Section 97B in The Kerala Panchayat Buildings Rules, 2011
97B. Special provision for addition, alteration etc. over buildings permitted under Kerala Building Rules, 1984.
(1)Without prejudice to the provisions in the Act, alteration or addition/ extension of first floor or second floor or both and or conversion or erection of roof, shutter or door shall be allowed to buildings permitted under orders of competent authority granting exemption from provisions of Kerala Building Rules, 1984, issued by Government subject to sub-rules (2) and (3) of this rule, whether the work has commenced or not or whether being carried on or completed:Provided that the permitted building and the proposed alteration or addition/extension or other work mentioned in this rule shall have minimum 3 metres distance from the boundary abutting any National Highway, State Highway, District road or other road notified by the Grama Panchayat, and minimum 1.5 metres from the boundary of other road.(2)The provisions under rules 27, 28, 36, 37 and the rules under Chapter VI and VII shall not apply to the proposed floor(s) or work whether the permitted building satisfies the said provisions or not.(3)The provisions under sub-rules (2) to (10) of rule 97 A shall mutatis mutandis apply to both the permitted building and the proposed building.
