Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 34 in Kerala Municipality Building Rules, 1999

34. Parking, loading and unloading spaces.

(1)Each of street parking space provided for parking motor cars shall be not less than 15 Sq. mts. area (5.5 mts. x 2.7mts.) and for scooters and cycles the area of each parking space provided shall be not less than 3 sq. mts. and 1.5 sq. mt. respectively.
(2)For buildings of different occupancies, off-street- parking spaces for motor cars shall be provided within the plot as specified in Table 5.off-street Parking Space
Sl. No Occupancy One parking space for every or fraction of
(1) Group A1- Residential Apartment Houses/Flats (a) 8 units (witheach unit upto 100 sq. metres of carpet area)(b) 4 units (witheach unit above101 sq. metres and upto 150 sq. meter of carpetarea)(c) 2 units (witheach unit above151 sq. metres and upto 200 sq. meter of carpetarea)(d) Single unit (exceeding 200 sq metres ofcarpet area)
(2) Group A2- Special Residential, Lodging andRooming Houses, Tourist homes and hostels, Dormitories withoutany attached eating facility such as restaurant. Canteen,Cafeteria, mess or dining (i) Rooms withattached bath and w.c.(a) 8 rooms (witheach room upto 12 sq, metres carpet area)(b) 5 rooms (witheach room above 12 sq. metres and upto 20 sq. metres carpet area)(c) 3 rooms (witheach room above 20 sq, metres carpet area)(ii) Rooms withoutattached bath and w.c.(a) 18 rooms (witheach room upto 5 sq, metres carpet area)(b) 12 rooms (witheach room above 5 sq. metres and upto12 sq. metres carpet area)(c) 6 rooms (witheach room above 12 sq, metres carpet area)Note:- At the rate of one parking space forevery 30 sq. metres carpet area of dining space/20 seats ofdining accommodation shall be provided in addition to the above,in case of Special Residential. Buildings attached with eatingfacility.
(3) Group B-Educational(i) High Schools,Higher Secondary Schools, Junior Technical Schools, IndustrialTraining Institute etc.(ii) Higher educational institutes. (i) 300 sq metres ofcarpet area.(ii) 200 sq metres of carpet area.
Provided that in Second Grade Municipalities and Third Grade Municipalities it shall suffice if 75 per cent and 50 per cent respectively of the above parking is provided in village panchayats where the provisions of the Kerala Municipality Building Rules, 1999 stand extended, off street parking shall be provided as in third grade municipalities.-
(3)Wherever any parking space is required under these rules, 25% of that area shall be provided additionally for parking scooters or cycles.
(4)Every off-street parking space shall be provided with adequate vehicular access to a street; area of drives, aisles and such other provisions required and adequate area for manoeuring of vehicles shall be provided in addition to the parking space.
(5)In addition to the parking space as in Table 5, in the case of Group F Mercantile or Commercial, Group G-Industrial and Group H storage occupancies, loading and unloading spaces each 30 sq. mts. shall be provided within the plot, at the rate of one such space for each 1000 sq. mts. of floor area or fraction thereof, exceeding the first 700 sq. mts. of floor area.
(6)Not exceeding fifty per cent of the area of mandatory open yard (space) shall be taken into account for calculating the required off street parking space if such open space has adequate vehicular access and area for maneuvering.
(7)The Government may, if adequate off street parking facility is available to their satisfaction near the site proposed for building, in any parking building or parking area provided by the Municipality or quasi-Government agency or private agency, permit the secretary by general or special order and subject to conditions specified there in to allow reduction in off street parking space in any or all buildings in that area to the extent not exceeding 50 per cent of the required number of off street parking space.