Section 80(1) in The Kerala Panchayat Buildings Rules, 2011
(1)For building under various occupancies the mandatory open space / set back from the proposed road boundary to the building shall be reduced by the breadth of the land so surrendered from that side, subject to a minimum of 3 metres from the boundary of the proposed road:Provided that, in the case of plots up to 125 sq. metres of area left after surrendering land for road schemes other than National Highways and State Highways, the committee constituted under Rule 82 may, considering the width of the land, surrendered and left behind shall permit reduction in the said distance to such extent that, after such reduction, there shall be a minimum of 1.5 metres distance from the abutting new road boundary:Provided further that set backs on all other sides shall be reduced in proportion to the percentage of the land surrendered subject to a maximum reduction of 50% of the mandatory open space required for the respective occupancies:Provided also that, in the case of buildings having more than four floors or 15 metres height, safety provision for high rise buildings as provided in Chapter XIX of these rules shall apply.
