Section 62 in Kerala Municipality Building Rules, 1999
62. Conditions regarding set back.
(1)The minimum distance between the plot boundary abutting any street other than National Highways, State Highways, district roads and other roads notified by the municipality and the building other than a compound wall or fence or outdoor display structure, shall be 2 metres: Provided that any restriction under street alignment or building line or both, if any fixed for the area and any development plan or any detailed town planning scheme or approved road widening proposal or any other rules or byelaws shall also apply simultaneously to all buildings in addition to the provisions contained in sub rule (1);(1 a) The front yard shall be minimum 1.80 metres depth: Provided that if 1.80 metres depth cannot be maintained laterally through out due to the peculiar shape of the plot, it shall suffice if the mean depth is not less than 1.80 metres with minimum depth at all points not less than 1.20 metres(2)Any one side shall have a minimum of 90 cms. and other side shall have a minimum of 60 cms.:Provided that no opening other than ventilator at a height of 2.20 metres from the floor level shall be provided on the side having only 60 cms open space:Provided further that the open space, on one side other than that having 90 cms width may be reduced or even abut the plot boundary without any manner of opening on that side, if the owner of the plot on that side voluntarily agree for the same in writing.](3) The rear side shall have an average of 1 metre with minimum 0.50 metre. (3a) The width of cornice roof, sunshade or weather shade shall be 30 cms in 60 cms wide open space and in other cases it shall be as in sub rule (11) of rule 24.
