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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(b) in Kerala Municipality Building Rules, 1999

(b)Floor area of ground floor:
(i)the floor area of ground floor shall be calculated at the plinth level excluding the plinth off-sets (if the off-set does not exceed 5 cm.);
(ii)in cases where the building consists of columns projecting beyond cladding the floor area shall be taken up to the external face of the cladding and shall not include the projections of columns;
(iii)in the case of verandahs and balconies with at least one of its sides open (other than parapets) to exterior or interior open spaces, only fifty per cent of the area shall be taken into account for calculation of floor area, and,
(iv)open platforms and terraces at ground floor and porches shall not be included in the floor area.