Section 82 in Kerala Municipality Building Rules, 1999
82. Set back, height, etc.
(1)For buildings under various occupancies the mandatory open space/setback from the proposed road boundary to the building shall be reduced by the breadth of the land so surrendered from that side subject to the minimum of 3.0m from the boundary of the proposed road.Provided that in the case of plots upto 125 sqm of area left after surrendering the land for road schemes other than National Highways and State Highways the committee constituted under rule 85 may considering the width of the land surrendered and left behind shall permit reductions in the said distance to such extent that after such reduction there shall be a minimum of 1.50m distance from the abutting new road boundary.Provided further that the set backs on all other sides shall be reduced in proportion to the percentage of the land surrendered subject to a maximum reduction of 50% of the mandatory open space required for the respective occupancies.Provided also that in the case of buildings having more than four floors of 15m height safety provisions for high rise buildings as provided in Chapter XVII of these rules shall apply.(2)In addition to the minimum front, rear and side open spaces required as per (1) above for height upto 10 m. proportionate increase in such minimum open space at the rate of 0.50m for every 3.0m height exceeding 10m shall be provided.(3)Not withstanding anything contained in these rules in the case of buildings part of which has been demolished for the purposed specified in rule 79, construction or reconstruction of wall with or without doors, shutters shall be permitted on the side abutting the road, without structural alteration.Provided that the door shutter shall not open outward.(4)Building lines specified in town planning schemes, other than special building lines prescribed considering the urban design and heritage aspects and general provisions regarding the distance from centre line of road, restriction on height with respect to width of street and front set back shall not apply to the constructions under this chapter.
