PREAMBLE
In exercise of the powers conferred by sections 381, 382,
383A, 387, 398 and 406 of the Kerala Municipality Act, 1994 (20 of 1994) read
with section 565 thereof, the Government of Kerala hereby make the following
rules further to amend the Kerala Municipality Building Rules, 1999 issued in
G.O. (Ms) No. 188/99/LSGD dt. 1st October, 1999 and published as S.R.O. No.
777/99 in the Kerala Gazette Extraordinary No. 1786 dated 1st October, 1999,
namely:-
Rule - 1. Short title and commencement.
(1)
These rules may be called the Kerala
Municipality Building (Amendment) Rules, 2010.
(2)
They shall come into force at once.
Rule - 2. Amendment of the Rules.
In the Kerala Municipality Building Rules, 1999, -
(1)
In rule 2, sub rule (1),
(i)
In clause (aq) for the words
"from the lowest point of the building touching the ground surface and if
any of the floor comes below the ground surface, from the lowest floor
level", the words "from the average level of the ground contiguous to
the building," shall be substituted.
(ii)
After the proviso, a note shall be
added namely:-
Note:-For arriving at the 'average level of ground', the
average of the levels of the lowest ground and that of the highest ground
contiguous to the building shall be taken
(iii)
After clause (bp), the following
clause shall be inserted namely:-
(bpa) 'Security Zone' means any area,
identified and delineated by the Home Department of the state government as
Security Zone from time to time and notified and published in the government
gazette by the Local Self Government Department. For the purpose of these
rules, any area around compounds or sites which accommodate vital or strategic
installations, offices, residences, institutions, landmarks, jail compounds,
monuments, ports, shipyards, scientific and advanced research centres and the
like, which in the opinion of the government, needs special security and
necessitates regulations and/or restrictions for constructions and land
developments around, can be delineated as security zone.
(2)
In rule 3A,-
(i)
the words "in force" after
the words "under Town Planning Acts" shall be omitted.
(ii)
the words 'in force" shall be
inserted after the words "in any Town Planning Scheme".
(3)
Rule 3B shall be substituted as
follows:
3B. Application
of National Building Code of India.-Wherever the provisions of the National
Building Code are mentioned in these rules, the provisions of the code in force
shall be adopted.
(4)
In rule 5,-
(i)
sub rule (1a) shall be omitted.
(ii)
after sub rule (6A), the following sub
rule shall be inserted, namely:-
(6B) In
the case of an application for development or redevelopment of any land within
the Security Zone, the Secretary shall consult the District Collector concerned
before permission is granted. The District Collector, after getting specific
recommendation from the Director General of Police, shall furnish his reply.
The objection if any raised and/or restriction and/or regulation if any
suggested by the District Collector shall be complied by the Secretary while
issuing the permit.
Provided that in the case of development or redevelopment
for religious purpose or worship, prior approval or clearance or permission and
concurrence as the case may be, of the District Collector concerned shall be
obtained and also the conditions stipulated in the Manual of Guidelines to
Prevent and Control Communal Disturbances and to Promote Communal Harmony which
is in force have to be complied with. Applications for renovation without
involving additional built-up area or structural alterations of existing
buildings for religious purpose or places of worship can be considered by the
Secretary after informing the District Collector in form in Appendix-N duly
filled by the applicant and verified by the Secretary. The permit shall be
issued only after the receipt of the concurrence by the District Collector.
(5)
In rule 7,-
(i)
sub rule (1a) shall be omitted.
(ii)
after sub rule (6A), the following sub
rule shall be inserted, namely:-
(6B) In
the case of an application to construct or reconstruct a building or make
alteration or addition or extension within any Security Zone, the Secretary
shall consult the District Collector concerned before permission is granted.
The District Collector, after getting the specific recommendations from the
Director General of Police, shall furnish his reply. The objection if any
raised and/or restriction and/or regulation if any suggested by the District
Collector shall be complied by the Secretary while issuing the permit.
Provided that in the case of construction of new building
or reconstruction or alteration or addition or extension of existing building
for religious purpose or worship, prior approval or clearance or permission and
concurrence as the case may be, of the District Collector concerned shall be
obtained and the conditions stipulated in the Manual of Guidelines to Prevent
and Control Communal Disturbances and to Promote Communal Harmony which is in
force have to be complied with. Applications for renovation without involving
additional built-up area or structural alterations of existing buildings for
religious purpose or places of worship can be considered by the secretary after
informing the District Collector in form in Appendix-N duly filled by the
applicant and verified by the secretary. The permit shall be issued only after
the concurrence of the District Collector.
(iii)
in sub rule (9) under clause (b) in
item (iv), after the words "include sectional drawings showing",
insert the words "the lowest ground level contiguous to the building, highest
ground level contiguous to the building,".
(6)
After rule 11, rule 11A shall be
inserted, namely:-
11A. Approval of site and plans and
issue of permit where excavations to a depth of more than 1.5 metres is
involved,-
(1)
In the case of constructions/land
developments which involve any earthwork excavation to a depth of more than 1.5
metres, if the depth of cutting is more than the horizontal distance of such
cutting from the plot boundary, the following provisions shall apply:
Provided that, such provisions are not necessary in cases
where such excavation is carried out for construction of structures such as
wells, septic tank, recharge pits, drainage works, compound walls and the like.
(2)
The application for Development and/or
building permit shall be submitted by the applicant as per the provisions of
these rules, along with a certificate of the Architect, Building Designer,
Engineer, Town Planner, Supervisor as the case may be, who has prepared and
signed the plans, drawings, statements etc. as to whether permit as envisaged
under rule 11A is required.
(3)
The application for permit shall also
include sufficient copies of,-
(i)
dimensioned plan(s) and sectional
drawing(s) showing the levels and depths of cutting at all places in respect of
excavations for building construction and land development works,
(ii)
drawings, specifications and details
of temporary and permanent protective measures proposed and
(iii)
drawings, specifications and details
of slabs, beams, columns, retaining walls etc. proposed at the ground floor
level and below.
(iv)
details of piles if any, including
their drawings, specifications, erection methods and the like.
(4)
The Secretary shall issue permit as
laid down in these rules:
Provided that, if any changes or deviations are to be made,
it shall satisfy the provisions of these rules and the same shall be intimated
to the Secretary with revised drawings, specifications and details as the case
may be.
(5)
Any written complaint received after
the date of issue of the permit(s) from owners or occupants in the adjoining
properties on the actual or possible damages to their life and property shall
be acted upon by the Secretary as per the provisions in this rule.
(6)
Once the earthworks and/or
constructions upto the ground level are completed as per the approved plans,
the applicant may in writing intimate the same to the Secretary and request for
concurrence for carrying out rest of the works. No construction shall be
carried out above the ground level until the Secretary issues such concurrence
as in Appendix C1.
(7)
The Secretary shall, if convinced that
the works are carried out satisfactorily as per the permit(s) and provisions of
this rule and no written complaint is received as in sub rule (5), issue
concurrence as in Appendix C1 for carrying out the remaining works above the
ground level as per approved plans within 7 days after intimating the
completion of works upto ground level.
(8)
If any complaint is received as in sub
rule (5), the Secretary shall:
(i)
refer the matter within 5 days to the
Technical Expert Committee constituted as per sub rule (12) and convene a
meeting of the Committee;
(ii)
intimate the nature of complaints to
the applicant and call for details and explanation if so desired by the
Committee;
(iii)
arrange for site inspections, hearing
of the applicants and/or petitioners, verification of records and arrange for
tests if so required by the Committee and
(iv)
take up further action as per the
recommendations of the Committee.
(9)
The applicant(s) and/or the
petitioner(s) shall attend the hearing and shall also produce any details
called for within the time specified, if so required by the Committee or the
Secretary on its behalf.
(10)
The Committee shall evaluate the
damages and fix the compensation and/or suggest further protective measures, if
any, to be taken by the applicant to solve the issues raised by the
petitioner(s). The amount of compensation shall include the actual cost of
restoration as decided by the Committee and an additional 30% as solatium:
Provided that the process of the Committee shall be
completed within a total duration of 3 weeks.
(11)
Concurrence shall be issued by the
Secretary, after ensuring that the protective measures are carried out to the
satisfaction of the Committee and the compensation is paid by the applicant as
per the decision of the Committee. The actual expenses of the Committee as
intimated by the Secretary shall be paid by the applicant.
(12)
For the purpose of this rule,
Government may, constitute municipal level Technical Expert Committee(s)
comprising of the Secretary (convener), Municipal Engineer/Town Planning
Officer and two experts, one each in Structural Engineering and Geotechnical
Engineering (to be nominated by the Government) to assess the damage, suggest
protective measures and fix the compensation.
(7)
In rule 18 of such rule (5), the
words "if required" after the words "after examining the records
and", shall be omitted.
(8)
In Rule 20,-
(i)
sub rule (7b) shall be deleted.
(ii)
sub rule (7c) shall be substituted as
follows:-
If the owner engages any developer(s) at any time for the
construction, reconstruction, repairs, additions or alterations of buildings or
development or redevelopment of land, the same shall be intimated to the
Secretary within a week from the date of agreement (executed between the owner
and the developer) along with the copy of such agreement by which the owner
authorises the developer to undertake construction, reconstruction, repairs,
additions or alterations of building(s) or development or redevelopment of land
in that plot, on behalf of the owner.
(iii)
in sub rule (7d),-
(a)
The words "audio, visual, print
media or" and "or hoardings" shall be omitted.
(b)
The proviso shall be omitted.
(iv)
the following sub rules shall be added
at the end, namely:-
(7e) In
the case of advertisements pertaining to building construction or land
developments through visual-print media and hoardings, the owner or developer
shall include the details mentioned in item (i) to (vi) in sub rule (7d) of
rule 20 and the address of the website carrying details under sub rule (7d) of
rule 20.
(7f) The
Secretary may also publish the details of the permits issued in the website of
the municipality as required under Section 517B (3) of the Kerala Municipality
Act, 1994.
(7g) If
any such advertisements are made in contravention to sub rules (7d), (7e) and
(7f) of this rule, the Secretary or the Government may interfere in the matter.
(9)
Sub rule (12) of rule 24 shall be
substituted as follows:
(12) The
front, rear and side setbacks for constructions below the ground level
(basement floor etc) shall be the same as that required for a 10 metre high
building of the same occupancy group constructed above ground level.
(10)
In rule 25,-
(i)
for the figure 5.5 the figure 5.0
shall be substituted;
(ii)
the third proviso shall be omitted.
(11)
After rule 26, the following rule
shall be inserted, namely:-
"26A Waste disposal -
There shall be provisions for safe disposal of waste."
(12)
In rule 27,-
(i)
in item (iii), after the words
"every street in the layout", the words "and the street giving
access to the land proposed for subdivision from the main street" shall be
omitted.
(ii)
after item (iii), the following item
shall be inserted, namely:-
"(iii-a) The 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-A
WIDTH OF STREET
[As per rule 27(iii-a)]
|
Sl. No.
|
Total extent of land
|
Minimum width required (in metres)
|
|
01
|
Upto 0.5 hectares and subdivided to 20 plots or less.
|
No minimum
|
|
02
|
Upto 0.5 hectares and subdivided to more than 20 plots.
|
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
|
" (iii) for item (ix) the
following shall be substituted,-
"(ix) 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."
(13)
In rule 31,-
(i)
in sub rule (2),
(a)
for table 2, the following table shall
be substituted, namely:-
"TABLE 2
COVERAGE AND FLOOR AREA RATIO (F.A.R.)
Without additional fee
|
Sl. No.
|
Occupancy
|
Maximum permissible coverage (percentage of plot area)
|
Maximum permissible F.A.R.
|
|
With additional fee at the rate of Rs. 500 per square metres of
additional floor area
|
With additional fee at the rate of Rs. 1000 per square metres of
additional floor area
|
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
1
|
Residential A1
|
|
|
|
|
|
(a)
|
Upto 300 square metres
|
65
|
2.75
|
-
|
-
|
|
(b)
|
More than 300 square metres with number of dwelling units in the
|
|
|
|
|
|
(i)
|
range:
|
65
|
|
|
|
|
(ii)
|
1-5
|
60
|
|
|
|
|
(iii)
|
6-50
|
55
|
1.50
|
2
|
2.75
|
|
(iv)
|
51-100
|
50
|
|
|
|
|
(v)
|
101-200
|
45
|
|
|
|
|
|
above 200
|
|
|
|
|
|
2
|
Special Residential A2
|
60
|
1.50
|
2
|
2.50
|
|
3
|
Educational B
|
35
|
1.50
|
-
|
1.75
|
|
4
|
Medical/Hospital C
|
35
|
1.50
|
1.75
|
2.00
|
|
5
|
Assembly D
|
40
|
0.70
|
1.0
|
1.50
|
|
6
|
Office/Business E
|
40
|
1.50
|
2.0
|
2.50
|
|
7
|
Mercantile/Commercial F
|
60
|
2.00
|
-
|
2.50
|
|
8
|
Industrial G1.
|
40
|
1.20
|
-
|
1.50
|
|
9
|
Small Industrial G2
|
60
|
2.00
|
-
|
2.50
|
|
10
|
Storage H.
|
70
|
2.00
|
-
|
2.50
|
|
11
|
Hazardous I(1)
|
30
|
0.70
|
-
|
1.0
|
|
12
|
Hazardous I(2)
|
25
|
0.70
|
-
|
-
|
(b)
for Note (ii) under table 2, the
following note shall be substituted, namely:-
"(ii) In the case of a building/building complex which accommodates more
than one occupancy from among the groups A1-Residential, A2-Special
Residential, D-Assembly, E-Office or Business and F-Mercantile/Commercial, the
maximum permissible Floor Area Ratio and Coverage shall be the weighted average
of the Floor Area Ratio and Coverage under the respective occupancies in Table
2, if the plot has an area more than 0.5 hectares.
Provided that, if the plot area is upto 0.5 hectares, the
Floor Area Ratio and Coverage shall be that of the most restrictive
occupancy."
(c)
in Note (iii) under Table 2, after the
words "Government owned Information Technology Parks", the words
", Government approved private Information Technology Parks" shall be
inserted.
(14)
In rule 32, after sub rule (2), the
following sub rule shall be added, namely:-
"(3) In the case of construction or reconstruction of buildings or
alteration or addition to existing buildings within any Security Zone, the
overall height of building upto its topmost point shall not exceed 10 metres or
as specified by the District Collector as per sub rule (6B) of rule 5 and/or
sub rule (6B) of rule 7, whichever is less:
Provided that, if the overall height of any existing
building in the Security Zone is 10 metres or more upto its topmost point,
further vertical extension of that building shall not be permitted:
Provided further that the height of building shall be measured
from the average level of ground contiguous to the building."
(15)
In rule 33,-
(i)
in sub rule (1),-
(a)
for the words "and Table
4.3" occurring after the words "Table 4.1, Table 4.2" shall be
omitted.
(b)
For the Tables 4.1 and 4.2 the
following Tables shall be substituted, namely:-
"Table 4.1
ACCESS FOR GROUP A1 OCCUPANCY
Upto 300; more than 2 storeys
Above 300 upto 600
|
Sl. No.
|
Occupancy
|
Total floor area of buildings in square metres
|
Number of dwelling units in the case of Group A1 occupancy
|
Minimum width of access required in metres
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
1(a)
|
Group A1 Occupancy with total floor area upto 600 square metres
|
Upto 300; limited to 2 storeys
|
Not Applicable
|
No minimum
|
|
1.2
|
|
|
2
|
|
|
|
|
|
1(b)
|
Group A1 Occupancy with total floor area above 600 square metres
|
Above 600 upto 1000
|
Upto 8
|
3
|
|
|
Above 1000 upto 4000
|
9-30
|
3.6
|
|
|
|
Above 4000 upto 8000
|
31-60
|
5
|
|
|
|
Above 8000 upto 12000
|
61-90
|
6
|
|
|
|
Above 12000 upto 16000
|
91-125
|
8
|
|
|
|
Above 16000
|
More than 125
|
10
|
|
Table 4.2
ACCESS FOR OTHER OCCUPANCY GROUPS
|
Sl. no.
|
Occupancy
|
Total floor area of buildings in square metres
|
Number of storeys
|
Minimum width of access required in metres
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
1
|
Occupancies other than Group A1
|
Upto 300
|
Single Storey
|
1.2
|
|
|
Above 300 upto 1000
|
Two Storeys
|
3.6
|
|
|
Above 1000 upto 4000
|
Three Storeys
|
5
|
|
|
Above 4000 upto 8000
|
Four Storeys
|
6
|
|
|
Above 8000 upto 12000
|
Above four Storeys
|
8
|
|
|
Above 12000
|
-
|
10
|
(c)
in the Note under table 4.2, for the
words "Group A1, A2, D and F occupancies", the words
"occupancies mentioned in Tables 4.1 and 4.2" shall be substituted.
(d)
Table 4.3 shall be omitted.
(e)
the first proviso shall be substituted
as follows, namely:-
Provided that, in the case of Government and aided schools
upto higher secondary (including vocational higher secondary) level, the
existing access and street shall be sufficient for carrying out the following
constructions reconstruction, addition or alteration of building(s) in the
plot, namely:
(i)
any addition of toilet blocks and
other sanitation arrangements
(ii)
other building works without increase
in the total floor area of all the buildings put together in the plot prior to
carrying out such works.
(f)
in the 2nd proviso,-
(i)
for the word ''buildings'' the words
''a building'' shall be substituted;
(ii)
for the word ''a'' occurring after the
word ''for arriving'' the word ''at'' shall be substituted.
(16)
In rule 34,-
(i)
for Table 5.1 the following table
shall be substituted namely:-
"TABLE 5.1
OFF-STREET PARKING SPACE FOR
GROUP A1-APARTMENT HOUSES/FLATS
|
Carpet area per dwelling unit
|
Off-street parking spaces at the rate of
|
|
Upto 60 square metres
|
1 for every 4 dwelling units
|
|
above 60 square metres upto 100 square metres
|
1 for every 2 dwelling units
|
|
above 100 square metres upto 150 square metres
|
1 for every dwelling unit
|
|
above 150 square metres upto 250 square metres
|
1.5 for every dwelling unit
|
|
above 250 square metres
|
2 for every dwelling unit
|
Note:-Fractions if any in the total number of parkings
worked out shall be rounded off to the next whole number."
(ii)
in Table 5.2, in column (3) against
Sl. No. 4 Group D-Assembly, for the figure "7", the figure
"15" shall be substituted.
(iii)
in sub rule (5), for the figure
"30%" the figure "15%" shall be substituted.
(17)
In rule 36, after the words
"residential occupancy", the words "and livestock/poultry farm
under group I(1) hazardous occupancy," shall be inserted.
(18)
In rule 48, sub rule (1) shall be
substituted namely:-
"(1) Any building exceeding three storeys in the case of Group C -
Hospital/Medical occupancy and four storeys in the case of other occupancies
shall have at least one lift.
Provided that, additional lift shall be provided at the
rate of one lift for every 2500 sq. metres of the total floor area or part
there of in excess of the first 4000 square metres, or by adopting the
provisions in the National Building Code for calculating the number of lifts,
in which case, the respective registered engineer, architect etc. shall furnish
certificate, design calculation and specifications all duly signed, along with
the application for building permit. The certificate shall be to the effect
that the lifts provided conform to the provisions of the National Building
Code."
(19)
In rule 50,-
(i)
in sub rule (2)
(a)
the word ", it" before the
words "shall be exclusive of" shall be omitted.
(b)
the word "the" occurring
after the words "If recreational space is partly provided on", shall
be substituted with the word "any",
(c)
the words "the area of such open
terrace shall not be less than 500 square metres and" shall be omitted.
(d)
for the word "exists", the
word "exits" shall be substituted.
(ii)
Note (3) to sub rule (2) shall be
omitted.
(20)
In rule 53, sub rule (1) shall be
substituted namely:-
"(1) In the case of apartment houses/flats under Group A1 occupancy,
approval of the District Town Planner shall be obtained for usage of plot and
lay-out of buildings with total number of dwelling units exceeding 50 units,
but upto 100 units and approval of the Chief Town Planner shall be obtained for
the usage of plot and lay-out of buildings with total number of dwelling units
exceeding 100 units.
Provided that, if the area is covered under any Town
Planning Scheme, the usage of plot shall conform to the provisions contained in
that scheme."
(21)
In rule 54, for sub rule (1) the
following sub rules shall be substituted, namely:-
"(1) In the case of Professional Educational Institutions under Group B
occupancy and all buildings under Group C occupancy, approval of the District
Town Planner shall be obtained for usage of plot and lay-out of buildings with
total floor area exceeding 500 sq. metres, but upto 2000 sq. metres under each
such occupancy and approval of the Chief Town Planner shall be obtained for the
usage of plot and lay-out of buildings with total floor area exceeding 2000 sq.
metres under each such occupancy."
(1a) In
the case of Group B occupancy other than Professional Educational Institutions
and Group E occupancy, approval of the District Town Planner shall be obtained
for usage of plot and layout of buildings with total floor area exceeding 3000
sq. metres, but upto 6000 sq. metres under each such occupancy and approval of
the Chief Town Planner shall be obtained for the usage of plot and lay-out of
buildings with total floor area exceeding 6000 square metres."
(22)
In rule 55, for sub rule (1) the
following sub rule shall be substituted namely:-
"(1) In the case of Group D occupancy, approval of the District Town
Planner shall be obtained for usage of plot and lay-out of buildings with total
floor area exceeding 500 sq. metres, but upto 1000 sq. metres and approval of
the Chief Town Planner shall be obtained for the usage of plot and lay-out of
buildings with total floor area exceeding 1000 sq. metres.
Provided that, if the area is covered under any Town
Planning Scheme, the usage of plot shall conform to the provisions contained in
that scheme."
(23)
In rule 57, after sub rule (2) the
following proviso shall be inserted, namely:-
Provided that layout approval is not necessary for
buildings for small industries coir, weaving, black smithy, carpentry etc. up
to 50 square metres of total floor area.
(24)
In rule 57, for sub rule (5) the
following sub rule and table shall be substituted namely:-
"(5) The minimum clear width of access to a building and plot as well as
the width of the street giving access to the plot from the main street shall be
as given in Table 10 and shall be motorable:-
Table 10
Access for Group G1 and G2 Occupancies
|
Sl. No.
|
Total Floor area
|
Width of access to the plot as well as the width of the street giving
access to the plot in metres
|
|
(1)
|
(2)
|
(3)
|
|
1
|
Up to 300 square metres
|
3
|
|
2
|
Above 300 upto 700 square metres
|
3.6
|
(25)
In rule 59,-
(i)
After sub rule (1) the following
proviso shall be inserted, namely:-
"Provided that, in the case of all livestock and
poultry farms under Group I(1) occupancy, irrespective of the plot area such
approval is not required for buildings having total floor area up to 500 square
metres, approval of District Town Planner shall be obtained if the total floor
area is above 500 square metres and up to 1000 sq. metres, and approval of
Chief Town Planner shall be obtained if the total floor area is above 1000 sq.
metres."
(ii)
in sub rule (4)
(a)
In the proviso-
(i)
for the figure '200' the figure '300'
shall be substituted;
(ii)
for the figure ''3.6'' the figure '3'
shall be substituted.
(b)
After the proviso, the following
proviso shall be added, namely:-
"Provided further that, in the case of all livestock
and poultry farms under Group I(1) occupancy, the above width shall be 1.2
metres if the total floor area is upto 500 square metres, 3 metres if the total
floor area is above 500 sq. metres but upto 1000 sq. metres and 5 metres if the
total floor area is above 1000 sq. metres."
(26)
Sub rule (1) of rule 74 shall be
substituted, namely:
"(1) The floor area of each dwelling unit shall not exceed 60 square
metres."
(27)
Rule 77 shall be omitted.
(28)
In sub rule (3) of rule 109 A, for the
word "researching" the word "recharging" shall be
substituted.
(29)
In Chapter XVI-B,-
(i)
in the title for the words "SOLAR
ASSISTED WATER HEATING SYSTEM" the words "SOLAR ASSISTED WATER
HEATING/LIGHTING SYSTEM" shall be substituted;
(ii)
for the marginal heading "109 B
Solar Assisted Water Heating System in Buildings".-the words "109 C
Solar assisted water heating/lighting system in buildings".-shall be
substituted;
(iii)
in sub rule (1), the words "Solar
Assisted Water Heating System" occurring before the words "shall be
provided for buildings" shall be substituted with the words "Either
solar assisted water heating system or solar assisted lighting system".
(iv)
In sub rule (2), the word ''space''
occurring after the words "Such buildings shall have open", shall be
substituted with the word "area";
(v)
In sub rule (4), for the words
"solar water heating system" the words "solar assisted water
heating system/solar assisted lighting system", shall be substituted.
(30)
In sub rule (1) of rule 117, the word
"continuous" shall be omitted
(31)
In Appendix A after item, "10.
Details of permit/approved plan already obtained", the following item
shall be inserted namely:-
"10A. Name and address of the
Developer if any:"
(32)
In schedule II, under the heading
"PERMIT FEE", for the existing table, the following table shall be
substituted, namely:-
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Sl. No.
|
Local Self Government Institution
|
Plot sub division including land developments therein if any as per
rule 27, 28 and 29. (Rs. Per Ares of the land proposed for sub-division)
|
Other land developments (Rs. Per Hectares of the land proposed for
sub-division)
|
Pucca Building (Rupees per sq. metres of floor area)
|
Thatched or tiled buildings-Other than pucca (Rupees per sq. metres)
|
Huts or sheds (Rupees per unit including their accessory units if any)
|
Residential units for Economically Weaker Sections funded by Government
or Local Self Government Institutions (Rupees per dwelling unit)
|
Wells (Rupees per unit)
|
Compound wall (Rupees per metre length)
|
Shutter or door conversion or erection under rule 100 or 101 (Rupees
per unit)
|
roof conversion under rule 100 or 101 (Rupees per sq. metre)
|
|
(1)
|
(2)
|
(3A)
|
(3B)
|
(4)
|
(5)
|
(6)
|
(7)
|
(8)
|
(9)
|
(10)
|
(11)
|
|
|
|
|
|
(i)
|
(ii)
|
|
|
|
|
|
|
|
|
|
|
|
|
|
In occupancies other than Group A1
|
|
|
|
|
|
|
|
|
1
|
Town Panchayat & Village Panchayat
|
500
|
500
|
5
|
7
|
1
|
25
|
NIL
|
15
|
2
|
200
|
2
|
|
2
|
Municipal Council
|
750
|
750
|
7
|
10
|
2
|
50
|
NIL
|
20
|
3
|
300
|
3
|
|
3
|
Municipal Corporation
|
1,000
|
1,000
|
10
|
15
|
3
|
75
|
NIL
|
25
|
4
|
500
|
4
|
(33)
After Appendix-C, the
following new Appendix shall be inserted namely:-
"APPENDIX C – 1
[See Rule 11A (6) and (7)]
Concurrence
...................................................................................................Corporation/Municipality
No.................................................
Dated..................................................... Ref:-(1) Application
dated...................................from Sri./Smt.
..............................
|
(2) Permit No............
|
Dated..............................
|
Concurrence is granted for proceeding with the construction
above the ground level as per the permit cited in ref (2)
for............................................... (specify the construction)
in building No............................................ or near the building
No..........................................in Survey No. ...............
in............................................................Village in
............................................................ Taluk in
..................................................... District for
......................................................(specify the occupancy)
purpose subject to the conditions stated below:
(1)
................................................................................
(2)
..................................................................................
(3)
...................................................................................
(4)
…................................................................................
Plinth area of the building is as follows:-
Basement
Ground Floor
First Floor
….......................................................................
….......................................................................
Signature and name of Secretary
Place:
Date:
(Seal)
(34)
After Appendix-M, the
following Appendix shall be inserted, namely:-
"APPENDIX-N
[See Rule 5(6B) and 7(6B)]
________________________________
Panchayat/Municipality/Corporation
DETAILS REGARDING APPLICATIONS FOR RENOVATION
WITHOUT INVOLVING ADDITIONAL BUILT-UP AREA OR STRUCTURAL
ALTERATIONS OF EXISTING BUILDINGS
FOR RELIGIOUS PURPOSE OR PLACES OF WORSHIP
(To be submitted by the applicant to
the secretary in triplicate)
(1)
Name of Applicant:
(2)
Address:
(3)
Village & Survey
Number:
(4)
Extent of land:
(5)
Details of Renovation
works:
(6)
Nature of ownership:
(7)
Built-up Area of
existing building(s)
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Sl. No.
|
Floor level
(Basement/First/Second... etc.)
|
Built-up area in sq. m.
|
|
|
|
|
|
|
|
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|
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|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
(8)
Certificate
Certified that the works for the above specified
building(s) involve only renovation works without any structural alterations or
addition in the existing built-up area.
(Signature)
Name and address of the owner
Place:
Date:
For Office Purpose:
(9)
Forwarded to District
Collector along with verified drawings and other relevant details if any.
File/Application No:
Date of receipt of application:
(Signature of Secretary)
(office seal)
(10)
Acknowledgement of
the receipt from District Collector:
(Signature)
Name and designation of the authorized signatory
Place:
Date:
(11)
Action taken by the
Secretary: