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] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(2) in The Kerala Panchayat Buildings Rules, 2011

(2)Every building under assembly occupancy shall have open spaces as given below.
Total built up area Required minimum open space
Exceeding 300 sq m. and upto 500 sq m. Front Average 6m with minimum 4.5 m.
Sides Average 2m each with minimum 1.5 m.
Rear Average 2m with minimum 1.5 m.
Exceeding 500 sq m. and upto 800 sq m. Front Average 7.50m with minimum 4.5 m.
Sides Average 4m each with minimum 1.5 m.
Rear Average 3m. with minimum 1.5 m
Exceeding 800 sq m. Front Average 10.5m with minimum 6 m
Sides Average 5m each with minimum 1.5 m
Rear Average 4.5m with minimum 2 m
Provided that, where more than one building is proposed to be constructed in a plot, it shall suffice if the open space under this sub-rule are provided from the plot boundaries with open yards (spaces) in between buildings not less than 2 metres upto 10 metres height.Provided further that where the height of the building exceeds 10 metres, open yard from the boundaries and that between buildings shall be increased proportionately at the rate of 0.50 metre for every 3 metres increase in height [subject to a maximum of 16 metres.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]