Section 50 in Kerala Municipality Building Rules, 1999
50. Recreation space.
(1)Any residential apartment having more than 12 dwelling units in a single plot or single building, shall be provided with a recreation space of suitable size.(2)The recreation space as per sub rule(1) shall have not less than 7.5 per cent of the total carpet area of all the units taken together and may be provided either inside a building or outside a building or both and if it is provided outside a building it shall be exclusive of parking areas, drive ways and other utility areas.Note:- (1) Spaces like swimming pool, recreation hall or health club shall also be considered as recreation space for this purpose.(2)The recreation space may be provided as a single unit or as different units.
