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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(5) in Kerala Municipality Building Rules, 1999

(5)No building or part of a building shall be constructed or reconstructed or no addition or alteration shall be made to any existing building in the intervening spaces between the building and any overhead electric supply line as described in the Table 1 below and as specified in the Indian Electricity Rules as amended from time to time.Provided that single storied buildings shall be allowed even if the above mentioned clearance is not available, if the applicant produces a no objection certificate from the Chief Electrical Inspector or an officer authorized by him, before issue of permitClearance from Overhead Electric Lines
Sl.No Type of Electric supply Line Minimum Horizontal clearance in metres. Minimum Vertical clearance in metres.
1 Low and medium voltage 2.40 1.20 lines 2.40 1.20
2 High voltage lines up to and including 33000volts 3.70 1.85
3 Extra high voltage lines above 33000 volts 3.70 plus 0.30m for every additional 33000 voltsor part thereof 1.85 plus 0.30m for every additional 33000 voltsor part thereof