, if these blocks are connected solidly at least for one-third the width of any one block on the connecting side, then, such blocks shall be construed as a single block.

(2)     (a) The minimum width of the public road on which the site abuts or gains access shall be 10 m.

The minimum width stated above shall be the existing width of the road and not the street alignment prescribed.

Explanation.

(i)       Road width means the road space as de-fined in DR No. 2(35). The qualifying road width for permitting Group development shall be available at least for a stretch of 250 m. along the length of the road abutting the site and the stretch from a junction can be straight or a curve or zigzag or combination of the above.

To cite examples:

(a)      If the road over its general length is of 10 metres width, but because of some kinks in front of the site one end is 9.8 metres and the other end is 10.2 metres is acceptable.

(b)      If the general road is of width less than 10 metres width, but only widens opposite to or nearer to the site is more than 10 metres, is not acceptable.

(c)      If the road is generally of 10 metres width up to a considerable length on one side, but discontinues and narrows into a road of smaller width on the other side of the site in question and the plot owner is willing to leave enough space for continuity of 10 metres road in front of his site, this will have to be checked and decided on case-by-case.

(d)      If the general road width is less than 10 metres and the site owner merely agrees to leave enough space to have 10 metres in front of his site only, this is not acceptable.

(ii)      Road width measurements for the above purpose shall be of the road as designed and laid and the existence of unauthorized encroachments, for which no patta has been given, will not normally affect adversely provided the shortage in width in the minimum stretch stated above does not exceed 10% of the minimum prescribed width. However, permissibility or otherwise (in exceptional cases) in such specific situations will be decided case-by-case.

(b) If the site does not directly abut a public road but gains access through a private exclusive passage or through a part of the plot which can be treated as a passage from a public road of minimum width as prescribed above, the minimum width of such passage shall be as follows:

(3)     The extent of site, FSI, set back, etc. for group development shall be regulated according to the table below:

Note.

(i)       For public buildings such as theatres, kalyana mandapams, assembly halls, exhibition halls, hospitals, nursing homes, hotels, lodging houses, etc. setback all around shall not be less than 6 metres.

[43](ii) In cases of residential or predominantly residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI; and

(b)      where dwelling units for Low Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.]

(iii)   In cases of hospital buildings, an additional FSI of 0.25 is allowable over and above the normally permissible FSI.

(4)     Structures permissible in the minimum prescribed front set back, side setback and rear set back are given in the regulation No. 11

(5)     The minimum width of corridor shall be as given in the Annexure XVII.

[44](6) (a) Parking spaces shall be provided within the site conforming to the regulations given in the Annexure XVI.

(b) In cases where upper floor/floors over a stilt parking floor is/are proposed for parking to satisfy the minimum number of parking required as per the Development Regulations, such upper parking floor/floors shall conform to the special regulations prescribed in the Annexure- XXV-A.]

(7)   Rainwater harvesting provisions as prescribed in the Annexure XIX shall be provided.

(8)   Special regulations for physically disabled stated in the Annexure XXII shall be adhered to.

[45](9) Solar Photo Voltaic system shall be mandatory and shall be provided as prescribed in Annexure XXIII.]

(10) The reservation of land for community recreational purposes such as park or play ground required in these regulations shall be as given in t    he Annexure XX.

(11) Internal vehicular access way including passage, if any, within the site shall a clear width of 7.2 m. and such vehicular access shall be available for every building block in the site within a distance of 50 metres. Further, it shall be a clear open to sky and no projection of structure over it is permissible.

(12) If the building is constructed on stilts and the stilt floor is to be used for parking, the minimum clear height of the floor (between the lower floor and the bottom of the beam) shall not exceed 3 metres and it shall not be enclosed for use as garages. If it is enclosed, it shall be counted for FSI and number of floors for the purpose of defining Group Development/MSB.

(13) If a Group Development contains more than one use and the allow ability of the built space with reference to the abutting road width and exclusive passage width shall be decided based on the number of dwellings for the residential use and the equivalent floor area allowable for commercial and other uses.

(14) Every Group Development exceeding 900 sq. m. in floor area shall be provided with electrical room in ground floor or open space at ground level within the premises to accommodate electrical transformer conforming to the regulations detailed in Annexure XXIV.

(15) Vehicular ramp in set back spaces around building blocks may be permitted subject to the condition that the clearance of the proposed ramp from the property boundary/street alignment shall be minimum 1.5 metres and a clear motorable driveway of minimum 3.5 m. in width is available around the building block.

(16) The structures incidental to the main activities such as water closet/pump room, transformer room, transformer yard, electric room shall not be construed as individual block for the purpose of these rules. However, these structures may be permitted in the prescribed set back space provided that they do not fall in the drive way and its height does not exceed 4 metres provided further that transformer and electrical rooms floor area does not exceed 15 sq. m. and W.C and Pump room per block does not exceed 6 sq. m.

(17) In cases of residential developments exceeding 100 dwelling units in primary residential use zone, commercial and institutional uses not exceeding 10 per cent of the floor area of the building at lower habitable floor levels, may be allowed (not for any industrial use) as incidental uses required for the occupants of the remaining residential developments within the premises.

(18) In areas where sewage system provided by the Metro Water/Local body concerned is not available; and

(a)      Where number of dwelling units exceeds 50 nos. or 2,500 sq. m. of commercial area (for this purpose 50 sq. m. is equated to one dwelling unit) sewage treatment plant shall be provided and maintained for the disposal of the sewage within the site itself with prior clearance from the Metro Water/Pollution Control Board, as the case may be, on location and design;

(b)      Where number of dwelling units is less than 50 nos. or 2,500 sq. m. of commercial area, septic tank with up-flow filters shall be provided and maintained for the disposal of the sewage within the site itself.

(19) Any construction with roof over it in the terrace floor for A.C. plant/structures shall be counted, as a floor and categorization of type of building shall be done accordingly.

(20) In cases where the extent of the site where residential or predominantly residential developments proposed exceeds 10,000 sq. m. (1 hectare), the developer shall reserve minimum ten per cent of the site area (excluding roads, if any, handed over to local body) and provide housing thereon for lower income groups with dwelling units not exceeding 45 sq. metres in floor area each, either within the site proposed for group development or in a location within a radius of 2 k.m. from the site under reference. The developer or promoter or owner shall sell these small dwellings only for this purpose. No conversion or amalgamation shall be permissible in these cases of lower income group dwellings.

(21) In residential/predominantly residential developments with dwelling units exceeding 100 in number, the design should include waste management infrastructure and at least a closed non polluting storage provision for solid waste storage within the premises preferably with direct access from the abutting road shall be provided so that the local body can collect this stored waste from it.

(22) In the interest of the public for better circulation in the area and also to ensure that the proposed development does not block access to the properties around, in cases of large developments where link roads have to be provided for connectivity to the adjoining lands/areas, through the site applied for development, the Authority reserves the right to insist the applicant to set apart such road spaces within the site and the applicant shall hand over the same free of cost through a registered gift deed to the authority or local body designated by it for declaring it as public road. In such cases, set back from these roads to the buildings proposed shall be provided as prescribed in these regulations.

(23) The space set apart for formation of a new road proposal in Master Plan/Detailed Development Plan or road widening/street alignment shall be transferred to the Authority or the Agency or the Local Body designated by the Authority through a registered Gift Deed before actual issuance of planning permission. The exact mode of conveyance of the land shall be consistent with the relevant enactment and regulations In such cases, 'Transfer of Development Rights' (TDR) certificate may be obtained to the extent eligible as per regulations given in the Annexure XXI.

(24) Basement Floor:

(a)      The height of basement floor shall not exceed 1.2 metres above ground level and the headroom shall be minimum 2.4 metres.

(b)      No part of the basement shall be constructed in the minimum required set backspaces, required for the movement of fire fighting vehicles/equipments.

(c)      In cases where second basement is proposed for parking and incidental uses, sufficient provision for lighting and ventilation and also for protection from fire to the satisfaction of Directorate of Fire and Rescue Services shall be made.

(d)      During the construction of the basement floor, it shall be sole responsibility of the planning permission holder to ensure that the building/structure in the adjoining sites are not weakened/damaged.

(25) Security Deposit:

The applicant shall deposit a sum at the rate of [46]Rs. 200] per square metre 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 Chennai Metropolitan Development Authority; if not, it would be forfeited:

[47]Provided that the security deposit will also be acceptable in the form of Bank Guarantee issued by any Scheduled Bank having branch in Chennai Metropolitan Area, in the format prescribed by the Chennai Metropolitan Development Authority for the entire validity period of the planning permission.]

(26) Display Board:

(a)      The details of the development for which planning permission issued, date of expiry of permit, etc. shall be displayed in the format prescribed by the Authority on a board of size at least 60 cm. x 120 cm.

(b)      The applicant shall pay a sum of Rs. 10,000/- (Rupees ten thousand only) as earnest money non interest bearing refundable deposit and the same should be utilized for the purpose of installing the prescribed size board on the site by Chennai Metropolitan Development Authority, in the event of the applicant not fulfilling the conditions stated in (a) above.

(c)      If the applicant fulfills the conditions (a) above, the deposit shall be refunded after production of the completion certificate.

(27) Group development exceeding 50 dwelling units or where the extent of the site on which it is proposed exceeds 1 hectare, it shall be designed and the plans signed by a qualified Architect.

(28) Notwithstanding anything stated above, Group developments for Economically Weaker Sections housing and special projects undertaken by Chennai Metropolitan Development Authority may be approved, subject to the conditions as may be stipulated by the Authority.

[48](29) In cases of Hospital Buildings with Ground Floor/Stilt Floor + First Floor and above and floor area exceeding 300 sq.m. in each floor, the special provisions for Hospital Buildings prescribed in Annexure XXVIII shall be adhered to.]

Regulation - 28. Special rules for multi-storeyed buildings.

(1)     (a) Site extent.

The minimum extent of site for construction of multi-storeyed buildings shall not be less than 1,500 square metres.

(b) Road width.

The site shall either abut on a road not less than 18 metres in width or gain access from public road not less that 18 metres in width through a part of the site which can be treated as an exclusive passage of not less than 18 metres in width:

Provided further that multi-storeyed building may be permitted with limitations on maximum FSI and maximum height of the building on a site abutting or gaining access from a public road of minimum 12 m./15 m. in width, or gain access from public road not less than 12 m./15 m. in width through a part of the site which can be treated as an exclusive passage of not less than 12 m./15 m. in width, subject to compliance of the planning parameters stated in the Table under sub rule (2) below.

Explanation.

(i)       "Road width" means the road space as defined in DR No. 2 (35). The qualifying road width for permitting multi-storeyed building shall be available at least for a stretch of 500 m. along the length of the road abutting the site and the stretch from a junction can be straight or a curve or zigzag or combination of the above.

To cite examples:

(a)      If the road over its general length is of 18 metres width, but because of some kinks in front of the site one end is 17.8 metres and the other end is 18.2 metres is acceptable.

(b)      If the general road is of width less than 18 metres width, but only widens opposite to or nearer to the site is more than 18 metres, is not acceptable.

(c)      If the road is generally of 18 metres width up to a considerable length on one side, but discontinues and narrows into a road of smaller width on the other side of the site in question and the plot owner is willing to leave enough space for continuity of 18 metres road in front of his site, this will have to be checked and decided on case-by-case.

(d)      If the general road width is less than 18 metres and the site owner merely agrees to leave enough space to have 18 metres in front of his site only, this is not acceptable.

(ii)      Road width measurements for the above purpose shall be of the road as designed and laid and the existence of unauthorized encroachments, for which no patta has been given, will not normally affect adversely, provided the shortage in width in the minimum stretch stated above does not exceed 10% of the minimum prescribed width. However, permissibility (in exceptional cases) or otherwise in such specific situations will be decided case-by-case.

(2)     The extent of the site, FSI, set back, etc. for multi-storeyed building shall be regulated according to the table below:

Explanation.

(1)     For the purpose of these rules, group development is one which has two or more blocks of buildings in a particular site irrespective of whether these structures are inter connected or not. Any inter link between the structures in terms of connecting corridors shall not be construed as making any two structures into one block. However, if these blocks are connected solidly at least for l/3rd the width of any one block on the connecting side, then, such blocks shall be construed as a single block.

Note.

(i)       The space specified above shall be kept open to sky and free from any erection/projection (such as sunshade/balcony) of any building other than a fence or compound wall provided that these open yards may be used for the provision of access ways to the building's parking facilities.

(ii)      A watchman or caretaker booth or Kiosk not exceeding 2.5 m. x 2.5 m. in size at each gate and not exceeding 3 m. in height, or power/transformer room not exceeding 4 m. in height shall be permitted in the set back space at ground level after leaving 7 metres clear set back from the main structure. Provided that the height restriction shall not apply for an open transformer.

(iii)     Gate pillars without or with arches with a minimum headroom clearance of 5.50 m. at least to a width of 3.5 m. may be permitted in the set back space after leaving 7 metres clear set back from the main structure.

(iv)    In the cases where street alignment has been prescribed, the front open space shall be left from the street alignment.

(v)      In cases of hospital buildings an additional FSI of 0.25 is allowable over and above the normally permissible FSI.

[50](vi) In cases of residential or predominately residential developments,

(a)      where dwelling units for Economically Weaker Sections do not exceed 30 sq. m. in floor area each, 50% of normally permissible FSI is additionally allowable over and above the normally permissible FSI, and

(b)      where dwelling units for Low Income Group do not exceed 50 sq. m. in floor area each, 30% of normally permissible FSI is additionally allowable over and above the normally permissible FSI:

Provided that the developer or promoter or owner shall not sell these dwellings for other than the said purposes and no conversion or amalgamation shall be permissible in these cases of lower income group dwellings.

(vii) In cases of Low Income Group and Economically Weaker Sections housing developments, where the height of the building above the ground level is above 15.25 m. and up to 30 m., the minimum required setback space from the property boundary shall be 6 m.]

(3)     Development charges shall be double for the part of the building, which falls in the height exceeding 1.5 times the width of the road.

(4)     Parking and Parking facilities:

[51](a)] For the use of the occupants and of persons visiting the premises for the purposes of profession, trade, business, recreation or any other activity, parking spaces and parking facilities shall be provided within the site to the satisfaction of the Authority and conforming to the standards specified in Annexure XVI.

[52](b) In cases where upper floor/floors over a stilt parking floor is/are proposed for parking to satisfy the minimum number of parking required as per the Development Regulations, such upper parking floor/floors shall conform to the special regulation prescribed in the Annexure-XXV-A.]

(5)     Vehicular access within the site:

Internal vehicular access way including passage, if any within the site shall have a clear width of 7.2 m. and such vehicular access shall be available for every building block in the site. Further, it shall be a clear width of open to sky and no projection in structure over it is permissible.

(6)     Corridor width:

The corridor serving as access for units in the development in whichever floor they may be situated shall not be less than the standards prescribed in Annexure XVII.

(7)     Basement floor:

(a)      The height of basement floor shall not exceed 1.2 metres above ground level and the headroom shall be minimum 2.4 metres.

(b)      No part of the basement shall be constructed in the minimum required set backspaces required for the movement of snorkel.

(c)      In cases where second basement is proposed for parking and incidental uses, sufficient provision for lighting and ventilation and also for protection from fire to the satisfaction of Director of Fire and Rescue Services shall be made.

(d)      During the construction of the basement floor, it shall be sole responsibility of the planning permission holder to ensure that the building/structure in the adjoining sites are not weakened/damaged.

(8)     The reservation of land for community recreational purposes such as park or play ground required in these regulations shall be as given in the Annexure XX.

(9)     Conformance to National Building Code of India:

(a)      In so far as the determination of sufficiency of all aspects of structural designs, building services, plumbing, fire protections, construction practice and safety are concerned, the specifications, standards and code of practices recommended in the National Building Code of India shall be fully confirmed to and any breach thereof shall be deemed to be a breach of the requirements under these regulations.

(b)      Every multi-storeyed development erected shall be provided with

(i)       lifts as prescribed in National Building Code;

(ii)      a stand-by electric generator of adequate capacity for running lift and water pump, and a room to accommodate the generator;

(iii)     an electrical room of not less than 6 metres by 4.0 metres in area with a minimum head room of 2.75 metres to accommodate electric transformer in the ground floor; and the space for installation of transformers shall conform to the Regulation given in Annexure XXIV; and

(iv)    at least one metre room of size 2.4 metres by 2.4 metres for every 10 consumers or 3 floor whichever is less. The metre room shall be provided in the ground floor.

(10)   Fire safety, detection and extinguishing systems:

(a)      All building in their design and construction shall be such as to contribute to and ensure individually and collectively and the safety of life from fire, smoke, fumes and also panic arising from these or similar other causes.

(b)      In building of such size, arrangement or occupancy that a fire may not itself provide adequate warning to occupants, automatic fire detecting and alarming facilities shall be provided where necessary to warn occupants or the existence of fires, so that they may escape, or to facilitate the orderly conduct of fire exit drills.

(c)      Fire protecting and extinguishing system shall conform to accepted standards and shall be installed in accordance with good practice as recommended in the National Building Code of India, (amended from time to time) and to the satisfaction of the Director of Fire and Rescue Services by obtaining a no objection certificate from him.

(11)   In cases of residential developments exceeding 100 dwelling units in primary residential use zone, commercial and institutional uses not exceeding 10 per cent of the floor area of the building at lower habitable floor levels, may be allowed (not for any industrial use) as incidental uses required for the occupants of the remaining residential developments within the premises.

(12)   The design and plans of the building shall be made and signed by a qualified Civil or Structural Engineer and an Architect who should possess the qualification referred to in the Architect Act, 1972 (Central Act 20 of 1972), so as to become a member of the profession of Architects under the provisions of the said Act. The qualified Engineer or Structural Engineer should also be Class I Licensed Surveyor registered with Corporation of Chennai/Local body concerned.

(13)   Improvement charges.

The cost of laying/improvements to the systems in respect of road/water supply, sewerage/drainage/electric power supply that may be required as assessed by the competent authority, viz., corporation of Chennai/Chennai Metropolitan Water Supply and Sewerage Board/Tamil Nadu Electricity Board shall be borne by the applicant.

(14)   Security deposits.

The applicant shall deposit a sum at the rate of [53][Rs. 400] per square metres 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 Chennai Metropolitan Development Authority; if not, it would be forfeited:

[54]Provided that the security deposit will also be acceptable in the form of Bank Guarantee issued by any Scheduled Bank having branch in Chennai Metropolitan Area, in the format prescribed by the Chennai Metropolitan Development Authority for the entire validity period of the planning permission.]

(15)   Display Board.

(a)      The details of the development for which planning permission issued, date of expiry of permit, etc. shall be displayed in the format prescribed by the Authority on a board of size at least 60 cm. x 120 cm.

(b)      The applicant shall pay a sum of Rs. 10,000 (Rupees ten thousand only) as earnest money non interest bearing refundable deposit and same should be utilized for the purpose of installing the prescribed size board on the site by Chennai Metropolitan Development Authority, in the event of the applicant not fulfilling the conditions stated in (a) above.

If the applicant fulfills the conditions (a) above, the deposit shall be refunded after production of the completion certificate.

(16)   In areas where sewage system provided by the Metro Water/Local Body concerned is not available; and

(a)      where number of dwelling units exceeds 50 Nos. or 2,500 sq. m. of commercial area (for this purpose 50 sq. m. is equated to one dwelling unit) sewage treatment plant shall be provided and maintained for the disposal of the sewage within the site itself with prior clearance from the Pollution Control Board on location and design;

(b)      where number of dwelling units is less than 50 nos. or 2500 sq. m. of commercial area, septic tank with up-flow filters shall be provided and maintained for the disposal of the sewage within the site itself.

(17)   In cases where the extent of the site where residential or predominantly residential developments proposed exceeds 10,000 sq. m. (1 hectare), the developer shall reserve minimum ten per cent of the site area (excluding roads, if any, handed over to local body) and provide housing thereon for lower income groups with dwelling units not exceeding 45 sq. metres in floor area each, either within the site proposed for multi-storeyed building MSB development or in a location within a radius of 2 k.m. from the site under reference. The developer or promoter or owner shall sell these small dwellings only for this purpose. No conversion or amalgamation shall be permissible in these cases of lower income group dwellings.

(18)   In residential/predominantly residential developments with dwelling units exceeding 100 in number, the design should include waste management infrastructure and at least a closed non-polluting storage provision for solid waste storage within the premises preferably with direct access from the abutting road shall be provided so that the local body can collect this stored waste from it.

(19)   In the interest of the public for better circulation in the area and also to ensure that the proposed development does not block access to the properties around, in cases of large developments where link roads have to be provided for connectivity to the adjoining lands, areas, through the site applied for development, the Authority reserves the right to insist the applicant to set apart such road spaces within the site and the applicant shall hand over the same free of cost through a registered gift deed to the authority or local body designated by it for declaring it as public road. In such cases, set back from these roads to the buildings proposed shall be provided as prescribed in these regulations.

(20)   The space set apart for formation of a new road as per Master Plan or Detailed Development Plan or road widening/street alignment shall be transferred to the Authority or the Agency or the Local Body designated by the Authority through a registered Gift Deed before actual issuance of planning permission. The exact mode of conveyance of the land shall be consistent with the relevant enactment and regulations. In such cases, 'Transfer of Development Rights' (TDR) certificate may be obtained to the extent eligible as per regulations given in the Annexure XXI.

(21)   Rain water harvesting provisions as prescribed in the regulations given in Annexure XIX shall be provided.

[55](22) Solar Photo Voltaic system shall be mandatory and shall be provided as prescribed in Annexure XXIII]

(23) Civil Aviation height and activity restrictions stated in the regulation No. 24(4)(c) shall be adhered to. In cases where helipads are proposed at terrace of commercial/industrial multi-storeyed buildings, clearance of civil aviation department shall be produced.

(24) Special regulations for physically disabled stated in the regulations given in Annexure XXII shall be adhered to.

(25) Areas set apart for multi-storeyed building developments are given in the Annexure IX.

(26) Scrutiny of the plan.

The plan shall be scrutinized and forwarded to Government with the recommendation of a panel comprising of the following members for approval.

(i)       Member-Secretary, Chennai Metropolitan Development Authority - Chairman.

(ii)      Director of Fire and Rescue Service - Member.

(iii)     Engineering Director, Chennai Metropolitan Water Supply and Sewerage Board - Member.

(iv)    Chief Engineer, Corporation of Chennai - Member.

(v)      Chief Engineer, Tamil Nadu Electricity Board, Chennai -Member.

(vi)    Chief Planner, Chennai Metropolitan Development Authority - Member.

(vii)   Joint Commissioner of Police (Traffic, Chennai) -Member.

(viii)  Concerned Engineer from the local body (other than Corporation of Chennai) - Special invitee.

[56](ix) "Superintending Engineer, Public Works Department Buildings (Construction and Maintenance) Circle, Chennai-Special Invitee;

(x) Joint Director of Town and Country Planning Special Invitee;

(xi) An experienced Architect with academic experience -Special Invitee; and

(xii) Senior Planner, Chennai Metropolitan Development Authority - Member Convener.] Any suggestions of alterations recommended by the panel and approved by the Government shall be incorporated in the plans.

[57](27) In cases of Hospital Buildings with Ground Floor/Stilt Floor + First Floor and above and floor area exceeding 300 sq.m. in each floor, the special provisions for Hospital Buildings prescribed in Annexure XXVIII shall be adhered to.]

Regulation - 29. Layout and sub-division regulations.

This regulation seeks to ensure access to plots by way of roads and private passages, creating hierarchy of roads depending on the road length and intensity of developments in the area and also to provide adequate linkages to the existing roads and proposed roads in the Master Plan and Detailed Development Plan and further to provide proper circulation pattern in the area, providing required recreational spaces such as parks/playgrounds, and providing spaces for common amenities such as schools, post and telegraph offices, fire stations, police stations, etc

(1)     The minimum extent of plots and frontage shall be as prescribed for various uses and types of developments given in the Development Regulation Nos. 25, 26, 27 and 28.

(2)     (a) The minimum width of the public streets/road on which the site abuts or gains access shall be 7.2 m. for residential layout developments and 9 m. for industrial layout developments. For sub-divisions the minimum width of the passage/public streets/road on which the site abuts or gains access shall be as required for different uses and types of developments.

(b) The minimum width stated above shall be the existing width of the road and not the street alignment prescribed.

(3)     The width of the streets/roads and passages in the layouts/sub-divisions/amalgamations shall conform to the minimum requirements given below:

(a)      for Residential developments.

B. Streets and Roads:

(b)      for Industrial Development.

Note.

Notwithstanding anything contained above, the Authority reserves the right to revise layouts proposed by the applicant and applied for sanction in order to provide for better adequate linkages proper circulation pattern requirements considering local conditions, etc.

(4)     Cul-de-sacs:

Can be provided when their length do not exceed 60 metres. They shall be provided with a turn around area of 9 metres x 9 metres at the closed end.

(5)     Splay:

A splay at the intersection of two or more streets/roads shall be provided subject to the minimum dimensions given below:

(6)     Reservation of land for recreational purposes in a layout or sub-division for residential, commercial, industrial or combination of such uses shall be as follows:

(a)      The land for community recreational purposes shall be restricted to ground level, in a shape and location to be specified by the Chennai Metropolitan Development Authority. The land so reserved shall be free from any construction by the layout owner, developer or promoter

(b)      The building and use of land shall conform to the conditions that may be imposed while sanctioning the layout. The space set apart for commercial, institutional, industrial or other uses shall be deemed to be zoned for commercial, institutional, industrial or corresponding uses under the Master Plan.

(7)     (a) The space set apart for roads (except those which may remain private) and the 10% area reserved for recreational purposes shall be transferred to the Authority or Agency or the Local Body designated by the Authority free of cost through a registered gift deed before the actual approval of the layout under the provisions of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972). The exact mode of conveyance should be consistent with the relevant enactment and regulations.

(b) In cases of industrial estates developed by Government agencies, the Authority reserves the right to allow them to retain the spaces set apart for roads and the recreational spaces as parks/play grounds and maintain them for the purposes to the satisfaction of the Authority.

(c) The Authority reserves the right to reserve space for recessed bus stops as part of the road space in the layouts exceeding 2 hectares, where found necessary on public interest and this part of the road space also be transferred free of cost as stated in the sub-rule 7(a) above.

(8)     Ten per cent of layout area (excluding roads), additionally, shall be reserved for "public purpose" in those layouts, which are more than 10,000 sq. m. in extent. Interested departments shall be given intimation of layout approval by the Chennai Metropolitan Development Authority and requested to purchase the land from the owner of developer of promoter, on paying the cost of plots so reserved. The owner or developer or promoter has every right to sell the lands for residential purpose if no demand from any public departments is received within one year.

(9)     In cases where the extent of the residential layout exceeds 10,000 sq. m. (1 hectare) ten per cent of layout area (excluding roads) shall be developed as EWS (Economically Weaker Sections) plots and the owner or developer or promoter shall sell these plot only for this purpose. No conversion or amalgamation shall be permissible in these cases of EWS (Economically Weaker Sections) plots.

(10)   When the area of land proposed for subdivisions is 20 hectares or more the Authority may reserve not more than 12 per cent of the total area for industrial and commercial purposes and the area so reserved shall be deemed to be zoned for that purpose under the Master Plan.

(11)   The cost of laying improvements to the systems in respect of road, water supply, sewerage, drainage or electric power supply that may be required as assessed by the competent authority, namely, the Corporation of Chennai, Chennai Metropolitan Water Supply and Sewerage Board, Tamil Nadu Electricity Board, shall be borne by the applicant.

(12)   Notwithstanding any thing stated above, layouts for EWS (Economically Weaker Sections) housing, site and services schemes, and slum improvement may be approved subject to certain conditions as may be stipulated by the Authority.

Regulation - 30. Architectural control.

The Architectural facade or elevation of any building or the architectural features of any premises shall be in conformity with such conditions as the Authority may impose at the time of grant of permission.

Regulation - 31. Conservation of buildings of historical or architectural interest.

In the opinion of the Authority, if a building or premises not covered under the Archeological Monuments Act is of historical or architectural interest and needs to be conserved, such heritage buildings/premises shall be listed and notified and any development at such heritage building premises shall conform to the regulations given in Annexure XXV.

Regulation - 32. Tree preservation.

(a)      The Authority may, in the interest of amenity, make a Tree Preservation Order for any tree or group of trees or belt of forest land.

(b)      The tree preservation order may prohibit the felling, topping, lopping or willful destruction of the trees concerned, except when those operations are carried out with the permission of the Authority and under such conditions, as the Authority may deem fit. In granting planning permission for any development, the Authority may, wherever it is appropriate, make adequate provision for the preservation or planting of trees, as may be specified.

Regulation - 33. These Regulations to prevail.

(a)      In the application of these regulations, if there is conflict between the requirements under these regulations and the requirements under any other Act or rules, these regulations and the provisions of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act TV of 1919) or Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994) or any other law relating to the local authority for the time being in force or any rule, bye-law or regulation made under the said Act or laws, such provisions which are contrary to these regulations shall stand suspended.

(b)      The notifications made under the Municipal and Panchayat Acts and the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) as regards setting up of the Industrial and Residential area in the Chennai Metropolitan Area will cease to operate from 5.8.1975, i.e., the date of coming into force of the First Master Plan for Chennai Metropolitan Planning Area.

Regulation - 34. Identification of boundaries.

(a)      In conformity with the intent and spirit of these rules, where uncertainty exists as to the boundaries in the land use maps, the following regulations shall apply:

(i)       Boundaries indicated, as approximately following the centre line of the streets, Highway lands shall be construed to follow such centre lines.

(ii)      Boundaries indicated, as approximately following established boundaries of Survey Field Nos. shall be constructed as following such Survey Field Boundaries.

(iii)     Boundaries indicated, as approximately following the city limits shall be construed as following city limits.

(iv)    Boundaries indicated as following the shoreline be construed to follow such shoreline and in the event of change in the shoreline shall be construed as moving with the actual shoreline. Boundaries indicated, as approximately following the centre lines of streams, rivers, canals, lakes or other bodies of water shall be construed to follow such centre line.

(b)      Boundaries indicated as parallel to, or extension of, feature indicated in (i) to (iv) above shall be so construed. The scale of map shall determine distances not specifically indicated on the map.

Regulation - 35. Discretionary powers.

(1)     In specific cases where a clearly demonstrable hardship is caused, the Authority or Government may relax any of the parameters prescribed by these regulations, but not the land use.

(2)     In the case of organized market and shopping centers, the Authority or Government may, at its discretion, permit use of machinery not exceeding 15 horse power in respect of each shop, if it is considers that such permission shall not be injurious to health or amenity for the area.

(3)     The normally permissible FSI for Information Technology industries, Information Technology enabling services and Bio-informatics units certified by the appropriate authority in Designated Information Technology Parks, except in Primary Residential use zone within the Chennai City Corporation area, may be relaxed by the Authority or Government up to the extent of 100 per cent.

Regulation - 36. Premium FSI.

[58]The Authority may allow Premium FSI over and above the normally allowable FSI subject to a maximum of 1 (one) relating the same to the road width parameters as follows:

The Premium FSI shall be allowed in specific areas as may be notified, subject to guidelines and on collection of charge at the rates as may be prescribed by the Authority with the approval of the Government. The amount so collected towards the award of Premium FSI shall be remitted into the Government account to be allotted separately for this purpose for utilising it for infrastructure development in that area as may be directed by the Government.

Regulation - 37. Delegation of powers.

Any of the powers, duties or functions conferred or imposed or vested in the Authority/Government by any of foregoing regulations may be delegated to any Officer under its control or to any Officer of Government or to a local authority.

Regulation - 38. Penalties.

Every person who shall commit any breach or any of the foregoing regulations shall be punishable with fine which may extend to Rs. 1,000 and in the case of a continuing breach, with fine which may extend to Rs. 50 for every day during which such breach continues after conviction for the first such breach.

Regulation - 39. Transitory provision.

[59]All applications for development including multi-storied building, pending prior to 2nd September 2008 shall be disposed of in accordance with the Development Control Rules for the Chennai Metropolitan Area under the First Master Plan for the Chennai Metropolitan Area.]