Section 72(f) in Kerala Town and Country Planning Act, 2016
(f)proposals for natural hazard prone areas, the imposition of conditions and restrictions in regard to the open space to be maintained about buildings, the percentage of building area for a plot, the number, height and character of buildings allowed in specified areas, the purposes for which buildings or specified areas may or may not be used, the sub-division of plots, the discontinuance of objectionable uses of land in any area in reasonable periods, parking space, and the size of projections and advertisement signs.
