Section 29 in Kerala Municipality Building Rules, 1999
29. Development including land sub-division and plot development for industrial development.
- All new developments including land sub- divisions and plot developments shall be subject to the following:-(i)the width of every new street, public or private, intended for use as a cart or carriage way giving access to or through an organized industrial area with not less than six constituent units, shall be minimum 10 meters:Provided that in the case of small industrial units or cul-de-sac not exceeding 150 meters length, the minimum road width shall be 7 meters.(ii)the minimum size of industrial plot abutting street shall be 400 sq. meters in extent with a width of not less than 15 meters:Provided that the minimum plot requirement in item (ii) shall not apply to small industrial units;(iii)in industrial layouts a place for installation of transformer shall be provided in consultation with the Chief Electrical Inspector or an officer authorized by him;(iv)the approval of the Chief Town Planner or an officer authorized by him shall be obtained for the layout of industrial streets and land sub-division exceeding five plots;Note:- For the purpose of these rules small industrial unit means an industrial unit classified as such by Government from time to time or an industrial unit not included in Schedule 1 of the Factories Act, 1948.
