Section 82(1) in Kerala Municipality Building Rules, 1999
(1)For buildings under various occupancies the mandatory open space/setback from the proposed road boundary to the building shall be reduced by the breadth of the land so surrendered from that side subject to the minimum of 3.0m from the boundary of the proposed road.Provided that in the case of plots upto 125 sqm of area left after surrendering the land for road schemes other than National Highways and State Highways the committee constituted under rule 85 may considering the width of the land surrendered and left behind shall permit reductions in the said distance to such extent that after such reduction there shall be a minimum of 1.50m distance from the abutting new road boundary.Provided further that the 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 of 15m height safety provisions for high rise buildings as provided in Chapter XVII of these rules shall apply.
