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State of Kerala - Section

Section 55 in Kerala Municipality Building Rules, 1999

55. Assembly occupancy.

(1)Approval of the District Town Planner shall be obtained for the usage of plot upto 0.5 hectares and layout of buildings upto [1500] [Substituted '500' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] Sq. metres area under assembly occupancy and approval of the Chief Town Planner shall be obtained for the usage of plot exceeding 0.5 hectares and layout of buildings with more than [1500] [Substituted '500' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] sq. metres area.
(1a)In the case of buildings used exclusively for worship the maximum permissible coverage shall be 50 per cent of the plot area.
(2)Every building upto 10 metres height under assembly occupancy shall have the minimum open yard (spaces) as shown below:
Sl. No. Total floor area Minimum open space
1 Exceeding 300 sq. metres but not exceeding 500sq. metres (i) Front yard -Average 6 metres with minimum 4.5 metres(ii) Side yards,(each side)- Average 2 metres with minimum 1.5 metres.(iii) Rear yard-Average 2 metres with minimum1.5 metres
2 Exceeding 500 sq. metres but not exceeding 800sq. metres (i) Frontyard-Average 7.50 metres with minimum 5.00 metres(ii) Side yard (eachside)-Average 4 metres with minimum 1.5 metres(iii) Rear yard - Average 3 metres with minimum1.50 metres.]
3 Exceeding 800 sq. metres (i) Front yard-Average 10.5 metres with minimum 6 metres(ii) Side Yard (eachside)-Average 5 metres with minimum 1.5 metres(iii) Rear yard-Average 3 metres with minimum1.5 metres
Provided that in the case of building used exclusively for worship it shall suffice if a minimum of 3 metres width open yard is maintained in the front and a minimum of 1.50 metres width of open yard is provided in other sides including rear of the building upto 10 metres height:Provided further that where more than one building is proposed to be constructed in a plot, it shall suffice if the open space under this sub rule are provided from the plot boundaries with open yards (spaces) in between the building not less than 1.5 metres upto 10 metres height building and 3 metres exceeding that height:Provided also that where the height of the building exceed 10 metres, the open yard from the boundaries shall be increased proportionately at the rate of 50 cms. for every 3 metres increase in height;
(3)The height of room in Assembly occupancy buildings shall be minimum 4 metres;Provided that in the case of air conditioned auditoriums/halls it shall be minimum 3 metres;
(4)The clear head room beneath or above the mezzanine or balcony shall be not less than 3 metres.
(5)The headroom shall not be less than 2.4 metres in air conditioned rooms.
(6)The height of store room, toilets, lumber and cellar rooms shall not be less than 2.4 metres
(7)Balconies or galleries Or mezzanines shall be restricted to 25 per cent Of the total carpet area of assembly hall area and the maximum slope of the balcony or gallery or mezzanine shall not exceed 35 degrees.
(8)The Standard of ventilation in assembly occupancy buildings shall be 28 cu.m. fresh air per scat per hour and shall be in accordance with part VIII Building Services, section 1, Lighting and Ventilation of National Building Code of India, 1983.
(8a)In the case of assembly Occupancy buildings, irrespective of their number of floors, a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be obtained and produced for issuing building permit;
(9)[All Other requirements] in respect Of fire Protection in assembly buildings shall conform to Part IV, Fire Protection of National Building Code of India, 1983 and Amendment No.3.
(10)In the case of Cinema theatres, the location, size and building construction shall conform to the Provisions in the Kerala Cinema Regulations, 1988 as amended from time to time and the IS : 4878-1968, Byelaws for construction of Cinema Buildings.
(11)In wedding halls where cooking and dining facilities are provided, proper and adequate arrangements for collection and hygienic disposal of solid and liquid waste shall be ensured to the satisfaction of the Secretary.
(12)Sanitation facilities to be provided in assembly buildings shall be computed at the rate of not less than one person per square metre of carpet area of the building and shall be provided in numbers not less than those stipulated in Table 9 in sub rule (6) of rule 54.
(13)[ Special provision shall be made for in-situ liquid waste management treatment plant on all buildings under assembly occupancies;
(14)There shall be a special provision for recycling and reusing of waste water generated out of the use of water in the said building.] [Inserted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]