Section 97A(5) in The Kerala Panchayat Buildings Rules, 2011
(5)In the case of residential or special residential or mercantile/commercial buildings alteration or addition/ extension of floor(s) or conversion of roof shall be permitted only if the existing building and the proposed floor(s) have average 60 centimetres open space from the boundaries of all the plots on its sides including rear:Provided that if any portion, or side of the building abuts the plot boundary or have an open space less than that specified above, a consent document issued by the owner of the plot on the abutting portion/side shall be produced along with the application for permit:Provided further that not more than two sides shall be permitted to abut the boundary even with such consent document.
