Section 25 in Kerala Municipality Building Rules, 1999
25. Minimum distance between central fine of a street and building.
(1)The minimum distance between the central line of a street and any building other than a compound wall or fence or outdoor display structure shall be 4.5 meters and that between plot boundary abutting the street and building shall be 3 meters.Provided that in the case of cul-de-sac of whatever width but not exceeding 250metres length or pedestrian lanes and streets upto average 3m width or internal roads and streets of whatever width within or leading to any residential colony, it shall be sufficient if the distance between the plot boundary abutting the street and building is 2 meters for buildings upto 7 metres height irrespective of the distance from the central line of the road to the building.Provided further that in the case of lanes not exceeding 75 meters length leading to one or more individual plots it shall be sufficient if the distance between the plot boundary abutting the lane and the building is 1.50 irrespective of the distance from the central line of the lane.(2)Any restriction under street alignment or building line or both , if any fixed for area and restriction under any development plan or any town planning scheme or approved road widening proposal or any other rules or byelaws shall also apply simultaneously to all buildings in addition to the provisions contained in sub rule (1).(3)The provisions contained in sub rules (1) and (2) shall apply invariably to all buildings where the front, rear or side yard abuts a street or gain access through a street.
