Section 132 in The Kerala Panchayat Buildings Rules, 2011
132. Provisions for huts and certain other constructions.
- Not withstanding anything contained in these rules, provisions in this Chapter shall apply to the following constructions or reconstructions or additions or alterations and development or redevelopment of land pertaining to;(i)Huts; mentioned in Rule 10 item (xii)(ii)[ Single family residential buildings in Category II Village Panchayats under Group Al—Residential occupancy with total built-up area on all floors up to 150 sq.metres which includes existing and proposed within the plot, with number of storeys limited to two.] [Replaced by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).](iii)Buildings in Category -II Village Panchayats under Group A2 and F occupancies, poultry farms, livestock farms, traditional coir works, handloom units, cashew processing units, lime kilns, carpentry and smithy units; all of which with total built-up area on all floors upto 150 sq.metres (including existing and proposed within the plot) and number of storeys limited to two, except those for religious purpose and /or worship.
