Section 97C(1) in The Kerala Panchayat Buildings Rules, 2011
(1)Without prejudice to the provisions in the Act, extension in the ground floor with or without floors above it shall be permitted to any building, if the proposed extension satisfies the provisions in this rule, irrespective of whether the building proposed to be extended conforms to the provisions in these rules or not:Provided that for the purpose of calculating maximum coverage and floor area ratio permissible and for calculating the total off street parking requirements and width of access to the building as well as the width of street giving access to the plot from the main street, both the proposed extensions and the building proposed to be extended shall be taken into account.
