Section 59 in Kerala Municipality Building Rules, 1999
59. Hazardous occupancy.
(1)Approval of District Town Planner shall be obtained for the usage of plot [up to one hectares] [Substituted 'upto 0.5 hectares' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] area and layout of building [up to 1000 sq. meters] [Substituted 'upto 500 sq. metres' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] area under hazardous occupancy and approval of Chief Town Planner shall be obtained for the usage of plot exceeding [one hectare] [Substituted '0.5 hectares' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] area and lay out of buildings exceeding [1000 sq. metres] [Substituted '500 sq.metres' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] areas.(2)The usage of plots proposed for development or redevelopment or construction of any building shall be governed by the provisions contained in the detailed town planning scheme or development plan for the locality :Provided that where no such plan exists the usage of the plot and or building shall be decided by the Chief Town Planner or an Officer authorised by him in this behalf.(3)The minimum width of open yard all round the building shall be 3 metres in the case of buildings under Group I(1) hazardous occupancy and 7.5 metres in the case of Group I (2) hazardous occupancy.(4)Omitted(5)where the internal drainage system from a building under hazardous occupancy is proposed to be connected to the public drainage system, prior approval of the arrangement shall be obtained from the Pollution Control Board and Water Authority and in such cases the internal drainage system shall be connected by means of a suitable tap so as to exclude volatile or other objectionable matters.(5a)In the case of buildings under hazardous occupancy other than Group I (1), a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be obtained and produced before issuing building permit.(6)All requirements in respect of fire protection in hazardous including warehousing buildings shall conform to Part IV, Fire Protection, National Building Code of India, 1983 and amendment No. 3.(7)The Minimum sanitation facilities to be provided in hazardous buildings shall be as given below:(a)at the rate of one water closet for the first 50 males or part thereof and two water closet for the first 50 females or part thereof and thereafter one water closet for every additional 70 persons or part thereof, male or female;(b)at the rate of one urinal for every 100 males or part thereof ;(c)at the rate of one drinking water fountain for every 100 person or part thereof;(d)at the rate of one washing facility for 50 persons or part thereof ; and(e)the number of sanitation facilities like water closet, urinal, etc. to be provided shall in no case be less than as computed at the rate of one person per every 30 Sq. mts. of the gross floor area of the building.(8)The Secretary shall, after considering the width of roads, traffic generated, location with respect to points of intersections and nearness to occupancies of educational, assembly, mercantile, storage and hazardous uses, in consultation with the District Collector and Chief Town Planner decide the location of petrol filling stations and its layout.(9)The location and or construction of petrol tank and vent-pipe shall be governed by the provisions of the Petroleum Rules, 1976.(10)The retail dispensing unit of a petrol filling station shall be installed at a distance of 7.5 metres. from any point of the marked boundary of its premises.(11)The kiosk or sales office shall have a minimum open space of 1.00 metre from the plot boundaries other than that abutting the street.(12)The location and area limits of crematoria or burning and burial grounds including cemetery shall be as approved by the District Collector.(13)There shall be minimum 7.5 metres open space all round the crematorium.(14)The Secretary shall, after considering the access roads, traffic congestion in the locality and in consultation with the Chief Town Planner decide the location of the traffic stations like municipal bus stands or inter State bus terminals and the construction of buildings shall conform to the provisions in these rules.(15)[ for all buildings special provision shall be made for construction of in-situ liquid waste management treatment plant.(16)For all buildings there shall be a special provision for recycling and reusing of waste water generated out of the use of water in the said building.] [Inserted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
