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[Cites 0, Cited by 0] [Section 7(9)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(9)(B) in Kerala Municipality Building Rules, 1999

(B)the plans, elevations and sections in the building plan of the buildings accompanying the application shall be accurately drawn to a scale of not less than 1 : 100, and shall, -
(i)include floor plans all floors together with the covered area, accessory buildings and basement floor, if any, and such drawings shall clearly indicate the sizes and spacing of all framing members, size of rooms, position of staircases, ramps and lift wells;
(ii)show the use or occupancy of all parts of the buildings;
(iii)show the exact location of essential services like water closets, sink and bath;
(iv)include sectional drawings showing the height of rooms, building and parapet, thickness and spacing of structural members, floor slabs and roof and details of staircase.
(v)show all street elevation;
(vi)give dimensions of the projected portions;
(vii)include a terrace plan indicating the drainage and the slope of the roof;
(viii)show the direction of north line relative to the plan of the building; and
(ix)specify total floor area of building and carpet area of the building.