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[Section 102]
[Entire Act]
State of Kerala - Subsection
Section 102(1) in The Kerala Panchayat Buildings Rules, 2011
| (i) | Group A1 | Residential (In the case of single familyresidential buildings , if the total floor area of the buildingis upto 150 sq.metres and if the plot area is upto 320 sq.metres,the rainwater storage arrangements are not mandatory.) |
| (ii) | Group A2 | Lodging Houses |
| (iii) | Group B | Educational |
| (iv) | Group C | Medical/Hospital |
| (v) | Group D | Assembly |
| (vi) | Group E | Office/Business |
| (vii) | Group F | Mercantile/Commercial (If the total floor areaof the building is upto 100 sq.metres and if the plot area isupto 200 sq.metres, the rainwater storage arrangements are notmandatory.) |
| (viii) | Group G1 andGroup G2 | Industrial (only for workshops, assembly plants,laboratories, dry cleaning plants, power plants, Gas plants,refineries, diaries, food processing units and any otheroccupancies notified by the Government from time to time). |
| [***] [Omitted 'Clause (ix)' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] |