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State of Kerala - Section

Section 56 in The Kerala Panchayat Buildings Rules, 2011

56. Group B - Educational, Group C - Medical/Hospital and Group E - Office or Business Occupancies.

(1)In the case of,-
(a)Professional Educational Institutions under Group B occupancy and all buildings under Group C occupancy, approval of the District Town Planner shall be obtained for usage of plot and lay-out of buildings with total floor area exceeding [1500] [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 'but upto 2000 sq.metres under each such occupancy and approval of the Chief Town Planner shall be obtained for the usage of plot and lay-out of buildings with total floor area exceeding 2000 sq.metres under each such occupancy:' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]
Provided that, if the area is covered under any Town Planning Scheme, the usage of plot shall conform to the provisions contained in that scheme.
(b)In the case of Group B occupancy other than Professional Educational Institutions and Group E occupancy, approval of the District Town Planner shall be obtained for usage of plot and lay-out of buildings with total floor area exceeding [8000] [Substituted '4000' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] sq.metres, [***] [Substituted 'but upto 10000 sq.metres under each such occupancy and approval of the Chief Town Planner shall be obtained for the usage of plot and lay-out of buildings with total floor area exceeding 10000 sq.metres:' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]
Provided that, if the area is covered under any Town Planning Scheme, the usage of plot shall conform to the provisions contained in that scheme.
(2)All buildings upto 10 metres height under educational or medical/hospital or office/business with more than 300 sq.metres built up area shall have the minimum open (yards) spaces as shown below; -
(i)Front yard average 6 metres with minimum 4.5 metres
(ii)Side yard average 2 metres with minimum 1.5. metres (each side)
(iii)Rear yard average 4.5 metres with minimum 2 metres
Provided that, where more than one building is proposed to be constructed in one plot it shall suffice if the open spaces in this sub rules are provided from the plot boundaries with open yards ( spaces )between two buildings not less than 2 metres for buildings upto 10 metres height.Provided further that where the height of the building exceeds 10 metres, the open (yards) space from the boundary and that in between buildings shall be increased proportionately at the rate of 0.5 metres for every 3 metres increase in height [subject to a maximum of 16 metres.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
(3)Every hospital shall possess authorisation from the Kerala State Pollution Control Board under the Bio-medical Waste (Management and Handling) Rules 1998 as amended from time to time, for the disposal of bio-medical waste.
(4)In the case of buildings exceeding three floors from ground level under educational, medical/hospital or office/business occupancy, a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be obtained and produced by the applicant before issuing permit.
(5)Requirements in respect of fire protection shall conform to Part IV, Fire and Life Safety, National Building Code of India, 2005, Amendment No.3 and shall also be subject to any further condition laid down by the Secretary.
(6)Sanitation facilities to be provided shall be computed at the rate of not less than 1 person per 4.75 sq. metres of carpet area of the building and shall be provided in numbers not less than those stipulated in Table 6.Table 6
Sl No Fitments Assembly occupancies Theatres, Auditorium, ArtGalleries, Libraries, Restaurents, Wedding Halls, Community Halls Assembly Bus Terminal Assembly Railway Stations Assembly Airports
(1) (2) (3) (4a) (4b) (4c)
1 Water Closet 1 per 200 males or part thereof and 1 per 100females or part thereof. 4 for first 1000 persons and 1 for everysubsequent 1000 persons or part thereof. 5 for first 1000 persons and 1 for everysubsequent 1000 persons or part thereof. 5 for first 1000 persons and 1 for everysubsequent 1000 persons or part thereof.
2 Urinals 1 per 50 persons or part thereof 6 for first 1000 persons and 1 for everysubsequent 1000 persons or part thereof. 6 for first 1000 persons and 1 for everysubsequent 1000 persons or part thereof. 6 for first 1000 persons and 1 for everysubsequent 1000 persons or part thereof.
3 Wash Basin 1 for every 200 males or part thereof and 1 forevery 200 females or part thereof. 4 wash basins each in male and female toiletstalls. 4 wash basins each in male and female toiletstalls. 4 wash basins each in male and female toiletstalls.
4. Bath        
Hotels Storage occupancy Educational Occupancy Boarding Institutions Educational Occupancy Other educationalinstitutions. Office / Mercantile occupancy Industrial Occupancies
(5) (6) (7) (8) (9) (10)
1 per 100 males or part thereof and 1 per 100females or part thereof. 1 per 50 males or part thereof and 1 per 25females or part thereof. 1 per 10 males or part thereof and 1 per 8females or part thereof. 1 per 40 males or part thereof and 1 per 25females or part thereof. 1 for every 25 males or part there of and 1 forevery 15 females or part thereof. 1 per 25 males or part thereof and 1 per 15females or part thereof.
1 per water closet for males. 1 per 100 males or part thereof. 1 per 25 males or part thereof. 1 per 50 males or part thereof. 1 for every 25 persons or part thereof. 1 per every 25 persons or part thereof
1 per water closet for males and 1 per watercloset for females.   1 per 10 males or part thereof and 1 per 10females or part thereof. 1 per 40 males or part thereof and 1 per 40females or part thereof. Preferably one on each floor.  
1 per 100 persons or part thereof.   1 per 10 males or part thereof and 1 per 10females or part thereof.     As required for particular trades oroccupancies.
Note:- 1. Sanitation facilities to be provided in assembly buildings shall in no case be less than that of 1 person per square metre of carpet area of the building and shall be provided in numbers not less than those stipulated in the table.