Section 7(11) in The Kerala Panchayat Buildings Rules, 2011
(11)The application for building permit shall be accompanied by documentary evidence of ownership of plot and the site plan, building plan, service plan and parking plan wherever the building requires parking space as per rules, together with details and specifications as described below:-(a)the site plan shall be drawn to a scale of not less than 1:400 and shall be fully dimensioned and shall show -(i)the boundaries of the plot and of any contiguous land belonging to the owner thereof, including the revenue survey particulars;(ii)the position of the plot in relation to the neighbouring street;(iii)the name, if any, of the street along which the building is proposed and the width of the street which shall be the width in between the plot boundaries on opposite sides;(iv)all existing buildings standing on, above or below the ground level [and their authorised building numbers issued by the Local Self Government Institution concerned] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).];(v)the width of street, if any in front, side or rear of the buildings;(vi)free passage or way in front of the buildings;(vii)space to be left around the building to secure free circulation of air and admission of light ;(viii)spaces proposed as garden;(ix)the position of external toilets, cattle sheds, stables, wells and other appurtenant structures(x)north direction in relation to the site;(xi)such other particulars as may be required by the Secretary:Provided that when circumstances warrant so, the plan may be drawn to a scale of 1:800 with the permission of the Secretary.(b)the plans, elevations and sections, in the building plan accompanying the application shall be accurately drawn to a scale of not less than 1:100, and shall,-(i)include floor plans of all floors together with the covered area, accessory buildings and basement floors, if any, and such drawings shall clearly indicate the size and spacing of all framing members, size of rooms, position of staircases, ramps and lift wells;(ii)show the use or occupancy of all parts of the buildings;(iii)show the exact location of essential services like water closets, sink and bath;(iv)include sectional drawings showing the lowest ground level contiguous to the building, highest ground level contiguous to the building, the height of rooms, building and parapet, thickness and spacing of structural members, floor slabs and roof and details of staircase(v)show all street elevations;(vi)give dimensions of the projected portions;(vii)include a terrace plan indicating the drainage and the slope of the roof;(viii)show the direction of north line relative to the plan of the building; and(ix)specify total floor area of building and carpet area of the building.(c)service plan shall be drawn to the same scale as the site plan and shall include plans and sections of private water supply and sewage disposal system.(d)parking plan shall be drawn to a scale not less than that of the site plan, in cases where parking is to be provided as per these rules, and shall show clearly the parking spaces, drive-ways and manoeuvring spaces.(e)specification shall include specifications of both general and detailed nature giving type and grade of materials to be used.(f)[ In the case of high rise buildings, every application for approval shall be accompanied by a safety plan suitable for the proposed construction in accordance with the Health and Safety Manual published by the Labour Department.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]Note. - The minimum size of paper on which all site plans, building plans, parking plans are drawn shall not be less than 24 cm. x 33 cm or A3.
