Section 32 in The Kerala Panchayat Buildings Rules, 2011
32. Development including land sub-division and plot development thereof for mercantile (commercial) development.
- All new developments including land sub-divisions and plot developments shall be subject to the following:-(i)(a)the width of access/access street to the development area shall be minimum 10m;(b)the width of every new street, public or private, intended for use as a cart or carriage way giving access to or through a commercial precinct consisting of a continuos row of shops exceeding ten in number shall not be less than 10 metres except in the case of cul-de-sac not exceeding 150 metres where the minimum width shall be 7 metres;(ii)the frontage of every commercial plot abutting such streets shall have a minimum width of 6 metres;(iii)no plot with a layout proposed for commercial development shall have an area less than 60 sq.metres;(iv)for every plot within a layout for commercial development, building line from the street shall not be less than 3 metres;(v)no plot intended to house a service garage or auto workshop within a layout for commercial development shall be of an area less than 300 sq.metres and an average plot width less than 12metres;(vi)the approval of the District Town Planner shall be obtained for the layout of all new commercial streets and land subdivisions exceeding 10 plots.
