Section 36(1) in The Kerala Panchayat Buildings Rules, 2011
(1)The maximum height of any building or part thereof shall be limited according to the width of the street as follows:(a)The maximum height of a building or part there of shall not exceed [2] [Substituted '1.5' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] times the width of the street abutting the plot plus 1.5 times the width of the yard from the building to the abutting street and this height may be further increased at the rate of 3 metres for every 0.50 metre or part thereof by which the building is set back from the building line.(b)If a building plot abuts on two or more streets of different width, the building shall be deemed to abut the street that has the greater width and the height of the building shall be regulated by the width of that street and may be continued at this height along the narrower street.Provided that the height restriction as per this rule shall be compulsory only for buildings or parts of buildings coming within 12 metres of building line.Provided further that appurtenant roof structures like staircase tower, over head tanks, air conditioning rooms, cellular telecommunication equipment or tower structures, cabin rooms, chimneys, parapet walls and similar roof structures other than pent houses shall not be included in the height of the building for the purpose of this rule:
