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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(2) in The Kerala Panchayat Buildings Rules, 2011

(2)[ All buildings whether existing or herein after proposed, shall be classified, in one of the following occupancies, according to the use or character of occupancy, namely:-
Non-residential occupancies Residential
Group A1 Residential
Group A2 Lodging Houses
Group B Educational
Group C Medical/Hospital
Group D Assembly
Group E Office/Business.
Group F Mercantile (Commercial)
Group G1 Low and Medium Hazard Industrial
Group G2 High Hazard industrial
Group H Storage
Group I Hazardous
Notes: -
(i)Any building not specifically covered by any of the occupancies under sub-rule (2) shall be in the group, which most nearly resembles its existing or proposed use.
(ii)Minor occupancy incidental to operations in another type of occupancy shall be considered as part of the main occupancy and shall be classified under the relevant group for the main occupancy.
(iii)Any building which accommodates more than one use under sub- rule (2) shall be included under the most restrictive group.
(iv)The classification of buildings into occupancy groups are only for the purpose of these rules. The ‘Occupancy group’ is not synonymous with the use zones mentioned in the zoning regulations stipulated in Town Planning Schemes.]