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State of Kerala - Section

Section 60 in The Kerala Panchayat Buildings Rules, 2011

60. Group H - Storage and Warehousing Occupancy.

(1)The provisions in this rule shall apply to storage or warehousing occupancy buildings with total floor area exceeding 300 sq. metres.
(2)Approval of the District Town Planner shall be obtained for usage of plot and lay-out of buildings with total floor area exceeding [6000 sq. metres] [Substituted '3000 sq. metres' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).], [***] [Omitted 'but upto 6000 sq. metres and approval of the Chief Town Planner shall be obtained for the usage of plot and lay-out of buildings with total floor area exceeding 6000 sq. metres:' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]Provided that, if the area is covered under any Town Planning Scheme, the usage of plot shall conform to the provisions contained in that scheme.
(3)All buildings under storage and ware housing occupancy with more than 300 sq:metres floor area shall have the minimum open yards (spaces ) as shown below:-
(i) Front yard Average 6 metres with minimum 4.5 metres
(ii) Side yard (each side) Average 2 metres with minimum 1.5 metres
(iii) Rear yard Average 3.00 metres with minimum 1.5 metres:
Provided that where more than one building is proposed to be constructed in the same plot, it shall suffice if the open space under this sub rule are provided from the plot boundaries with open yard (spaces) between two buildings not less than 2 metres for buildings upto 10 metres height:Provided further that when the height of building exceeds 10m. the open yard (space) from the boundaries and that in between buildings shall be increased at the rate of 50cm for every 3m. increase in height or part thereof [subject to a maximum of 16 metres.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
(4)The minimum clear width of access to a building and plot as well as the width of the street giving access to the plot from the main street shall be 6 metres and shall be motorable.
(5)Every building or part thereof, designed or intended for the handling of storage of food stuffs shall conform to the requirements specified below:-
(a)every building unless supported on pillars shall have continuous foundation walls extending from atleast 0.60 metre below ground level to at least 0.15 metre above ground level or shall have a continuous floor of masonry or reinforced concrete or other quality rat-proof -material.
(b)all openings in foundations or floors, windows and drains and all junctions between foundations and walls of the buildings shall be effectively rat -proofed ; windows and doors shall be securely covered with rat proof screening or grillage or shall be tightly closed with metal sheeting, concrete or other quality rat -proof -material.
(6)In the case of storage or warehousing occupancy buildings, [exceeding 1000 sq. metres plinth area or exceeding 15 metres height] [Substituted 'irrespective of their number of floors' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be obtained and produced for issuing building permit [and in case of buildings exceeding 300 sq. metres and below 1000 sq. metres, as also in case of buildings not exceeding 15 metres height a self-declaration in form Appendix O from the applicant along with a certificate from the architect/engineer who had prepared the plan to the effect that the construction of the building shall conform to the fire and safety norms specified under sub-rule (7) below shall be submitted.] [Inserted by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]
(7)All other requirements in respect of fire protection in storage including warehousing building shall conform to part IV, Fire and Life Safety, National Building Code of India, 2005 and Amendment No.3
(8)The minimum sanitation facilities shall be as in Table 6 given in sub rule (6) of rule 56.
(9)[ For all buildings a special provision shall be made for construction of in—situ liquid waste management treatment plant.
(10)For all building a special provision shall be made for recycling and reusing of waste water generated out of the use of water in the said building.] [Inserted by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]