Section 53(2) in Kerala Municipality Building Rules, 1999
(2)No hazardous use shall be permitted in residential buildings or part thereof.Provided that, in residential areas, the Secretary shall permit flour mills of area upto 30 Sq. metres with power upto 10.H.P. and may permit flour mills exceeding 30 Sq. metres area or power exceeding 10.H.P. or exceeding both with the prior sanction of the council:Provided further that Secretary shall permit hazardous use incidental to residential occupancy such as poultry, dairy or kennel in residential areas.
