Section 102(3) in Kerala Municipality Building Rules, 1999
(3)Separate and independent building shall be permitted in a plot already having one or more buildings, if the proposed building satisfies the provisions of these rules, irrespective of whether the existing buildings in that plot satisfies the provisions of these rules or not:Provided that for the purpose of calculating maximum coverage and floor area ratio permissible and for calculating the total off street parking requirements both the proposed and the existing building in the plot shall be taken into account:Provided further that the proposed building shall have minimum 1.5 meters distance from the other existing buildings, if the proposed building has not more than 3 floors and shall have minimum 3 meters distance, if the proposed building has more than three floors.
