[Cites 0, Cited by 0]
[Section 31]
[Entire Act]
State of Kerala - Subsection
Section 31(2) in Kerala Municipality Building Rules, 1999
| Sl.No. | Occupancy | Maximum permissible coverage (percentage of plot area) | Without Additional Fees | With Additional Fee at the rate of 5,000 per square meters of additional floor area |
| (1) | (2) | (3) | (4) | (5) |
| 1 | Residential A1 | 65 | 3.0 | 4.0 |
| 2 | Special Residential A2 | 65 | 2.5 | 4.0 |
| 3 | Educational B | 35 | 2.5 | 3.0 |
| 4 | Medical/Hospital C | 60 | 2.5 | 3.5 |
| 5 | Assembly D | 40 | 1.5 | 2.5 |
| 6 | Office/Business E | 70 | 3 | 4.0 |
| 7 | Mercantile/Commercial F | 70 | 3 | 4.0 |
| 8 | Industrial G1 | 65 | 2.5 | - |
| 9 | Small Industrial G2 | 75 | 3.5 | 4.0 |
| 10 | Storage H | 80 | 3 | 4.0 |
| 11 | Hazardous I(1) | 45 | 2 | - |
| 12 | Hazardous I(2) | 40 | 1.5 | - |