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[Section 34]
[Entire Act]
State of Kerala - Subsection
Section 34(2) in Kerala Municipality Building Rules, 1999
| Sl. No | Occupancy | One parking space for every or fraction of |
| (1) | Group A1- Residential Apartment Houses/Flats | (a) 8 units (witheach unit upto 100 sq. metres of carpet area)(b) 4 units (witheach unit above101 sq. metres and upto 150 sq. meter of carpetarea)(c) 2 units (witheach unit above151 sq. metres and upto 200 sq. meter of carpetarea)(d) Single unit (exceeding 200 sq metres ofcarpet area) |
| (2) | Group A2- Special Residential, Lodging andRooming Houses, Tourist homes and hostels, Dormitories withoutany attached eating facility such as restaurant. Canteen,Cafeteria, mess or dining | (i) Rooms withattached bath and w.c.(a) 8 rooms (witheach room upto 12 sq, metres carpet area)(b) 5 rooms (witheach room above 12 sq. metres and upto 20 sq. metres carpet area)(c) 3 rooms (witheach room above 20 sq, metres carpet area)(ii) Rooms withoutattached bath and w.c.(a) 18 rooms (witheach room upto 5 sq, metres carpet area)(b) 12 rooms (witheach room above 5 sq. metres and upto12 sq. metres carpet area)(c) 6 rooms (witheach room above 12 sq, metres carpet area)Note:- At the rate of one parking space forevery 30 sq. metres carpet area of dining space/20 seats ofdining accommodation shall be provided in addition to the above,in case of Special Residential. Buildings attached with eatingfacility. |
| (3) | Group B-Educational(i) High Schools,Higher Secondary Schools, Junior Technical Schools, IndustrialTraining Institute etc.(ii) Higher educational institutes. | (i) 300 sq metres ofcarpet area.(ii) 200 sq metres of carpet area. |