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

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State of Kerala - Subsection

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

(b)the plans, elevations and sections, in the building plan accompanying the application shall be accurately drawn to a scale of not less than 1:100, and shall,-

(i)include floor plans of all floors together with the covered area, accessory buildings and basement floors, if any, and such drawings shall clearly indicate the size and spacing of all framing members, size of rooms, position of staircases, ramps and lift wells;

(ii)show the use or occupancy of all parts of the buildings;

(iii)show the exact location of essential services like water closets, sink and bath;

(iv)include sectional drawings showing the lowest ground level contiguous to the building, highest ground level contiguous to the building, the height of rooms, building and parapet, thickness and spacing of structural members, floor slabs and roof and details of staircase

(v)show all street elevations;

(vi)give dimensions of the projected portions;

(vii)include a terrace plan indicating the drainage and the slope of the roof;

(viii)show the direction of north line relative to the plan of the building; and

(ix)specify total floor area of building and carpet area of the building.

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State of Kerala - Subsection

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