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State of Kerala - Section

Section 75 in Kerala Municipality Building Rules, 1999

75. Setback provisions.

(1)The minimum distance between the plot boundary abutting any street other than National Highways, State Highways, District Roads and other roads notified by the municipality and the building, other than a compound wall or fence or outdoor display structure, shall be minimum 1.50 metres.
(2)Front yard shall have minimum 1.00 metre width.
(3)In the case of individual developed plots requiring no lay out approval from the District Town Planner, there shall be average 60 cms open space on the sides and the rear:Provided that door shall not be allowed if that portion does not have minimum 1.00 metre open yard.
(4)In the case of buildings requiring layout approval of District Town Planner, the side yards and rear yard shall be provided as shown in the building layout:Provided that no portion of the building shall encroach, project or overhang beyond the plot boundaries.