Section 30(3) in Kerala Municipality Building Rules, 1999
(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.
