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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(2) in Kerala Municipality Building Rules, 1999

(2)For buildings, structures and installations in the vicinity of airports the stipulations with regard to height shall be further limited as shown in Table 3. This shall be subject to any notification issued by Government of India under the Aircrafts Act 1, 1934.Provided that buildings, structures and installations exceeding the height shown in Table 3 shall be allowed if no objection certificate from the concerned airport authority is obtained and produced before the Secretary for issuing the permit.Aerodrome Vicinity Height Restrictions
Sl. No. Limits of distance from the Aerodromereference point of buildings, structures or installationsmeasured horizontally Permissible height of building structured orinstallation from Aerodrome reference point
International Civil Air Ports and theirAlternates Other Civil Air ports and civil Aerodromes
(1) (2) (3) (4)
1 Between 8.535 km and 22 km Between 7.925 km and 22 km 152 m
2 Between 7.315 km and 8.535 km Between 6.706 km. and 7.925 km. 122 m
3 Between 6.096 km. and 7.315 km Between 5.486 km. and 6.706 km 91 m
4 Between 4.877 km. and 6.096 km Between 4.267 km. and 5.486 km 61 m
5 Between 4.267 km. and 4.877 km. Between 3.650 km. and 4.267 km. 48 m
6 Between 3.658 km. and 4.267 km Between 3.048 km. and 3.658 km. 36 m
7 Between 3.048 km. and 3.658 Between 2.438 km. and 3.048 km 24 m
8 Between 2.438 km. and 3.048 km Between 1.829 km. and 2.438 12 m
9 Less than 2.438 km Less than 2.438 km Nil
except with the concurrence of the concerned airport authorityNotes:- (1) No tree shall be allowed to grow above the height shown in column (4) within the distance shown in column (2) and (3) respectively.