Section 32(1) in Kerala Municipality Building Rules, 1999
(1)The Maximum height of any building or part thereof shall be limited according to the width of the street as follows:-(a)The maximum height of the building or part thereof shall not exceed twice the width of the street abutting the plot plus twice the width of the yard from the building to the abutting street and this height may further be increased proportionately at the rate of 3 metres for every 50 cms. by which the building or the corresponding portion or floor of the building is set back from the building line;(b)If a building plot abuts on two or more streets of different width, the building plot shall be deemed to abut the street that has the greater width for the purposes of this rule and the height of the building shall be regulated by the width of that street and shall be continued at this height along the narrower street:Provided that the height restriction as per this rule shall be compulsory only for buildings or part of building coming within 12 metres of building line:Provided further that appurtenant roof structures like staircase tower over head tanks, air conditioning rooms, lift rooms, cellular telecommunication equipment or tower structures, cabin rooms, chimneys, parapet walls and similar roof structures other than pent houses shall not be included in the height of the building for the purpose of this rule:Provided also that architectural features serving no other function except that of decoration shall not be included in the height of the building for the purpose of this rule.
