Section 3 in Kerala Municipality Building Rules, 1999
3. Applicability.
- These rules shall apply to,-(i)any public or private building as described below, namely :-(a)where a building is newly erected, these rules shall apply to the designs and construction of the building;(b)where the building is altered, these rules shall apply to the altered portion of the building;(c)where the occupancy or use of building is changed, these rules shall apply to all the parts of the building affected by the change;(d)where addition or extension is made to a building, the rules shall apply to the addition or extension only, but for calculation of floor area ratio and coverage permissible and for calculation of required off street parking area to be provided, the whole building [existing and proposed] shall betaken in to account.(ii)all lands which is proposed to be re developed or developed for construction or buildings;(iii)all developments and constructions existing or proposed in any village panchayath area to which the provisions of these rules stand extended.
