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State of Kerala - Section

Section 30 in Kerala Municipality Building Rules, 1999

30. Occupancy of buildings.

(1)The occupancy of any building or part thereof shall be governed by the usage of plots proposed for development or redevelopment according to the provisions contained in the development plan or detailed town planning scheme prepared for the area.
(2)All buildings, whether existing or hereafter proposed, shall be classified in one of the following occupancies according to the use or character of occupancy, namely:-
Group A1 Residential
Group A2 Special Residential
Group B Educational
Group C Medical/Hospital
Group D Assembly
Group E Office/Business
Group F Mercantile/Commercial
Group GI Industrial
Group G2 Small industrial
Group H Storage
Group I(1) and Group I(2) Hazardous
Notes:- (i) Any building not specifically covered by any of the occupancies under sub rule (2) shall be in the group which most nearly resembles its exiting or proposed use.
(ii)Any building which accommodates more than one use under sub-rule (2) shall be included under the most restrictive group.,
(3)The description of occupancies are given below, namely:-
(a)Group AI. - Residential Building shall include any building in which sleeping accommodation is provided for normal residential purposes, with or without cooking and or dining facilities. They shall include one or multifamily dwellings, apartment houses or residential flats. Small professional offices or spaces for advocates, doctors, engineers, architects, chartered accountants, beauticians, tailors, photographers, video-graphers, telephone booth operator, computer professionals, typists, electrical or electronic equipment service professionals, not exceeding 50 sq. metres floor area and used as part of principal residential occupancy are also included in this group. Further, lodging or rooming houses, tourist homes, dormitories, hostels and hotels not exceeding 150 sq. metres floor area are included in this group
(b)Group A2. - Special Residential building shall include all lodging or rooming houses, dormitories, tourist homes, hostels hotels exceeding 150 sq. metres floor area with or without conference halls, community halls, dining halls or assembly rooms Crèches, day care centres, children's nursery, reading rooms libraries and educational buildings not exceeding 150 sq. metres floor area are also included in this group.
(c)Group B. - Educational building shall include all educational buildings or part thereof exceeding 150 sq. metres floor area, used for school, college, institution, education and or research.
(d)Group C. - Medical or Hospital Building shall including any building or part thereof exceeding 150 Sq. metres of built up area used for purposes such as medical or other treatment or care of persons suffering from physical or mental illness, disease or infirmity, care of infants, convalescents or aged persons. Hospitals, sanitoria, clinic, homes for the aged and the infirm, convalescent homes, mental hospitals are included in this group.
(e)Group D. - Assembly building shall included any building or part of a building exceeding 300 sq. metres of total floor area where people, congregate or gather for amusement, recreation, social, religious, patriotic, civil, travel and similar purposes such as theatres, motion picture houses or cinemas, assembly halls for educational dramatic or theoretical presentation, auditoriums wedding halls, community halls, exhibition halls, art galleries, museums libraries, skating rings, gymnasiums, congregation, dance halls, club rooms, passenger stations or transport terminals, recreation piers, amusement park structures, viewing stands, grand stands, stadia and circus tents.
(f)Group E. - Office or business building shall include any building or part of a building having a total floor area of more than 300 sq. metres which is used for transaction of public or private business or for accommodating offices of public or private agencies or for the keeping of records, accounts and similar purposes. Local, State and Central Government office and buildings for office purposes constructed by private sector and quasi government agencies and buildings for the use of defence, court houses, public utility buildings, jails and prisons are included in this group.
(g)Group F. - Mercantile or commercial building shall include any building or part of a building which is used for display and sale of merchandise such as shops, stores, markets, either wholesale or retail. Banking and financial institutions, public and private business houses, professional establishment of doctors, dentist, engineers, architects, lawyers, pathological laboratories, tailor shops, video shops, barbershop, beauty parlors, news stands, milk booths, restaurants and non-nuisance type of small establishment like armature winding shops using power motor or machine of capacity not exceeding 3 horse power are included in this group. Further, buildings or part of buildings used exclusively for parking of vehicles (parking buildings, parking plazas etc.) are also included in this group.
Notes. - (1) Any building with not more than 150 sq. metres built up area accommodating the use under Group C and with not more than 300 sq. metres built up area accommodating the use under Groups D, E and H shall be included in Group F.
(2)Minor merchandising operations in buildings primarily meant for other uses shall be covered by the group under which the predominant occupancy is classified. Group G1.- Industrial building shall include any building or part thereof where products or materials of all kinds and properties are fabricated, assembled or processed. It include workshops, assembly plants, laboratories, dry cleaning plants, power plants, pumping stations, smoke houses, laundries, gas plants, refineries, dairies, saw mills, and the like.
(j)Group G2. - Small industrial building shall include any building or part thereof where products or materials of all kinds and properties are fabricated, assembled or processed by a small scale industrial unit. [Poultry farms with mere than 20 hens or ducks, dairy farms with more than 6 cattle, kennel with more than 6 dogs are also included in this group.] [Inserted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
Note:- 'Small scale industrial unit' means an industrial unit carrying on small scale industry classified as such by government from time to time for this purpose but does not include an industry included in schedule 1 of the Factories Act, 1948.
(k)Group H. - Storage building shall include any building or part thereof used primarily for the storage or sheltering (including servicing, processing or repairing incidental to storage) of goods, wares or merchandise (except those involving highly combustible or explosive products or materials), vehicles and the like. Ware-houses, freight depots, transit sheds, store houses, garages, hangers, grain elevators, barns and silos are included in this group. Minor storage incidental to other occupancies shall be treated as part of the predominant occupancy.
(l)Group I (I). - Hazardous building shall include any building or part of a building which is used for purposes which create air and sound pollution of minor nature and or producing effluents which does not cause very adverse environmental effects. Automobile wash stalls, automobile service stations, service garages with repairing facilities, welding workshops, are included in this group. [***] [Omitted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
(m)Group I (2) - Hazardous building shall include any building or part of a building which is used for the storage, handling, manufacturing processing of highly combustible, explosive, poisonous, irritant, corrosive, toxic or noxious materials or products or any products or materials producing dust. They shall include buildings and yards used for,-
(i)storage under pressure of more than 1 Kg/cm2 and in quantities exceeding 70 m3 of acetylene, hydrogen, illuminating and natural gases, ammonia, chlorine phosgene, sulphur dioxide, methyl oxide and all gases subject to explosion, fumes or toxic hazard;
(ii)storage and handling of hazardous and highly inflammable liquids:
(iii)storage and handling of hazardous and highly inflammable or explosive materials other than liquids, gas bottling plants, petrol and diesel storage tanks;
(iv)manufacture of plastic goods, synthetic leather, ammunition, explosives and fire works;
(v)crematoria, burial grounds, garbage dumping yards, abuttoirs (slaughter houses), sewerage treatment plants, petrol filling stations, coal, wood and timber yards with saw mills;