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State of Kerala - Section

Section 58 in Kerala Municipality Building Rules, 1999

58. Storage and warehousing occupancy.

(1)The Provisions in this rule shall apply to storage or warehousing occupancy buildings with area exceeding 300 sq. metres.
(2)Approval of District Town Planner shall be obtained for the usage of plot upto 0.5 hectares and layout of buildings upto 500 square metres area under storage and warehousing occupancy and approval of Chief Town Planner shall be obtained for the usage of plot exceeding 0.5 hectare area and layout of buildings exceeding 500 square metres area.
(3)The usage of plots proposed for development or redevelopment or for construction of any building shall be governed by the provisions contained in the detailed town planning scheme or development plan for the locality :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.
(3a)All the buildings under storage and warehousing occupancy with more than 300 square metres floor area shall have the minimum open yards (spaces) as shown below:-
(i) Front yard Average 6 metres with minimum 4.5 metres
(ii) Side yard (each side) Average 2 metres with minimum 1.5 metres
(iii) Rear yard Average 3 metres with minimum 1.5 metres
Provided that where more than one building is proposed to be constructed in the same plot, it shall suffice if the open space under this sub rule are provided from the plot boundaries with open yard (spaces) between two buildings not less than 1.5 metres for buildings upto 10 metres height:Provided further that where the height of the building exceeds 10 metres, the open yard (space) 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;
(4)Every building or part thereof, designed or intended for the handling of storage of food stuffs shall conform to the requirements specified below:
(a)every building unless supported on pillars shall have continuous foundation walls extending from at least 60 cms. below ground level to at least 15 cms. above ground level or shall have a continuous floor of masonry or reinforced concrete or other quality rat-proof-material.
(b)all openings in foundations or floors, windows and drains and all junctions between foundations and walls of the building shall be effectively rat-proofed; windows and doors shall be securely covered with rat-proof screening or grillage or shall be tightly closed with metal sheeting, concrete or other equally rat-proof-material.
(4a)In the case of storage or warehousing 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 this 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 to these rules as Appendix P from the applicant along with a certificate from the architect or engineer, as the case may be, 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 (5) below shall be submitted.] [Substituted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
(5)All other requirements in respect of fire protection in storage including warehousing building shall conform to part IV, Fire Protection, National Building Code of India, 1983, Amendment No. 3.
(6)The minimum sanitation facilities shall be as in Table 9 given in sub rule (6) of rule 54.
(7)[ For all buildings special provision shall be made for construction of in-situ liquid waste management treatment plant.
(8)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.]