Section 28 in Kerala Municipality Building Rules, 1999
28. Development including land sub-division and plot development for mercantile (commercial) development.
- All new developments including land sub-divisions and plot developments shall be subject to the following:-(i)the width of every new street, public or private, intended for use as cart or carriage way giving access to or through a commercial precinct consisting of a continuous row of shops exceeding ten in number shall not be less than 10 meters except in the case of culde-sac not exceeding 150 meters length, Where the the minimum width shall be 7 meters;(ii)the frontage of every commercial plot abutting the street, shall have a minimum width of 6 meters;(iii)no plot with a layout proposed for commercial development shall be an area less than 60 Sq. meters;(iv)for every plot within a layout for commercial development, building line from the street shall not be less than 3 meters;(v)no plot intended to house a service garage or auto workshop with in a layout for commercial development shall be of an area less than 300 sq meters and an average plot width less than 12 meters.(vi)the approval of the Chief Town Planner or an officer authorized by him shall be obtained for the layout of all new commercial street and land sub-division exceeding five plots.
