Section 102 in Kerala Municipality Building Rules, 1999
102. Extension in the ground floor, etc.
(1)Extension in the ground floor with or without floors above it shall be permitted to any building, if the proposed extension satisfies the provisions in these rules, irrespective of whether the building proposed to be extended conforms to the provisions in these rules or not:Provided that for the purpose of calculating maximum coverage and floor area ratio permissible and for calculating the total off street parking requirements both the proposed extensions and the building proposed to be extended shall be taken into account.(2)Addition/extension of upper floors to any building shall be permitted, if the proposed addition/extension satisfies the provisions in these rules, irrespective of whether the building proposed to be extended conforms to the provisions in these rules or not:Provided that in the case of existing ground floor on the side of cul-de-sac not exceeding 250 meters length or pedestrian lanes or streets up to 3 meter width, first floor shall be permitted above it if the existing ground floor and proposed first floor have minimum 1.50 metes distance from the boundary abutting such cul-de-sac, lane or street irrespective of whether it satisfies the provisions in rule 25 and rule 32:Provided further that for the purpose of calculating maximum coverage and floor area ratio permissible and for calculating the total off street parking requirements both the proposed extension and the building proposed to be extended shall be taken into account.(3)Separate and independent building shall be permitted in a plot already having one or more buildings, if the proposed building satisfies the provisions of these rules, irrespective of whether the existing buildings in that plot satisfies the provisions of these rules or not:Provided that for the purpose of calculating maximum coverage and floor area ratio permissible and for calculating the total off street parking requirements both the proposed and the existing building in the plot shall be taken into account:Provided further that the proposed building shall have minimum 1.5 meters distance from the other existing buildings, if the proposed building has not more than 3 floors and shall have minimum 3 meters distance, if the proposed building has more than three floors.(4)Conversion of roof with the same or a different material shall be permitted to any building, if not otherwise prohibited by these rules or main rules or the Act, irrespective of whether such building conforms to the provision in these rules or not:Provided that the clear distance of the roof edges from the plot boundaries shall not be reduced from the existing distance, but however where sufficient distance is available it can be reduced to such extent that the provisions regarding projections permissible into open space as provided in rule 24 shall be observed.Provided further that no portion of the roof shall encroach or project into the street or the neighboring plots and water from the roof shall not be allowed to fall into the street or the neighboring plots or the plot boundaries:Provided also that no permission shall be necessary for conversion of roof with grass, leaf or thatch:(5)Conversion of shutters or doors with the same or a different material or erection of shutters or doors shall be permitted in any building irrespective of 'whether such building conforms to the provisions in these rules or not:Provided that the area or height of the building shall not be increased.
