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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(5) in The Kerala Panchayat Buildings Rules, 2011

(5)No building or part of a building shall be constructed or re-constructed and no additions or alterations to any existing building shall be made in the intervening spaces between the building and any overhead electric supply line unless as described in Table I below and specified in the Indian Electricity Rules as amended from time to time (6) The required permission/No Objection Certificates of any other Departments/Agencies as required under law may also be obtained for any land developments and constructions.[Provided that, single storied buildings shall be allowed, even if the above mentioned clearance is not available, if the applicant produces a No Objection Certificate from the Chief Electrical Inspector or an officer authorised by him, before issuance of permit.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]Clearance from Overhead Electric Lines
Sl.No Type of Electric supply Line Minimum Vertical clearance in metres Minimum Horizontal clearance in metres.
1 Low and medium voltage lines 2.40 1.20
2 High voltage lines up to and including 33000volts 3.70 1.85
3 Extra high voltage lines above 33000 volts 3.70 plus 0.30m for every additional 33000 voltsor part thereof 1.85 plus 0.30m for every additional 33000 voltsor part thereof