Section 103 in The Kerala Panchayat Buildings Rules, 2011
103. Solar assisted water heating / lighting system in buildings.
(1)Either solar assisted water heating system or solar assisted lighting system shall be provided for buildings exceeding 500 sq.metre of plinth area under the following occupancy groups / categories, namely:-(i)Group A1 -Apartment Houses or Residential Flats(ii)Group A2- Lodging Houses(iii)Group C- Medical or Hospital Buildings(iv)Group D - Community Halls, Auditoriums, Wedding Halls[Provided that, there shall be provision for solar water heater system in the ease of single family residential building having built-up area for more than 400 sq.metres.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).](2)Such buildings shall have open area on the rooftop, which receives direct sunlight, where the solar water heating system can be installed. There shall be provisions for continuous water supply to the solar water heating system and for distribution of hot water from the solar water heating system to various distribution points where hot water is required through insulated pipe lines.(3)The water storage capacity requirement of the solar water heating system shall be decided on each case by the registered Architect/Engineer/Town Planner/Building Designer/Supervisor as the case may be.(4)The Secretary shall, before issuing occupancy certificate, ensure that all new buildings mentioned in sub rule (1) have completed installation of solar assisted water heating system / solar assisted lighting system.
