Section 79 in The Kerala Panchayat Buildings Rules, 2011
79. Coverage and Floor Area Ratio.
- [(1) Maximum coverage permissible by the committee constituted under rule 82 shall not exceed, 80 per cent for residential, special residential, mercantile or commercial and storage occupancy, 60 per cent for assembly, office and Low and medium hazard industrial occupancy (Group Gl), 50 per cent for educational, medical or hospital and high hazard industrial occupancy (Group G2) and 40 per cent for hazardous occupancy (Group-I).] [Substituted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).](2)The maximum floor area permissible based on the FAR values for various occupancies shall be calculated as follows:-(a)Floor area based on FAR permissible as per column (4a) and (5a) of table 2 in rule 35 for the extent of the plot prior to surrendering of land + an incentive floor area of twice the FAR permissible as per column (4a) and (5a) respectively of the table 2 in rule 35 for the extent of the land surrendered free of cost:Provided that the maximum FAR permissible calculated in the above manner shall not exceed the FAR as per column (4b) or (4c) in the case of Category I Village Panchayats and as per column (5b) in the case of Category II Village Panchayats respectively of table 2 for the entire land:Provided further that the FAR of column (4b) or (4c) in the case of Category I Village Panchayats and column (5b) in the case of Category II Village Panchayats respectively of table 2 for the entire land shall be permitted on payment of additional fee at the rate specified in Table 2, for the difference in area if any.
