Section 133(3) in The Kerala Panchayat Buildings Rules, 2011
(3)The owner shall ensure that such construction or reconstruction or addition or alteration shall:(i)conform to the provisions contained in rule 26;(ii)have 3 metres as minimum distance between the construction and the street boundary in the case of National Highways, State Highways, District Roads and roads notified by Panchayat; and(iii)have yards of width not less than 90 centimetres.Provided that, any yard other than that abutting a street can be reduced upto a width of 60 centimetres and with the written consent of the owner of the land on any side, can even abut that boundary:Provided further that no opening shall be provided on sides abutting the plot boundary and only ventilators (above a height of 2.20 metres above the floor level) shall be provided if the width of yard is less than 90 centimetres:Provided further that, no construction or hanging of any sort shall project outside the boundaries of the site:Provided also that that the projections like cornice roof, sun shade and weather shade shall be so limited that the width of the remaining open space shall not be less than 30 centimetres:Provided further that, if the site is within a distance of 100 metres from any property maintained by Defence establishment and/or within 30 metres from the railway boundary and/or within any Security Zone, no work shall be commenced at site, until letter of intimation of the Secretary with regard to objections if any furnished by the authority or officer concerned as per sub rule (5), (6), (8) and (9) of rule 5 and sub rule (5), (6), (8) and (9) of rule 7 as the case may be, are received by the owner. In such cases, the Secretary shall carry out actions for obtaining objections if any from the respective officer/authority and the same shall be intimated to the owner in writing immediately.
