Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(2) in The Kerala Panchayat Buildings Rules, 2011

(2)The percentage of coverage and the F.A.R value of buildings under different occupancies shall not exceed the maximum specified in Table 2 below[Table 2 [Substituted by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]Coverage and Floor Area Ratio (F.A.R)]
    Maximum permissible coverage (percentage of plot area) Maximum permissible F.A.R.
Category I Village Panchayats Category II Village Panchayats
Sl.No: Occupancy Cate-gory I VillagePanc-hayats Cate-gory II VillagePanc-hayats Without addi-tional fee With addi-tionalfee atthe rate of Rs. 5000 persq. metres of additional floor area Without addi-tionalfee With addi-tionalfee at therate of Rs. 5000 persq. metres of additional floor area
(1) (2) (3a) (3b) (4a) (4b) (5a) (5b)
1 Residential A1            
(a) Upto 300 sq.metres 65 60 3 4 2.5 -
(b) More than 300 sq.metres 65 60 3 4 1.75 2.5
2 Lodging Houses            
  A2 60 55 2.5 4 1.5 2.25
3 Educational B 35 35 2.5 3 1.5 1.75
4 Medical/Hospital C 60 55 2.5 3.5 2.5 2.5
5 Assembly D 40 35 1.5 2.5 0.7 1.25
6 Office/Business E 70 60 3 4 3 3
7 Mercantile/Commercial F 70 60 3 4 2.75 3.75
8 Industrial G1. 70 60 3.5 - 2.75 ...
9 Small Industrial G2 55 50 3 - 2.50 ...
10 Storage H. 80 75 3 4 2.75 3.75
11 Hazardous I(1) 45 45 2 .. 2 ..
Note :-
(i)The maximum permissible coverage of a building of a particular occupancy group shall be limited by the value given in Table 2 and shall be the area covered by the building at any floor after accounting for the exterior (front, rear and sides) and interior open spaces.
(ii)Area used for parking of vehicles within a building, electrical room, room for air conditioning plant, generator room, area occupied by lifts except for one floor, internal sanitary shafts, air conditioning ducts etc; shall not be reckoned as floor area in F.A.R calculation.
(iii)In the case of a building / building complex which accommodates more than one occupancy from among the groups A1-Residential, A2-Lodging Houses, D-Assembly, E-Office or Business and F-Mercantile/ Commercial, the maximum permissible Floor Area Ratio and Coverage shall be the weighted average of the Floor Area Ratio and Coverage under the respective occupancies in Table 2, if the plot has an area more than 0.5 hectares.
Provided that, if the plot area is upto 0.5 hectares, the Floor Area Ratio and Coverage shall be that of the most restrictive occupancy.
(iv)In the case of Government Owned Information Technology Parks, Government Approved Private Information Technology Parks and Government Approved Private Information Technology buildings under Group E occupancy, the maximum permissible FAR shall be 3.25 and the maximum permissible coverage shall be 40%, irrespective of the category of the Grama Panchayat.