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State of Kerala - Section

Section 37 in The Kerala Panchayat Buildings Rules, 2011

37. Access.

(1)The minimum clear width of access to a building [***] [Omitted 'and plot' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] as well as the width of the street giving access to the plot from the main street shall be as shown in [Table 3.1 and 3.2] [Substituted 'Table 3. 1' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
Access{|
Sl. No Type of building Residential Non-residential other than Group B and Coccupancies Group B and C occupancies
    Single unit Multiple unit Upto 300 sq.m floor area in each floor Above 300 sq.m floor area in any floor Upto 300 sq.m floor area in each floor Above 300 sq.m floor area in any floor
(i) Single Storeyed NA 1.2 1.2 3.6 3.6 5.0
(ii) Two Storeyed NA 2.0 3.6 5.0 5.0 5.0  
(iii) Three Storeyed 3.0 3.6 5.0 5.0 5.0 6.0
(iv) Four Storeyed 3.6 5.0 5.0 6.0 6.0 6.0
(v) Above four storeyed 8.0 8.0 8.0 8.0 8.0 8.0
|}[Table 3.1 [Substituted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]Access For Group A1 Occupancy
SI. No. Occupancy Total floor area of buildings in sq. metres Minimum width of access required in metres
1(a) Group A1 occupancy with total floor area up to600 sq.metres Up to 300; single Unit No minimum
Up to 300; Multiple Unit 1.2
Above 300 up to 600 2
1(b) Group A1 occupancy with total floor area above600 sq metres Above 600 up to 1000 3
Above 1000 up to 4000 3.6
Above 4000 up to 8000 5
Above 8000 up to 18000 6
Above 18000 up to 24000 7
Above 24000 10
Table 3.2Access For Other Occupancy Groups
Occupancy Total floor area of buildings in sq. metres Minimum width of access required in metres
Any other occupancy Upto 300 1.2
Above 300 up to 1500 3.6
Above 1500 up to 6000 5
Above 6000 up to 12000 6
Above 12000 up to 18000 7
Above 18000 10
]Provided that the access width of any building shall be modified to be in accordance with the provisions in any Town Planning scheme for the area:Provided further that, in case of a building having multiple occupancy, the whole building shall be treated as being occupied by the most restrictive occupancy for arriving at the access width:Provided also that in the case of high rise buildings, the minimum width of access shall be the width as stipulated in [Chapter XIX] [Substituted 'Chapter XVI' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] of these rules.Provided also that, in the case of Government and aided schools upto higher secondary (including vocational higher secondary) level, the existing access and street shall be sufficient for carrying out the following constructions reconstruction, addition or alteration of building(s) in the plot, namely:
(i)any addition of toilet blocks and other sanitation arrangements;
(ii)other building works without increase in the total floor area of all the buildings put together in the plot prior to carrying out such works.
[Provided also that in the case of a plot abutting two independent motorabie roads each having width not less than 5 metres, the access width of the plot shall be treated as the sum of the width of both the roads abutting the plot:Provided further that in the case of all new Group B Educational buildings, the minimum width of access required as per Table 3.2 shall be limited to 5 metres:Provided further that, in the case of all existing schools upto the level of Higher Secondary, including Vocational Higher Secondary, if the total floor area of the construction(s) including existing and the proposed, does not exceed 5000 sq. metres, 3.6 metres wide, clear motorabie access shall be sufficient, provided fire and rescue operations can be freely executed in exigencies.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
(2)No person shall at any time construct or cause or permit to construct or reconstruct any building which in any way encroaches upon or diminishes the area set apart as access to that building.
(3)No person shall construct a building or undertake construction work on a building, which reduces the access to any building previously existing, below the minimum width required under these rules.
(4)No building shall be constructed so as to deprive any other building of an existing access.
(5)The space so set apart as access shall be separately distinguishable from any house gully or open space required to be provided under any other rule.
(6)Every access shall be drained and lighted to the satisfaction of the Secretary, and man-hole covers or other drainage, water or any other fittings laid in such access shall be flush with the finished surface level so as not to obstruct safe travel over the same.
(7)[ Waterway other than sea routes will be Considered as an access to islands as per these Rules, if the following conditions are satisfied:-
(a)Waterway which is considered as an access to the island shall be navigable;
(b)Road access as per these Rules shall be provided up to the public boat landing/jetty area;
(c)Approval shall be obtained from the Fire and Rescue Department.]