Section 38(10) in The Kerala Panchayat Buildings Rules, 2011
(10)Of the mandatory off-street car parking requirement as per these Rules, fifty percent at the maximum may be provided for mechanised parking, on condition that, the owner/occupant shall ensure proper safety, structural stability and functioning of such mechanised vehicle parking system at all times.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
