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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(2) in Kerala Municipality Building Rules, 1999

(2)Every building upto 10 metres height under assembly occupancy shall have the minimum open yard (spaces) as shown below:
Sl. No. Total floor area Minimum open space
1 Exceeding 300 sq. metres but not exceeding 500sq. metres (i) Front yard -Average 6 metres with minimum 4.5 metres(ii) Side yards,(each side)- Average 2 metres with minimum 1.5 metres.(iii) Rear yard-Average 2 metres with minimum1.5 metres
2 Exceeding 500 sq. metres but not exceeding 800sq. metres (i) Frontyard-Average 7.50 metres with minimum 5.00 metres(ii) Side yard (eachside)-Average 4 metres with minimum 1.5 metres(iii) Rear yard - Average 3 metres with minimum1.50 metres.]
3 Exceeding 800 sq. metres (i) Front yard-Average 10.5 metres with minimum 6 metres(ii) Side Yard (eachside)-Average 5 metres with minimum 1.5 metres(iii) Rear yard-Average 3 metres with minimum1.5 metres
Provided that in the case of building used exclusively for worship it shall suffice if a minimum of 3 metres width open yard is maintained in the front and a minimum of 1.50 metres width of open yard is provided in other sides including rear of the building upto 10 metres height:Provided further 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 the building not less than 1.5 metres upto 10 metres height building and 3 metres exceeding that height:Provided also that where the height of the building exceed 10 metres, the open yard from the boundaries shall be increased proportionately at the rate of 50 cms. for every 3 metres increase in height;