Section 7(11)(a) in The Kerala Panchayat Buildings Rules, 2011

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State of Kerala - Subsection

Section 7(11)(a) in The Kerala Panchayat Buildings Rules, 2011

(a)the site plan shall be drawn to a scale of not less than 1:400 and shall be fully dimensioned and shall show -

(i)the boundaries of the plot and of any contiguous land belonging to the owner thereof, including the revenue survey particulars;

(ii)the position of the plot in relation to the neighbouring street;

(iii)the name, if any, of the street along which the building is proposed and the width of the street which shall be the width in between the plot boundaries on opposite sides;

(iv)all existing buildings standing on, above or below the ground level [and their authorised building numbers issued by the Local Self Government Institution concerned] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).];

(v)the width of street, if any in front, side or rear of the buildings;

(vi)free passage or way in front of the buildings;

(vii)space to be left around the building to secure free circulation of air and admission of light ;

(viii)spaces proposed as garden;

(ix)the position of external toilets, cattle sheds, stables, wells and other appurtenant structures

(x)north direction in relation to the site;

(xi)such other particulars as may be required by the Secretary:

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State of Kerala - Subsection

Section 7(11)(a) in The Kerala Panchayat Buildings Rules, 2011