Section 34(7) in Kerala Municipality Building Rules, 1999
(7)The Government may, if adequate off street parking facility is available to their satisfaction near the site proposed for building, in any parking building or parking area provided by the Municipality or quasi-Government agency or private agency, permit the secretary by general or special order and subject to conditions specified there in to allow reduction in off street parking space in any or all buildings in that area to the extent not exceeding 50 per cent of the required number of off street parking space.
