Section 33(1) in The Kerala Panchayat Buildings Rules, 2011
(1)All new developments including land sub-divisions and plot developments shall be subject to the following:-(i)(a)the width access/access street to the development area shall be minimum 10m.(b)the width of every new street, public or private, intended for use as a cart or carriage way giving access to or through an organised industrial area with not less than six constituent units, shall be a minimum of 10 metres:Provided that in the case of a small industrial unit or cul-de-sac not exceeding 150 metres in length the minimum road width shall be 7 metres;(ii)the minimum size of industrial plots abutting the street shall be 400 sq.metres in extent with a width of not less than 15 metres:Provided that the minimum plot requirements in item (ii) shall apply to small industrial units;(iii)in industrial layouts a place for installation of transformer shall be provided in consultation with the Chief Electrical inspector or an officer authorised by him(iv)the approval of the Chief Town Planner or an officer of the Department of Town and Country Planning not below the rank of a Town Planner authorized by him shall be obtained for the layout of industrial streets and land subdivision exceeding five plots;[***] [Omitted 'Note' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
