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State of Kerala - Section

Section 57 in Kerala Municipality Building Rules, 1999

57. Industrial and small industrial occupancy.

(1)Location of any industry shall conform to the provisions contained in the Kerala Factories Rules, 1957 or any other Central or State Act or rules or regulations in respect of industrial location and licensing in force.
(2)Approval of district town planner shall be obtained for the usage of plot [exceeding 0.5 hectares] [Substituted 'up to 0.5 hectares' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] area and for layout of buildings [exceeding 500 sq. metres] [Substituted 'upto 500 sq. metres' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] area under industrial occupancy [***] [Omitted 'and approval of Chief Town Planner shall be obtained for the use of plot exceeding 0.5 hectares area and layout of buildings with more than 500 sq. metres area.' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]-.
(3)The usage of plots proposed for development or redevelopment of land or construction of any building shall be governed by the provisions contained in the detailed town planning scheme or development plan for the area:Provided that where no such plan exists the usage of the plot and or building shall be decided by the Chief Town Planner or by an officer authorised by him in this behalf.
(4)All industrial buildings upto 10 metres in height from ground level with built up area exceeding 200 sq. metres or where the power used exceeds 30 H.P. or where the number of workers employed exceeds 20, shall have open spaces not less than that specified below:-
Open Space Group G1 Group G2
Front Yard 5.0 metres 3.0 metres
Yard on either side 3.0 metres 3.0 metres
Rear yard 5.0 metres 3.0 metres
Provided that in Industrial growth centers or industrial development areas or any declared industrial areas it shall suffice, if the building has an open space of not less than 3.0m in all sides.Provided further that where more than one building is proposed to be constructed in the same plot, it shall suffice if the open spaces under this sub rule are provided from the plot boundaries with open yards (spaces) in between the buildings not less than 3 metres for buildings upto 10 metres in height;Provided further that in the case of small industrial buildings with height upto 10 metres, the width of open yard from all the boundaries except front and that in between buildings shall be minimum 1.50 metres :Provided further that where the height of the building exceeds 10 metres, the open yard from the boundaries and in between the buildings shall be increased proportionately at the rate of 50 cms for every 3 metres increase in height;Provided further that structures for accessory uses may be permitted within the rear open space.
(5)The width of every access street in any development or redevelopment of land under industrial occupancy shall be not less than 7 metres and shall be motorable :
[SI. No. [Substituted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] Total Floor Area Width of access to the plot as well as thewidth of the street giving access to the plot in metres
01 Up to 300 square metres 3 metres
02 Above 300 square metres and up to 1500 squaremetres 3.6 metres
03 Above 1500 square metres and up to 6000 squaremetres 5 metres
04 Above 6000 square metres 6 metres]
Provided that in all existing developed areas other than industrial areas where small industrial use is permissible, the minimum width of approach to the plot shall be not less than 3 metres.
(6)All work rooms in buildings under industrial occupancy shall be provided with a carpet area computed at a rate, not less than 3.4 Sq. mts. per person employed in such rooms, exclusive of carpet area occupied by the machinery and breathing space of 15 cubic metres per worker:Provided that the area of any work room shall be not less than 9.5 Sq. mts.
(7)The minimum height of work room shall depend upon the type of industry, the noxious gases which might be produced or the heat generated due to the process, the specification of room construction, the number of workers employed in any work area and the comfort conditions available through installation of mechanical ventilation or air conditioning system :Provided that the height of any work room shall not be less than 3.6 metres measured from the floor level to the lowest point in the ceiling.
(8)Height of office, laboratory, entrance hall, canteen, clock-room etc. shall not be less than 3 metres.
(9)In the case of store rooms and toilets, the height shall not be less than 2.4 metres
(10)Where the internal drainage system of a factory is proposed to be connected to the public sewerage system, prior approval of the arrangements shall be obtained from the Pollution Control Board and Water Authority and in such cases the internal drainage system of a factory shall be connected by means of a suitable trap so as to exclude volatile or other objectionable matters.
(11)The Industrial sewage effluents, if proposed to be discharged into nearby water bodies such as rivers, lakes, canals or sea, the dilution of such waste shall be such that the water, bodies are not polluted. Such effluents shall be got tested as to its harmlessness to the satisfaction of the Pollution Control Board and as per the standards Prescribed by the Bureau of Indian Standards for treatment of industrial waste and effluents. The approval of the Pollution Control Board shall be obtained in all cases.
(11a)In the case of industrial occupancy buildings, [exceeding 1000 sq. metres plinth area or exceeding 15 metres height] [Substituted 'irrespective of their number of floors' 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 his behalf shall be obtained and produced for issuing building permit, [and in case of buildings exceeding 300 sq. metres and below 1000 sq. metres, as also in case of buildings not exceeding 15 metres height a self-declaration in the form appended as 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 (12) below shall be submitted.] [Added by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
(12)All other requirements in respect of fire protection in industrial buildings shall conform to Part IV, Fire Protection,, National Building Code of India, 1983. amendment No. 3.
(13)The minimum sanitation facilities to be provided for industrial occupancy building shall be as described in Table 9 given in sub rule (6) of rule 54.
(14)[ For all buildings special provision shall be made for construction of in-situ liquid waste management treatment plant.
(15)For all buildings 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.]