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State of Kerala - Section

Section 109A in Kerala Municipality Building Rules, 1999

109A. Roof top Rain Water harvesting Arrangements.

(1)Unless otherwise stipulated specifically in a Town Planning Scheme, workable rainwater harvesting arrangements shall be provided as an integral part of all new building constructions for the following occupancies namely:-
(i) Group AI residential (with floor area of100 sq.m or moreand plot area of 200or more)
(ii) Group A2 Special Residential
(iii) Group B Educational
(iv) Group C Medical/Hospital
(v) Group D Assembly
(vi) Group E Office/Business
(vii) G1 and G2 Industrial (only for workshops, assembly plantslaboratories, dr6y cleaning plants power plants Gas plantsRefineries diaries food processing units and any other occupanciesnotified by the Government from time to time
(vii) Group GI hazardous (automobile wash stall, Automobileservice Stations, Service Garages,with repairing facilities andany other occupancies notified by the Government from time totime.
Provide that the floor area to be considered shall be the total floor area in all floors..Provided further that the rainwater harvesting arrangements is not mandatory for thatched roofed building.
(2)The components of workable rooftop rainwater harvesting arrangements as stipulated in Sub-rule (1) above shall include.
(i)Roof catchment area
(ii)Roof gutters
(iii)Down pipe and first flush pipe arrangement
(iv)Filter unit and
(v)Storage tank with provision for drawing water and spillover
(3)The minimum capacity of the storage tank as stipulated in Sub-rule (2) (v) of the rooftop rainwater harvesting arrangements shall be at the rates given below
Group A1 25 liters/sqm of total floor area.
Group A2 25 liters/sqm of total floor area
Group B 50 liters/sqm of total floor area
Group C 50 liters/sqm of total floor area
Group D 50 liters/sqm of total floor area
Group E 50 liters/sqm of total floor area
Group G1 & G2 50 liters/sqm of total floor area
Group I(1) 25 liters/sqm of total floor area
(4)The municipality shall enforce workable artificial groundwater recharging arrangements as an integral part of all new building construction through collection of rooftop rain water
(5)The component of workable artificial groundwater recharging arrangements as stipulated in sub-rule (iv) above shall include
(i)Roof catchment area
(ii)Roof gutters
(iii)Down pipe
(iv)Filter units
(v)Recharge well/percolation pit
(6)Where ever rooftop rain water harvesting arrangements as stipulated in sub rules (I) to (iii) above are provided, additional arrangements for carrying the spill over water from storage tanks to recharge well or percolation pit need only be provided.
(7)The owner(s)/occupier(s) shall maintain the roof top rain water harvesting arrangements and artificial ground water recharge arrangements in healthy working conditions.
(8)The municipality may, in exceptional cases such as water logging or impermeable subsoil conditions to considerable depths exempt constructions from the mandatory ground water recharging arrangements