Section 3(1) in The Kerala Panchayat Buildings Rules, 2011
(1)These rules shall apply to ,-(i)any public or private building as described below, namely:-(a)where a building is newly erected, these rules shall apply to the design and construction of the building;(b)where a building is altered, these rules shall apply to the altered portion of the building;(c)where the occupancy or use of a building is changed, these rules shall apply to all parts of the building affected by the change;(d)where addition or extension is made to a building or separate building/buildings in the same site is proposed, these rules shall apply to the addition or extension or new block only:Provided that, for calculation of floor area ratio and coverage and for arriving at the minimum required off- street parking area and width of access to plot as well as the width of street giving access to the plot from the main street, the whole building (existing to be retained and the proposed) shall be taken into account:Provided further that the addition, extension or new building shall be permitted only if the site and existing buildings are authorised.(ii)all land which is proposed to be developed or redeveloped for construction of buildings.
