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State of Kerala - Section

Section 38 in The Kerala Panchayat Buildings Rules, 2011

38. Parking, Loading and Unloading Spaces.

(1)Area of each off-street parking space provided for parking motor cars shall be not less than 15 sq.metres (5.5 metres x 2.7 metres). The area requirements for each off-street parking space for parking two-wheelers (other than cycles) and cycles are 3 sq.metres and 1.5 sq.metres respectively.
(2)For buildings of different occupancies, off-street parking spaces for motor cars shall be provided within the plot as specified in Tables 4A and 4B as the case be.[Table 4A [Substituted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]Off-street Parking Space for Group A1- apartment houses/ flats
Carpet area per dwelling unit Off-street parking spaces at the rate of
upto 60 sq.metres 1 for every 3 dwelling units
above 60 sq. metres upto 150 sq.metres 1 for every dwelling units
above 150 sq.metres upto 250 sq.metres 1.5 for every dwelling unit
above 250 sq.metres 2 for every dwelling unit
]Note: - Fractions if any in the total number of parkings worked out shall be rounded off to the next whole number.Table 4BOff-street Parking Space for occupancies other than Group A1 - apartment houses/flats
Sl.No Occupancy One parking space for every or fraction of
1 Group A2- Lodging Houses - Lodging and roominghouses, Tourist homes and hostels, Dormitories etc. without anyattached eating facility such as restaurant, Canteen, Cafeteria,mess or dining (i) Rooms with attached bath and W.C(a) 4rooms (with each room upto 12 sq.metres of carpet area)(b)2.5 rooms( with each room upto 12 Sq.metres and upto 20 sq.metresof carpet area)(c) 1.5 rooms ( with each room above 20sq.metres of carpet area)(ii) Rooms without attached bath andW.C(a) 9 rooms(with each room upto 5 sq.metres of carpetarea)(b) 6 rooms (with each room above 5 sq.metres and upto12 sq.metres of carpet area)(c) 3 rooms (with each room above12 sq.metres of carpet area)Note:- Parking space atthe rate of one for every 20 sq.metres carpet area of diningspace or 10 seats of dining accommodation shall be provided inaddition to the above, in the case of Lodging Houses buildingsattached with eating facility.
2 Group B- Educational(i) High schools ,Higher Secondary Schools, Junior Technical Schools, IndustrialTraining Institutes etc.(ii) Higher educational institutions (i) 250 Sq.metres of carpet area(ii)100 sq.metres of carpet area
3 Group C-Medical/Hospital 75 Sq.metres of carpet area
4 Group D-Assembly 15 seats of accommodationNote:-(i)In the case of wedding halls and community halls, for calculatingthe carpet area or seating accommodation, for the purpose ofparking area, the carpet area of either the auditorium or thedining hall, whichever is higher, alone need be taken.(ii)for the purpose of this rule, 1.50 sq.metres carpet area shall beconsidered as one seating accommodation.
5 Group E-Business/Office Building 75 Sq.metres of carpet area for buildingshaving total carpet area upto 1000 sq.metres and50 Sq.metresof carpet area for the total carpet area in excess of 1000sq.metres.
6 Group F –Mercantile/Commercial buildingexceeding 75 sq.metres of carpet area 75 Sq.metres of carpet area for buildings havingtotal carpet area upto 1000 sq.metres and50 Sq.metres ofcarpet area for the total carpet area in excess of 1000sq.metres.
7 [Group Gl-I-ow and medium hazard industrial] [Substituted 'Group G1-Industrial Building' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] 200 sq.metres of carpet area
8 [Group G2-High hazard industrial] [Substituted 'Group G2-Small Industrial' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] 200 sq.metres of carpet area
9 Group H-Storage 200 sq.metres of carpet area
Provided that in the case of Category II Village Panchayats, it shall suffice if 75% of the above parking is provided.Provided further that in the case of a building / building complex accommodating more than one occupancy, parking as above shall be made available in the same plot itself, earmarking the occupancy wise parking areas as detailed in [Table 4A and 4B] [Substituted 'Table 5.1 and 5.2' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] for the respective occupancies:Provided also that, in the case of Government Owned Information Technology Parks, Government Approved Private Information Technology Parks and Government Approved Private Information Technology Buildings under Group E occupancy, the off-street car parking requirement shall be at the rate of one parking space for every 40 sq. metres of carpet area or fraction there of:
(3)Every off-street parking space shall be provided with adequate vehicular access to a street; area of drives, aisles and such other provisions required and adequate area for manoeuvring of vehicles in addition.
(4)Wherever any off-street parking space is required under these rules, 25% of that area shall be provided additionally for parking two- wheelers.
(5)In the case of apartment houses/ flats, 15% of mandatory off-street parking space as in Table 4A shall be provided additionally, earmarked and maintained exclusively to accommodate visitors' parking.
(6)In addition to the parking space as in Table 4B, in the case of Group F - Mercantile or Commercial, [Group G 1-Low and medium hazard industrial, Group G2-High hazard industrial] [Substituted 'Group G1 - Industrial, Group G2' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] - Small industrial and Group H - Storage occupancies, loading and unloading spaces each 30 sq.metres shall be provided within the plot, at the rate of one such space for each 1000 sq.metres of floor area or fraction thereof, exceeding the first 700 sq.metres of floor area.
(7)Not exceeding fifty percent of the mandatory open yard (space) shall be taken into account for calculating the required parking space if such open yard (space) has adequate vehicular access and area for manoeuvring.
(8)The minimum mandatory open spaces around any building(s) as per these rules shall not be sold or let out for parking of vehicles.[9) livery building or floor for parking shall be provided with ramp having suitable slope, sufficient width and strength and/or lift of sufficient size and strength.
(10)Of the mandatory off-street car parking requirement as per these Rules, fifty percent at the maximum may be provided for mechanised parking, on condition that, the owner/occupant shall ensure proper safety, structural stability and functioning of such mechanised vehicle parking system at all times.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]