Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 109A] [Entire Act]

State of Kerala - Subsection

Section 109A(3) in Kerala Municipality Building Rules, 1999

(3)The minimum capacity of the storage tank as stipulated in Sub-rule (2) (v) of the rooftop rainwater harvesting arrangements shall be at the rates given below
Group A1 25 liters/sqm of total floor area.
Group A2 25 liters/sqm of total floor area
Group B 50 liters/sqm of total floor area
Group C 50 liters/sqm of total floor area
Group D 50 liters/sqm of total floor area
Group E 50 liters/sqm of total floor area
Group G1 & G2 50 liters/sqm of total floor area
Group I(1) 25 liters/sqm of total floor area