Section 53(2) in The Kerala Panchayat Buildings Rules, 2011
(2)The recreational space as per sub rule (1) shall have not less than 6% of the total floor area of all the units taken together. [A minimum 35%] [Substituted 'A minimum 50%' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] of such recreational space shall be provided outside the building on the ground itself. Remaining recreational space may be provided either inside a building or outside or both. The recreational space, if provided outside a building on the ground, shall be exclusive of [mandatory open space,] [Inserted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] parking areas, driveways and other utility areas. If recreational space is partly provided on any open terrace, the recreational space so provided shall not be more than 25% of the open terrace area. Such space shall be enclosed all around either by walls or parapet walls made of stable materials to a height of not less than 150 centimetres with grill mesh of size not more than 10centimetres X 10 centimetres over it upto further height of 150 centimetres. Such recreational space in open terrace shall be provided with safety measures including exits as per these rules.Note :-
