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State of Kerala - Section

Section 32 in Kerala Municipality Building Rules, 1999

32. Height of buildings.

(1)The Maximum height of any building or part thereof shall be limited according to the width of the street as follows:-
(a)The maximum height of the building or part thereof shall not exceed twice the width of the street abutting the plot plus twice the width of the yard from the building to the abutting street and this height may further be increased proportionately at the rate of 3 metres for every 50 cms. by which the building or the corresponding portion or floor of the building is set back from the building line;
(b)If a building plot abuts on two or more streets of different width, the building plot shall be deemed to abut the street that has the greater width for the purposes of this rule and the height of the building shall be regulated by the width of that street and shall be continued at this height along the narrower street:
Provided that the height restriction as per this rule shall be compulsory only for buildings or part of building coming within 12 metres of building line:Provided further that appurtenant roof structures like staircase tower over head tanks, air conditioning rooms, lift rooms, cellular telecommunication equipment or tower structures, cabin rooms, chimneys, parapet walls and similar roof structures other than pent houses shall not be included in the height of the building for the purpose of this rule:Provided also that architectural features serving no other function except that of decoration shall not be included in the height of the building for the purpose of this rule.
(2)For buildings, structures and installations in the vicinity of airports the stipulations with regard to height shall be further limited as shown in Table 3. This shall be subject to any notification issued by Government of India under the Aircrafts Act 1, 1934.Provided that buildings, structures and installations exceeding the height shown in Table 3 shall be allowed if no objection certificate from the concerned airport authority is obtained and produced before the Secretary for issuing the permit.Aerodrome Vicinity Height Restrictions
Sl. No. Limits of distance from the Aerodromereference point of buildings, structures or installationsmeasured horizontally Permissible height of building structured orinstallation from Aerodrome reference point
International Civil Air Ports and theirAlternates Other Civil Air ports and civil Aerodromes
(1) (2) (3) (4)
1 Between 8.535 km and 22 km Between 7.925 km and 22 km 152 m
2 Between 7.315 km and 8.535 km Between 6.706 km. and 7.925 km. 122 m
3 Between 6.096 km. and 7.315 km Between 5.486 km. and 6.706 km 91 m
4 Between 4.877 km. and 6.096 km Between 4.267 km. and 5.486 km 61 m
5 Between 4.267 km. and 4.877 km. Between 3.650 km. and 4.267 km. 48 m
6 Between 3.658 km. and 4.267 km Between 3.048 km. and 3.658 km. 36 m
7 Between 3.048 km. and 3.658 Between 2.438 km. and 3.048 km 24 m
8 Between 2.438 km. and 3.048 km Between 1.829 km. and 2.438 12 m
9 Less than 2.438 km Less than 2.438 km Nil
except with the concurrence of the concerned airport authorityNotes:- (1) No tree shall be allowed to grow above the height shown in column (4) within the distance shown in column (2) and (3) respectively.
(2)For calculation of permissible height as per this sub rule the highest point of the building without any exemption shall be considered.