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State of Kerala - Section

Section 59 in The Kerala Panchayat Buildings Rules, 2011

59. [ Group G 1- Low and medium hazard industrial occupancy and Group G2 - High hazard industrial occupancy. [Substituted 'Group G1- Industrial and Group G. - small industrial occupancy' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]

(1)Location of any industry shall conform to the provisions contained in the Kerala Factories Rules, 1957 or any other Central or State Acts or Rules or Regulations in respect of industrial location and licensing in force.
(2)Approval of the District Town Planner shall be obtained for the usage of plot up to one hectare area and/or layout of buildings above [1500] sq.metres [***] [Omitted 'and up to 1000 sq.metres in floor area under industrial occupancies and approval of the Chief Town Planner shall be obtained for usage of plot exceeding one hectare area and/or layout of buildings above 1000 sq.metres' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] in floor area:Provided that, approval for usage of plot and layout of buildings is not necessary for small industrial buildings for coir, weaving, blacksmithy, carpentry all up to 50 sq.metres of total floor area:Provided further that, in the ease of all livestock and poultry farms under Group G 1 occupancy, irrespective of the plot area, such approval is not required for buildings having total floor area up to [1000] [Substituted '500' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] sq. metres, approval of District Town Planner shall be obtained, if the total floor area is above 500 sq. metres [***.] [Omitted 'and up to 1000 sq. metres and approval of Chief Town Planner shall be obtained, if the total floor area is above 1000 sq. metres' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]
(3)The usage of plots proposed for development or redevelopment of land or construction of any building shall be governed by the provisions contained in the town planning scheme for the area:Provided that where no such town planning scheme exists, the usage plot and/or building shall be decided by the Chief Town Planner or the District Town Planner, as the case may be.
(4)All industrial buildings up to 10 metres in height from ground level with built up area exceeding 500 sq. metres or where the power used exceeds 30 II.P or where the number of workers employed exceeds 20,* shall have open spaces not less than that specified below:-
[Open Space [Substituted by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] Group G1 Group G2
Front yard 3.0 metres 5.0 metres
Yard on either side 3.0 metres 3.0 metres
Rear yard 3.0 metres 5.0 metres]
Provided that where more than one building is proposed to be constructed in the same plot, it shall suffice, if the open spaces under this sub-rule arc provided from the plot boundaries with open yards/spaces in between the building not less than 3 metres for buildings up to 10 metres in height:Provided further that in the case of small industrial buildings without any kind of nuisance and with height up to 10 metres, the width of open yard from all boundaries except front and that in between buildings shall be minimum 1.50 metres:Provided also that where the height of the building exceeds 10 metres, the open yard from the boundaries and 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 :Provided also that structures for accessory uses may be permitted within the rear open space.
(5)The minimum clear width of access to a building as well as the width of the street giving access to the plot from the main street shall be as given in Table 7 hereunder and shall be motorabie:-
[Sl.No: [Substituted by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] Total Floor area Width of access to the plot as well as thewidth of the street giving access to the plot from the main street
Group G1 Occupancy Group G2 Occupancy
1234 Upto 300 sq.metresAbove 300 sq.metres upto 1500 sq.metresAbove 1500 sq.metres upto 6000 sq.metresAbove 6000 sq.metres 3 metres3.6 metres5 metres6 metres 6 metres]
Provided that, in the case of Automobile Service Station, Automobile Wash Stalls and Service Garage with repairing facilities under Group G 1 occupancy, the width of access to the building as well as the width of the street giving access to the plot from the main street shall not be less than 7 metres:Provided further that, in the case of all livestock and poultry farms, the above width shall be 1.2 metres, if the total floor area is up to 500 sq. metres, 3 metres if the total floor area is above 500 sq. metres but up to 1000 sq. metres; and 5 metres if the total area is above 1000 sq. metres.]
(6)All work rooms in buildings under industrial occupancy shall be provided with a carpet area computed at a rate, not less than 3.4 sq. metres per person employed in such rooms, exclusive of carpet area occupied by the machinery and breathing space of 15 Ccubic metres per worker:Provided that the area of any work room shall be not less than 9.5 sq. metres
(7)The minimum height of work room shall depend upon the type of industry, the noxious gases which might be produced or the heat generated due to the process, the specification of room construction, the number of workers employed in any work area and the comfort conditions available through installation of mechanical ventilation or air conditioning system:Provided that the height of any work room shall not be less than 3.6 metres measured from the floor level to the lowest point in the ceiling.
(8)Height of office, laboratory, entrance hall, canteen, cloak room etc. shall not be less than 3 metres.
(9)In the case of store rooms and toilets, the height shall not be less than 2.4 metres.
(10)Where the internal drainage system of a factory is proposed to be connected to the public sewerage system, prior approval of the arrangements shall be obtained from the Pollution Control Board and the Water Authority and in such cases the internal drainage system of a factory shall be connected by means of a suitable tap so as to exclude volatile or other objectionable matters.
(11)The industrial sewage effluents, if proposed to be discharged into nearby water bodies such as rivers, lakes, canals or sea, the dilution of such waste shall be such that the water bodies are not polluted. Such effluents shall be got tested as to its harmlessness to the satisfaction of the Pollution Control Board and as per the standards prescribed by the Bureau of Indian Standards for treatment of industrial waste and effluents. The approval of Pollution Control Board shall be obtained in all cases.
(11a)In the case of industrial occupancy buildings, irrespective of their number of floors, a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be obtained and produced for issuing building permit.
(12)All requirements in respect of fire protection in industrial buildings shall conform to Part IV, Fire and Life safety, National Building Code of India, 2005.
(13)The minimum sanitation facilities to be provided for industrial occupancy building shall be as described in Table 6 given in sub rule (6) of rule 56.
(14)[ For all buildings a special provision shall be made for construction of in—situ liquid waste management treatment plant.
(15)For all buildings a special provision shall be made 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).]