Section 81 in Kerala Municipality Building Rules, 1999
81. Coverage and floor area ratio.
(1)Maximum coverage permissible by the committee constituted under rule 85 shall not exceed 80 per cent for residential, special residential, mercantile or commercial, small industrial and storage occupancy; 60 per cent for assembly, office and industrial occupancy, 50 per cent for educational, medical or hospital and hazardous occupancy under Group I(1) and 40 percent for hazardous Group I (2) occupancy.(2)The maximum floor area permissible based on the FAR values for various occupancies shall be calculated as follows.(a)Floor area based on FAR permissible as per column 4 of table 2 in rule 31 for the extent of the plot prior to surrendering of the land plus an incentive floor area of twice the FAR permissible as per column 4 of the table 2 in rule 31 for the extent of land surrendered free of cost.Provided that the maximum FAR permissible calculated in the above manner shall not exceed the FAR as per column 5 of table 2 for the entire land.Provided further that FAR of column 5 of table 2 in rule 31 for the entire land shall be permitted on payment of additional fee at the rate specified in sub-rule (3) od rule 31 for the difference area if any.
