Section 56 in Kerala Municipality Building Rules, 1999
56. Mercantile or commercial occupancy.
(1)Side yards may not be provided for buildings in an area zoned exclusively for 4 [Group F]-mercantile or commercial purposes in the development plan or detailed town planning scheme:Provided that if any window or ventilator or such other opening is envisaged on any side of the building that side shall have a clear open space of 1.5 metre.(2)The rear yard shall be not less than 1.5 metre depth in [Group F]- mercantile or commercial building:(3)Secretary shall permit parking buildings/plazas/towers in any zone, if it does not adversely affect the existing trend of development of that area;(3a)Parking building/parking plazas/parking towers shall have minimum 5 metres open space all around the building:Provided that provisions regarding additional open space corresponding to increase in height shall not apply to parking building;(3b)Not more than fifteen per cent of the total floor area of the parking building shall be permitted for shop or restaurant or hotel or office purpose;(3c)Sanitation facilities shall be provided as that in mercantile occupancy buildings set out in table 9.(3d)In the case of appurtenant buildings used exclusively for the parking purpose of the main building and constructed in the same plot, the open yard abutting the street shall have minimum 3 metres or that required for the main building whichever is less and other sides shall have minimum 1:00 metre upto 10 metres height buildings and additional open space corresponding to height of the building shall be provided at the rate of 50 cms for 3 metres height till the open space around the building attains 5 metres and thereafter no further open space need be provided corresponding to height.(3e)The building under sub rule (3d) may abut the main building but the light and ventilation of the main building shall not be reduced below the required minimum by such abutting.(3f)An area equivalent to twenty per cent of the open space actually provided in the plot other than the mandatory open space shall also be permitted to be covered by buildings for parking constructed for the use of main building.(3g)In the case of independent parking buildings, the maximum coverage permissible shall be limited by the open space requirements and there shall be no limit to floor area with respect to plot area.(3h)In the case of parking buildings there shall be no limit to height in relation to the width of road and the open yard abutting that road but the height restriction in the vicinity of airport shall be complied with.(3i)Every building for parking shall be provided with ramp having suitable slope, sufficient width and strength and or lift of sufficient size and strength.(3j)In the case of mercantile commercial occupancy buildings other than parking buildings [(i) exceeding 1000 sq. metres plinth area or exceeding 15 metres height] [Substituted 'exceeding two floors from ground level' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be produced for obtaining building permit, [and in case of buildings exceeding 300 sq. metres and below 1000 sq.meters as also in case of buildings not exceeding 15 meters height a self-declaration form in Appendix P from the applicant along with a certificate from the architect/engineer who had prepared the plan to the effect that the construction of the building shall conform to the fire and safety norms specified under sub-rule (6) below shall be submitted.] [Added by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.](4)Fish or meat stalls in a public market shall invariably be provided with a fly-proof enclosure.(5)The access passage to fish or meat shall have minimum width of 2 metres.(6)All other requirements in respect of fire protection in mercantile or commercial building shall conform to Part IV, Fire Protection of National Building Code of India, 1983 and Amendment No.3.(7)Sanitation facilities to be provided shall be as in Table 9 referred in sub-rule (6) of rule 54.(8)[ In the case of buildings exceeding 2500 sq. metres built up area, special provision shall be made for construction of in-situ liquid waste management treatment plant.(9)All building exceeding 1500 sq. meters plinth area 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.]
