Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 23 in Kerala Municipality Building Rules, 1999

23. General requirement regarding plot.

(1)No land development or redevelopment shall be made or no building shall be constructed on any plot on any part of which there is deposited refuse, excreta or other offensive matter which in the opinion of the Secretary is considered objectionable, until such refuse, excreta or other offensive matter has been removed there from and the plot has been prepared or left in a manner suitable for land development or building purpose for the satisfaction of the Secretary.
(2)No land development or redevelopment shall be made or no building shall be constructed on a plot, which comprises or includes a pit, quarry or other similar excavation or any part thereof unless such plot has been prepared or left in a manner or condition suitable for land development or redevelopment or building purposes to the satisfaction of the Secretary.
(3)No land development or redevelopment shall be made or no building shall be constructed on a plot liable to flood or on a slope forming an angle of more than 45 degrees with horizontal or on soil unsuitable for percolation or on area shown as flood-able area in any town planning scheme or in sandy beds, unless it is proved by the owner to the satisfaction of the Secretary that construction of such a building will not be dangerous or injurious to health and the site will not be subjected to flooding or erosion or cause undue expenditure of public funds for providing sewers, sanitation, water. supply or other public services.
(4)Any land development or redevelopment or building construction or reconstruction in any area notified by the Government of India as a coastal regulation zone under the Environment (Protection) Act, 1986 (29 of 1986) and rules made there under shall be subject to the restrictions contained in the said notification as amended from time to time.
(5)No building or part of a building shall be constructed or reconstructed or no addition or alteration shall be made to any existing building in the intervening spaces between the building and any overhead electric supply line as described in the Table 1 below and as specified in the Indian Electricity Rules as amended from time to time.Provided that single storied buildings shall be allowed even if the above mentioned clearance is not available, if the applicant produces a no objection certificate from the Chief Electrical Inspector or an officer authorized by him, before issue of permitClearance from Overhead Electric Lines
Sl.No Type of Electric supply Line Minimum Horizontal clearance in metres. Minimum Vertical clearance in metres.
1 Low and medium voltage 2.40 1.20 lines 2.40 1.20
2 High voltage lines up to and including 33000volts 3.70 1.85
3 Extra high voltage lines above 33000 volts 3.70 plus 0.30m for every additional 33000 voltsor part thereof 1.85 plus 0.30m for every additional 33000 voltsor part thereof