Section 58 in The Kerala Panchayat Buildings Rules, 2011
58. Group F - Mercantile or commercial occupancy.
(1)Approval of the District Town Planner shall be obtained for usage of plot and lay-out of buildings with total floor area exceeding [8000] [Substituted '4000' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] sq. metres, [***] [Substituted 'but upto 10000 sq. metres and approval of the Chief Town Planner shall be obtained for the lay out of buildings and usage of plot with total floor area exceeding 10000 sq. metres.' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]Provided that, if the area is covered under any Town Planning Scheme, the usage of plot shall conform to the provisions contained in that scheme.(1a)Except for high rise buildings, side yards may not be provided for buildings under Group F Mercantile or Commercial occupancy in an area exclusively zoned for commercial use in any Town Planning Scheme under Town Planning Acts in force:Provided that if any window or ventilator or such other opening is envisaged on any side of the building, that side shall have a minimum clear open yard of 1.5 metres.(2)The rear yard shall not be less than 1.5 metre depth in Group F-mercantile or commercial building, of height upto 10m.(3)Secretary shall permit parking building/plazas/towers in any zone, if it does not adversely affect the existing trend of development of that area(4)Parking building/parking plazas/parking towers shall have minimum 5 metres open space all around the buildingProvided that provisions regarding additional open space corresponding to increase in height shall not apply to parking building.(5)Not more than fifteen percent of the total floor area of the parking building shall be permitted for shop or restaurant or hotel or office purpose(6)Sanitation facilities shall be provided as in mercantile occupancy buildings set out in Table 6.(7)In the case of appurtenant building used exclusively for parking purpose of the main building and constructed in the same plot, the open yard abutting the street shall have minimum 3 metres or that required for the main building whichever is less and other sides shall have minimum 1 metre upto 10 metres height buildings and additional open space corresponding to height of the building shall be provided at the rate of 50 cm for every 3 metres height till the open space around the building attains 5 metres and thereafter no further open space need be provided corresponding to height.(8)The building under sub rule (7) may abut the main building but the light and ventilation of the main building shall not be reduced below the required minimum by such abutting(9)An area equivalent to twenty percent of the open space actually provided in the plot other than the mandatory open space shall also be permitted to be covered by building for parking constructed for the use of the main building.(10)In the case of parking buildings there shall be no limit to height in relation to width of road and the open yard abutting that road but the height restriction in the vicinity of air port shall be complied with.(11)[ ***] [Omitted 'Every building for parking shall be provided with ramp having suitable slope, sufficient width and strength and/or lift of sufficient size and strength.' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).](12)In the case of mercantile/commercial occupancy building other than parking buildings [exceeding 1000 sq. metres plinth area or exceeding 15 metres height] [Substituted 'exceeding two floors from ground level' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be produced for obtaining building permit [and in case of buildings exceeding 300 sq. metres and below 1000 sq. metres, as also in case of buildings not exceeding 15 metres height a self declaration in the prescribed form in Appendix O from the applicant along with a certificate from the architect/engineer who had prepared the plan to the effect that the construction of the building shall conform to the fire and safety norms specified under sub-rule (15) below shall be submitted.] [Inserted by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).].(13)Fish or meat stall in a public market shall invariably be provided with fly proof enclosure.(14)The access passage to fish or meat stall shall have minimum width of 2 metres.(15)All other requirements in respect of fire protection in mercantile or commercial building shall conform to Part IV, Fire and Life Safety, National Building Code of India, 2005 and Amendment No.3.(16)Sanitation facilities to be provided shall be as in Table 6 referred in sub-rule (6) of rule 56.(17)[ In the case of buildings exceeding 2500 sq. metres built up area, special provision shall be made for construction of insitu liquid waste management treatment plant.(18)All building exceeding 1500 sq. meters plinth area there shall be a special provision for recycling and reusing of waste water generated out of the use of water in the said building.] [Inserted by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]
