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State of Kerala - Section

Section 26 in The Kerala Panchayat Buildings Rules, 2011

26. General requirements regarding plot.

(1)No land development or redevelopment shall be made, and/or no building shall be constructed on any plot on any part of which there is deposited refuse, excreta or other offensive matter, which in the opinion of the Secretary is considered objectionable, until such refuse, excreta or other offensive matter has been removed there from and the plot has been prepared or left in a manner suitable for land development, redevelopment or building purpose, to the satisfaction of the Secretary.
(2)No land development or redevelopment shall be made or no building shall be constructed on a plot, which comprises or includes a pit, quarry or other similar excavation or any part thereof unless such plot has been prepared or left in a manner or condition suitable for land development or redevelopment or building purposes to the satisfaction of the Secretary.
(3)No land development or redevelopment shall be made or no building shall be constructed in a plot liable to flood or on a slope forming an angle of more than 45 degrees with the horizontal or on soil unsuitable for percolation or on area shown as floodable area in any town planning scheme or in sandy beds, unless it is proved by the owner to the satisfaction of the Secretary that construction of such a building will not be dangerous or injurious to health and the site will not be subjected to flooding or erosion, or cause undue expenditure of public funds in the provision of roads, sewers, sanitation, water supply or other public services.
(4)Any land development or redevelopment of land or construction in any area notified by Government of India as Coastal Regulation Zone under the Environment (Protection) Act, 1986 (29 of 1986) and Rules made thereunder shall be subject to the restrictions that may be imposed by Government of India contained in the said notification as amended from time to time.
(4a)[ In the case of buildings and construction projects having built-up area not less than 20,000 sq. metres and other activities as specified in the schedule to the Notification No. S.O. 1533 (E) dated the 14th September, 2006 and amendments thereto, issued by the Ministry of Environment and Forests, Government of India, which require prior environmental clearance from the State Level Environment Impact Assessment Authority (SEIAA), Kerala/ Ministry of Environment and Forests, the Local Self Government Institution shall not issue permit without ensuring a valid prior environmental clearance.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
(5)No building or part of a building shall be constructed or re-constructed and no additions or alterations to any existing building shall be made in the intervening spaces between the building and any overhead electric supply line unless as described in Table I below and specified in the Indian Electricity Rules as amended from time to time (6) The required permission/No Objection Certificates of any other Departments/Agencies as required under law may also be obtained for any land developments and constructions.[Provided that, single storied buildings shall be allowed, even if the above mentioned clearance is not available, if the applicant produces a No Objection Certificate from the Chief Electrical Inspector or an officer authorised by him, before issuance of permit.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]Clearance from Overhead Electric Lines
Sl.No Type of Electric supply Line Minimum Vertical clearance in metres Minimum Horizontal clearance in metres.
1 Low and medium voltage lines 2.40 1.20
2 High voltage lines up to and including 33000volts 3.70 1.85
3 Extra high voltage lines above 33000 volts 3.70 plus 0.30m for every additional 33000 voltsor part thereof 1.85 plus 0.30m for every additional 33000 voltsor part thereof