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State of Kerala - Section

Section 33 in Kerala Municipality Building Rules, 1999

33. Access.

(1)The minimum clear width of access to a building and plots as well as the width of the street giving access to the plot from the main street shall be as shown in Table 4.Access
    Residential Non Residential
Sl. No. Type of Building Single Units Multiple Units Up to 300Sq. meter of carpet area in eachfloor Above 300Sq. meter of carpet area in eachfloor
1. Single storey No minimum 1.20 metres 1.20 metres 3.60 metres
2. Two storey 90 cms 2.00 metres 3.60 metres 5.00 metres
3. Three storeys 1.20 metres 3.60 metres 5.00 metres 5.00 metres
4. Above three storeys 3.60 metres 5.00 metres 5.00 metres 7.00 metres
Provided that wherever off street parking is required for the building as per these rules, motorable access width shall be provided to the plot.Provided further that the access width of any building shall be modified to be in accordance with the provisions in any detailed development plan for the area.
(2)No person shall at any time construct or cause or permit to construct or reconstruct any building which in any way encroaches upon or diminishes the area set apart as access to that building.
(3)No person shall construct a building or undertake construction work on a building which reduces the access to any building previously existing, below the minimum width required under these rules.
(4)No building shall be constructed so as to deprive any other building of an existing access.
(5)The space set apart as access shall be separately distinguishable from any house gully or open space required to be provided under any other rule.
(6)Every access shall be drained and lighted to the satisfaction of the Secretary and manhole covers or other drainage, water or any other fittings laid in such access shall be flush with finished surface level so as not to obstruct safe travel over the same.