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State of Kerala - Section

Section 102 in The Kerala Panchayat Buildings Rules, 2011

102. Rainwater storage Arrangements.

(1)Unless otherwise stipulated specifically in a Town Planning Scheme, workable rainwater storage arrangements shall be provided as an integral part of all new building constructions through the collection of rooftop rainwater for the following occupancies, namely:-
(i) Group A1 Residential (In the case of single familyresidential buildings , if the total floor area of the buildingis upto 150 sq.metres and if the plot area is upto 320 sq.metres,the rainwater storage arrangements are not mandatory.)
(ii) Group A2 Lodging Houses
(iii) Group B Educational
(iv) Group C Medical/Hospital
(v) Group D Assembly
(vi) Group E Office/Business
(vii) Group F Mercantile/Commercial (If the total floor areaof the building is upto 100 sq.metres and if the plot area isupto 200 sq.metres, the rainwater storage arrangements are notmandatory.)
(viii) Group G1 andGroup G2 Industrial (only for workshops, assembly plants,laboratories, dry cleaning plants, power plants, Gas plants,refineries, diaries, food processing units and any otheroccupancies notified by the Government from time to time).
[***] [Omitted 'Clause (ix)' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]    
Provided also that, the rainwater storage arrangements are not mandatory for thatched building.
(2)The components of a workable rainwater storage arrangement as stipulated in sub rule (1) above, shall include:
(i)Roof gutters;
(ii)Down pipe and first flush pipe arrangement;
(iii)Filter unit; and
(iv)Storage tank with provisions for drawing water and spill-over.
(3)The minimum capacity of the storage tank as stipulated in sub rule (2) (iv) of the rainwater storage arrangement shall be at the rate give below:
Group A1 25 litres/sq.m.of floor area
Group A2 25 litres/sq.m.of floor area
Group B 50 litres/sq.m.of floor area
Group C 50 litres/sq.m.of floor area
Group D 50 litres/sq.m.of floor area
Group E 50 litres/sq.m of floor area
Group F 25 litres/sq.m of floor area
Group G1 and Group G2 50 litres/sq.m.of floor area
[***] [Omitted 'Group I(1)' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]  
Provided that, the [coverage area] [Substituted 'floor area' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] to be considered shall be the total [coverage area] [Substituted 'floor area' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] in all floors.[Note. - 'Coverage' means the area mentioned in item (y) of sub-rule (1) of rule 2.] [Substituted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
(4)The owner(s) / occupier(s) shall maintain the rooftops and the rainwater storage arrangements in healthy working condition.
(5)Additional arrangements for carrying the spillover water from storage tank to recharge well or recharge pond or percolation pit need be provided only if both groundwater recharging arrangements and rain water storage arrangements are provided as laid out in this chapter.