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State of Kerala - Section

Section 54 in Kerala Municipality Building Rules, 1999

54. Educational, Medical or Hospital and office or business occupancies.

(1)Approval of the District Town Planner shall be obtained for the usage of plot upto 0.5 hectares and the layout of buildings upto [1500] [Substituted '500' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] sq. metre area under educational, medical/hospital and official business occupancies and approval of the Chief Town Planner shall be obtained for the usage of plot exceeding 0.5 hectare area and layout of buildings with more than [1500] [Substituted '500' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] sq. metres of area;
(2)The usage of plots proposed for development or redevelopment of land or construction of any building shall be governed by the provisions contained in the detailed town planning scheme or development plan for the area:Provided that where no such plan exists the usage of plot and or building shall be decided by the District Town Planner or Chief Town Planner, as the case may be.
(3)All buildings upto 10 metres height under educational, medical/hospital or office/business or storage occupancy with more than 300 sq. metres built up area and shall have the minimum open (yards) spaces as shown below:-
(i)front yard-average 6 metres with minimum 4.5 metres
(ii)side yards-average 2 metres with minimum 1.5 meters (each side).
(iii)rear yard-average 3 metres with minimum 1.5 metres:
Provided that where more than one building is proposed to be constructed in the same plot it shall suffice if the open spaces under this sub rule are provided from the plot boundaries with open yards (space) between two buildings not less than 1.5 metres for buildings upto 10 metres height and three metres exceeding that height:Provided further that where the height of the building exceeds 10 rnetres, the open yard (space) from the boundaries shall be increased proportionately at the rate of 50 cms for every 3 metres increase in height.
(4)Every hospital shall be provided with incinerator for the disposal of hazardous and pathogenic wastes.
(4a)In the case of buildings [(i) exceeding 1000 sq. metres plinth area or exceeding 15 metres height] [Substituted 'exceeding three floors from ground level' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] under educational, medical/hospital or office/business occupancy, a certificate of approval from the Director of Fire Force or an officer authorised by him in the behalf shall be obtained and produced by the applicant before issuing permit. [and in case of buildings exceeding 300 sq. metres and below 1000 sq. metres, as also in case of buildings not exceeding 15 metres height a self-declaration in the prescribed form in Appendix P from the applicant along with a certificate from the architect/engineer who had prepared the plan to the effect that the construction of the building shall conform to the fire and safety norms specified under sub-rule (5) below] [Added by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
(5)All other requirements in respect of fire protection shall conform to Part IV, Fire Protection, National Building Code of India, 1983, Amendment No. 3 and shall also be subject to any further condition laid down by the Secretary. -
(6)Sanitation facilities to be provided shall be computed at the rate of not less than 1 person per 4.75 Sq. m of carpet area of the building and shall be provided in numbers not less than those stipulated in Table 9 and Table 9A, as the case may be .
(7)[ All buildings in Group B (educational) and Group C (medical/hospital) occupancies, whatever may be its built-up area and other buildings in Group E (office or business occupancies) exceeding 2500 sq. metres built up area special provision shall be made for in-situ liquid waste management treatment plant.
(8)All buildings in Group B (educational) and Group C (medical/hospital) occupancies, whatever may be its built-up area and other buildings in Group E (office or business occupancies) exceeding 1500 sq. metres built up area special provision shall be made for recycling and reusing of waste water generated out of the use of water in the said building.] [Inserted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
(1) (2) (3) (4a) (4b) (4c)
Sl. No. Fitments Assembly occupancies Assembly Assembly Assembly
Theatres, Auditorium, art Galleries, Libraries,Restaurants, wedding halls, Community halls Bus Terminal Railway Station Air ports
1 Water Closet 1 per 200 males or part thereof and 1 per 100females or part thereof 4 for first 1000 persons and 1 for everysubsequent 1000 persons or part thereof 5 for first 1000 persons and 1 for everysubsequent 1000 persons or part thereof 5 for first 1000 person and 1 for everysubsequent 1000 persons or part thereof
2 Urinals 1 per 50 person or part thereof 6 for first 1000 persons and 1 for everysubsequent 1000 persons or part thereof 6 for first 1000 person and 1 for everysubsequent 1000 persons or part thereof 6 for first 1000 person and 1 for everysubsequent 1000 persons or part thereof
3 Wash Basin 1 for every 200 males and 1 for every 200females 4 wash basin each in male and female toiletstalls 4 wash basin each in male and female toiletstalls 4 wash basin each in male and female toiletstalls
4 Bath        
Sl. No. Hotels Storage occupancy Educational Educational Office/Mercantile Occupancies Industrial Occupancies
Boarding Institutions Other Educational Institutions
  (5) (6) (7) (8) (9) (10)
Water Closet 1 per 100 males and 1 per 100 females 1 per 50 males and 1 per 25 females 1 per 10 boys and 1 per every 8 girls 1 per 40 boys and 1 per every 25 girls 1 for every 25 males or part thereof and 1 forevery15 females or part thereof 1 per every 25 males and 1 per every 15 females
Urinals 1 per water closet fro males 1 per 100 males or part thereof 1 per every 25 boys 1 per every 50 boys 1 for every 25 person or part thereof 1 for every 25 person or part thereof
Wash Basin 1 per water closet for males and 1 per watercloset for females   1 per 10 boys and 1 per every 10 girls 1 per every 40 boys and 1 per every 40 girls Preferably one on each floor  
Bath 1 per 100 persons   1 per 10 boys and 1 per 100 persons 1 per every8 girls     As required for particular trades or occupancies
Sanitation requirements for Medical/Hospital Occupancy
Sl. No. Fitments Hospitals with indoor patients ward Hospitals with outdoor patients Administration Building
For males and females For males For females For male personnel For female personnel
(1) (2) (3) (4) (5) (6) (7)
1 Water closet One for every 8 beds or part thereof One for every 100 persons or part thereof Two for every 100 persons or part thereof One for every 25 persons or part thereof One for every 15 persons or part thereof
2 Ablution taps One in each water closet plus one water tap withdraining arrangement in the vicinity of water closets and urinalsfor every 50 beds or part thereof One in each water closet. One water tap withdraining arrangements shall be provided for every 50 persons orpart thereof in the vicinity of water closet and urinals One in each water closet. One water tap withdraining arrangements shall be provided for every 50 persons orpart thereof in the vicinity of water closet and urinals
3 Wash basins Two upto 30 beds; add one for every additional30 beds or part thereof One for every 100 persons or part thereof One for every 25 persons of part thereof 30 bedsor part thereof
4 Baths with shower One bath with shower for every 8 beds or partthereof   One on each floor
5 Bed pan washing sink One for each ward    
6 Cleaners sink One for each ward minimum One per floor minimum One per floor minimum
7 Kitchen sink & dish washers (where kitchen isprovided) One for each ward    
8 Urinals   One for every 50 persons or part thereof Nil up to 6 persons1for 7-20 persons 2 for 21-45 persons 3 for 46-70 persons 4 for 71-100 persons From 101 to200 persons add at the rate of 3%. For over 200 persons add atthe rate of 2.5%.