Section 26 in Kerala Municipality Building Rules, 1999
26. Prohibition for constructions abutting public roads.
- No person shall construct any building other than compound wall within 3 metres, from any plot boundary abutting national highways, state highways or other roads-notified by Municipality:Provided that open ramps or bridges or steps or similar structures with or without parapets or railings shall be permitted as access from the street to the building within that 3 meters and cornice roof or weather shade not exceeding 75 cms shall be permitted to project from the building into such 3 meters.
