Section 53 in Kerala Municipality Building Rules, 1999
53. Residential occupancy.
(1)Every floor of a flat, apartment house lodging or rooming house, dormitory, hostel or hotel with residential accommodation exceeding 150 sq. metres of floor area with a capacity for accommodating more than 20 persons shall have at least 2 door ways as remote as practicable from each other; such doorways shall provide access to separate exits or may open upon a common corridor, leading to separate exit in opposite direction.(2)No hazardous use shall be permitted in residential buildings or part thereof.Provided that, in residential areas, the Secretary shall permit flour mills of area upto 30 Sq. metres with power upto 10.H.P. and may permit flour mills exceeding 30 Sq. metres area or power exceeding 10.H.P. or exceeding both with the prior sanction of the council:Provided further that Secretary shall permit hazardous use incidental to residential occupancy such as poultry, dairy or kennel in residential areas.(3)In the case of buildings [exceeding. 1000 sq. metres plinth area or exceeding 15 metres height] [Substituted 'exceeding three storeys above ground level' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.], a certificate of approval from the Director of Fire Force or an officer authorised by him shall be obtained before issue of the building permit [and in case of buildings exceeding 300 sq. metres and below 1000 sq. metres, as also in case of buildings -not exceeding 15 metres height a self-declaration in the prescribed form from the applicant along with a certificate from the architect/engineer who had prepared the plan to the effect that the construction of the building shall conform to the fire and safety norms specified under sub-rule (4) below shall be added.] [Added by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.](4)All other requirements in respect of fire protection shall conform to part IV, Fire Protection, National Building Code of India, 1983 and amendment No. 3, part IV.(5)[ In the case of buildings exceeding 2500 sq. metres built up area, special provision shall be made for in-situ liquid waste management treatment plant.(6)All buildings having a plinth area exceeding 1500 sq. metres there shall be special provision for recycling and reusing of waste water generated out of the use of water in the said building.] [Inserted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
