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State of Kerala - Section

Section 31 in The Kerala Panchayat Buildings Rules, 2011

31. Development including land sub division and plot development thereof for residential use.

- All new developments including land subdivisions, plot developments and pooling of land owned by different owners shall be subject to the following namely:-
(i)Every plot shall have an average width of not less than 6.00metres with minimum frontage not less than 4.0metres; an average depth of not less than 12metres, and a minimum plot area of 125 square metres:
Provided that for row housing where side open spaces are not required, building plots shall have an average width of not less than 4.50 metres and an average depth of not less than 10 metres;
(ii)
(a)The minimum width of the street giving access to the land proposed for subdivision from the main street shall be as given in Table 1-A.
Table 1-AWidth of Street[As per rule 31 (ii)(a)]
Sl.No: Total extent of land Minimum width required (in metres)
01 Upto 0.5 hectares and subdivided to 20 plots orless. No minimum
02 Upto 0.5 hectares and subdivided to more than 20plots. 3.00
03 More than 0.5 hectares upto 1 hectares 3.60
04 More than 1 hectare upto 2 hectares 5.00
05 More than 2 hectares 6.00
(b)Every street in the layout shall have a width of not less than [6] [Substituted '7' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] metres and shall be motorable.
Provided that in the case of cul-de-sac with length not exceeding 150 metres, the width shall not be less than 5 metres and for length not exceeding 25 metres the width shall not be less than 3 metres:Provided further that in residential areas where motorable access street cannot be made in difficult terrain the width of any new access street shall not be less than 5 metres; and for cul-de-sacs, having length not exceeding 150 metres, the width of street shall not be less than 3 metres;
(iii)When the area of the land under development work, layout or subdivision (exceeding ten plots) is 50 ares or more, 10% of the total area shall be provided for recreational open spaces and shall be suitably located to be accessible to the residents of the locality: The open space shall be provided exclusive of streets, cul-de-sacs, water body or swimming pools:
Provided that while considering the area of the land, the area of any contiguous land belonging to the same owner, though not proposed for immediate development shall be taken into account;
(iv)The recreational open space to be provided under item (iii) above shall have an access as if it was a separate plot and as far as possible it shall be in one piece and in no case less than 2 ares in area, with a minimum width of 6 metres:
(v)The layout or subdivision proposal shall be in conformity with the provisions of statutorily published or sanctioned town planning scheme for the area and if the land is affected by any reservation for a public purpose, the Secretary may agree to adjust its exact location to suit the development but not so as to affect its area;
(vi)The street junctions shall be splayed or rounded off to give sufficient turning radii and sight distance for vehicles. The side of the splay shall be minimum of 4 metres for roads up to a width of 10 metres and shall be a minimum of 10 metres for roads exceeding 10 metres width as shown in the figure below:
(vii)in the case of a layout or subdivision of land having an area of two hectares or more, a suitable plot for an electric transformer shall be provided;
(viii)In the case of layout for subdivision of plots, where the number of residential plots exceeds 20, approval of the District Town Planner shall be obtained if the area of the land is above 0.5 hectare and upto 2 hectares and approval of the Chief Town Planner shall be obtained if the area of land exceeds 2 hectares.
(ix)if the site forms part of an approved layout, copy of the subdivision layout shall be enclosed along with the plans for approval; and
(x)adequate arrangements for surface water drainage shall be provided by the developers.
(xii)Throughout the entire period of land development, the owner shall display the details of the permit near the entrance to the site in a board of size not less than 100 centimetres X 75 centimetres. The details to be displayed include name and address of the owner and developer with phone number, details of plots such as number, area and use, the area and location of recreational open spaces, road widths, Number and Date of the approval of District Town Planner/ Chief Town Planner, Number and date of the permit and the name of Local Self Government Institution.