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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2) in Kerala Municipality Building Rules, 1999

(2)All buildings, whether existing or hereafter proposed, shall be classified in one of the following occupancies according to the use or character of occupancy, namely:-
Group A1 Residential
Group A2 Special Residential
Group B Educational
Group C Medical/Hospital
Group D Assembly
Group E Office/Business
Group F Mercantile/Commercial
Group GI Industrial
Group G2 Small industrial
Group H Storage
Group I(1) and Group I(2) 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 exiting or proposed use.
(ii)Any building which accommodates more than one use under sub-rule (2) shall be included under the most restrictive group.,