Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 109A] [Entire Act]

State of Kerala - Subsection

Section 109A(1) in Kerala Municipality Building Rules, 1999

(1)Unless otherwise stipulated specifically in a Town Planning Scheme, workable rainwater harvesting arrangements shall be provided as an integral part of all new building constructions for the following occupancies namely:-
(i) Group AI residential (with floor area of100 sq.m or moreand plot area of 200or more)
(ii) Group A2 Special Residential
(iii) Group B Educational
(iv) Group C Medical/Hospital
(v) Group D Assembly
(vi) Group E Office/Business
(vii) G1 and G2 Industrial (only for workshops, assembly plantslaboratories, dr6y cleaning plants power plants Gas plantsRefineries diaries food processing units and any other occupanciesnotified by the Government from time to time
(vii) Group GI hazardous (automobile wash stall, Automobileservice Stations, Service Garages,with repairing facilities andany other occupancies notified by the Government from time totime.
Provide that the floor area to be considered shall be the total floor area in all floors..Provided further that the rainwater harvesting arrangements is not mandatory for thatched roofed building.