Section 61 in The Kerala Panchayat Buildings Rules, 2011
61. [ Group I-Hazardous occupancy. [Substituted 'Group I(1) and I(2) - Hazardous occupancy by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
(1)Approval of the District Town Planner shall be obtained for the usage of plot up to one hectare area and/or layout of buildings up to 1000 sq.metres in floor area under industrial occupancy and approval of the Chief Town Planner shall be obtained for usage of plot exceeding one hectare area and/or layout of buildings above 1000 sq. metres in floor area:Provided that, in the ease of all livestock and poultry farms under Group I occupancy, irrespective of the plot area, such approval is not required for buildings having total floor area up to [750] sq. metres, approval of District Town Planner shall be obtained, if the total floor area is above [750] [Substituted '500' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] sq.metres [***.] [Omitted 'and up to 1000sq.metres, and approval of Chief Town Planner shall be obtained if the total floor area is above 1000 sq. metres.' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]Provided further that, in the ease of Type C magazines as per the provisions contained in the Kxplosivcs Rules, 2008, such approval of the District Town Planner or Chief Town Planner is not necessary. However all other mandatory clearances applicable for such constructions shall be obtained.(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 authorized by him in this behalf:Provided further that, in the ease of Type C magazines as per the provisions contained in the Txplosivcs Rules, 2008, such approval of the District Town Planner or Chief Town Planner is not necessary. However all other mandatory clearances applicable for such constructions shall be obtained.(3)The minimum width of open yard all around the building shall be 7.5 metres:Provided that, the minimum open yard mandated above shall not be made applicable for insisting setbacks between the gravestone/graveyard and any building, both within the plot, if the plot is partly or fully used for burial purpose.(4)The minimum clear width of access to a building as well as the width of the street giving access to the plot from the main street shall be 7 metres and shall be motorabie:Provided that, in the ease of building (s) with total floor area up to 300 sq.mctres, crematoria or burial grounds, the width shall not be less than 3 metres and shall be motorabie.Provided further that, in the ease of Type C magazines as per the provisions contained in the Explosives Rules, 2008, such width shall not be less than 3.6 metres.](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 arrangements 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 trap so as to exclude volatile or other objectionable matters.(6)In the case of buildings under hazardous occupancy [***] [Omitted 'other than Group I(1)' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).], 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.(7)All other requirements in respect of fire protection in hazardous including warehousing buildings shall conform to Part IV, Fire and Life Safety, National Building Code of India, 2005 and amendment No.3.(8)The minimum sanitation facilities to be provided in hazardous buildings shall be as shown below.(a)at the rate of one water closet for the first 50 males or part thereof and two water closets for the first 50 females or part thereof and there after one water closet for every additional 70 persons or part thereof, males or females;(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 persons 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 for every 30 sq. metres of the gross floor area of the building.[Note. [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] - in eases where the total number of workers docs not exceed five, at least one water closet shall be provided.](9)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 automobile fuel filling stations and their layout.(10)The location and construction of petrol tank and vent-pipe, shall be governed by the provisions of the Petroleum Rules, 1976.(11)The retail dispensing unit of an automobile fuel filling station shall be installed at a distance of 7.5m from any point of the marked boundary of its premises.(12)The canopy shall have a minimum set back of 3 metres from the existing or proposed road boundary, as the case may be.(13)The kiosk or sales office shall have a minimum open space of 1 metre from the plot boundaries other than that abutting the street.(14)The location and area limits of crematoria or burning and burial grounds including cemetery shall be as approved by the District Collector.(15)There shall be minimum 7.5 metre open space all round the crematorium.(16)[ For all buildings a special provision shall be made for construction of in situ liquid waste management treatment plant.(17)For all building a special provision shall be made for recycling and reusing of waste water generated out of the use of water in the said building.
