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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(4) in Kerala Municipality Building Rules, 1999

(4)All industrial buildings upto 10 metres in height from ground level with built up area exceeding 200 sq. metres or where the power used exceeds 30 H.P. or where the number of workers employed exceeds 20, shall have open spaces not less than that specified below:-
Open Space Group G1 Group G2
Front Yard 5.0 metres 3.0 metres
Yard on either side 3.0 metres 3.0 metres
Rear yard 5.0 metres 3.0 metres
Provided that in Industrial growth centers or industrial development areas or any declared industrial areas it shall suffice, if the building has an open space of not less than 3.0m in all sides.Provided further that where more than one building is proposed to be constructed in the same plot, it shall suffice if the open spaces under this sub rule are provided from the plot boundaries with open yards (spaces) in between the buildings not less than 3 metres for buildings upto 10 metres in height;Provided further that in the case of small industrial buildings with height upto 10 metres, the width of open yard from all the boundaries except front and that in between buildings shall be minimum 1.50 metres :Provided further that where the height of the building exceeds 10 metres, the open yard from the boundaries and in between the buildings shall be increased proportionately at the rate of 50 cms for every 3 metres increase in height;Provided further that structures for accessory uses may be permitted within the rear open space.