Section 99 in The Kerala Panchayat Buildings Rules, 2011
99.
In the case of construction/developments by authorised agencies for the welfare of Tribal people; the Engineer or Architect in charge of the project/scheme shall prepare layout and designs suitable for the area and life style of the Tribals, in consultation with their representatives including the "Mooppan" of the area; and get them approved by the Panchayat.a) The minimum distance between the plot boundary abutting any street other than National Highways, State Highways, District roads and other roads notified by the Panchayat and the building other than compound wall or fence or out door display structure shall be 1.5 metres;b) Number of floors shall be limited to two & a stair room;c) The minimum distance between buildings shall not be less than 1.50 metres;d) Minimum front open space of 1.50 metres shall be provided exclusively for each unit;e) A toilet shall be provided for each unit; with necessary leach pit or septic tank, which may be common.
