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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Kerala - Subsection

Section 102(3) in The Kerala Panchayat Buildings Rules, 2011

(3)The minimum capacity of the storage tank as stipulated in sub rule (2) (iv) of the rainwater storage arrangement shall be at the rate give below:
Group A1 25 litres/sq.m.of floor area
Group A2 25 litres/sq.m.of floor area
Group B 50 litres/sq.m.of floor area
Group C 50 litres/sq.m.of floor area
Group D 50 litres/sq.m.of floor area
Group E 50 litres/sq.m of floor area
Group F 25 litres/sq.m of floor area
Group G1 and Group G2 50 litres/sq.m.of floor area
[***] [Omitted 'Group I(1)' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]  
Provided that, the [coverage area] [Substituted 'floor area' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] to be considered shall be the total [coverage area] [Substituted 'floor area' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] in all floors.[Note. - 'Coverage' means the area mentioned in item (y) of sub-rule (1) of rule 2.] [Substituted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]