KERALA PANCHAYAT BUILDING (AMENDMENT)
RULES, 2021
PREAMBLE
In exercise of the powers conferred under Sections 235A,
235B, 235F, 235P, 235W, 235KA read width Section 254 of the Kerala Panchayat
Raj Act, 1994 (Act 13 of 1994), the Government of Kerala hereby make the
following Rules further to amend the Kerala Panchayat Building Rules, 2019
issued under notification G.O. (P) No. 78/2019/LSGD. dated 2nd November 2019
and published as S.R.O. No. 829/2019 in the Kerala Gazette Extraordinary No.
2692 dated 8th November, 2019 namely:
Rule - 1. Short title and commencement.
(1)
These Rules may be called the Kerala
Panchayat Building (Amendment) Rules, 2021.
(2)
They shall come into force at once.
Rule - 2. Amendment of the Rules.
In the Kerala Panchayat Building Rules, 2019,
(1)
In Rule 2, in sub-rule (1),
(a)
In clause (i), the following sentence
shall be added after the words "duly approved by the Secretary"
namely: '
"It also includes self certified building permit along
with the acknowledgment by the Secretary"
(b)
the following clause shall be inserted
after clause (bn) namely:
"(bna) 'low risk buildings'
include residential buildings under Group A1 occupancy, with built up area of
less than three hundred square meters and height less than seven meters and
limited to two storeys, hostel, orphanage, dormetry, old age home, seminary
under Group A2 occupancy having built up area less than two hundred square
meters, educational buildings under Group B occupancy having built up area less
than two hundred square meters, Group D occupancy buildings where persons
congregate for religious and patriotic purposes having built up area less than
two hundred square meters, Group F occupancy buildings having built up area
less than one hundred square meters, Group G1 occupancy buildings without any
nuisance and not dangerous and having built up area less than one hundred
square meters"
(c)
the following clause shall be inserted
after clause (ce) namely:
"(cea) 'Plinth level inspection'
is defined as the inspection at site as prescribed when the construction
reaches at the plinth level. In the case of pile foundation this inspection is
done at the stage where pile cap is completed. Plinth level inspection shall be
carried out for low risk buildings.";
(d)
the following clause shall be inserted
after clause (cs) namely:
"(csa) 'Self Certification' means
self certification issued jointly by the owner of the building and the
empanelled licensee to the effect that, the building plan and site plan for the
construction or reconstruction of the low risk buildings, are in accordance
with the provisions of the Act and rules, for the time being in force, and any
lawful direction issued, any stipulation as to the standard of specifications,
laws, rules and directions.";
(2)
In Rule 3, in clause (e) of sub-rule
(4) for the words "DTP Scheme", the words, "Detailed Town
Planning Scheme" shall be substituted.
(3)
In Rule 4, for sub-rule (2) the
following sub-rule shall be substituted, namely:
"(2) No person shall construct or reconstruct or make addition or
extension or alteration to any building or cause the same to be done without
first obtaining a building permit from the Secretary and in the case of low
risk building without obtaining an Acknowledgment Receipt which shall be deemed
to be a permit from the Secretary;"
(4)
In Rule 5,
(i)
in sub-rule (1), after clause (b) the
following shall be inserted, namely:
"(c) to construct or reconstruct a low risk building or make alteration
or addition or extension or change in occupancy may file an application to the
Secretary for approval of building site and for permission to execute the work
with self certification in Form in Appendix A1A along with documents as
specified in Rule 19A:"
(ii)
In the Table under sub-rule (4),
against Sl. No. 5 in column (1), in column (3) under the heading Officer/authority,
for the words "District Collector", the word "Panchayat"
shall be substituted.
(5)
In Rule 10, in sub-rule (5), after the
words "issue of permit", the words "or self certified building
permit" shall be inserted;
(6)
In Rule 12, for the words "thirty
days", the words "fifteen days" shall be substituted.
(7)
In Rule 13, for the words "thirty
days", the words "fifteen days" shall be substituted.
(8)
In Rule 14
(a)
in sub-rule (1) for the words
"thirty days", the words "fifteen days" shall be
substituted.
(b)
in sub-rule (3) for the words
"sixty clear days", the words "forty five days" shall be
substituted;
(9)
In Rule, 15
(a)
in sub-rule (1), after the words
"building permit" the words "acknowledgment receipt which shall
be deemed to be permit" shall be inserted;
(b)
in sub-rule, (2), after the words
"five years", the following sentence shall be added, namely:
"In the case of acknowledgment certificate which shall
be deemed to be permit the intention to extend the permit for another five
years is to be intimated by a letter signed by the owner and empanelled
licensee to the Secretary.";
(c)
in sub-rule (4), after the words
"ten years", the following sentence shall be added namely:
"In the case of acknowledgment certificate which shall
be deemed to be permit the intention to renew the same for another five years
is to be intimated by a letter signed by the owner and empanelled licensee to
the Secretary."; :
(10)
After the Rule 19, the following rules
shall be inserted namely:
"19A. Procedure for grant of
acknowledgment certificate.
(1)
In the case of low risk buildings
application shall be submitted to the Secretary with the application fee and
permit fee, along with Self certification in Appendix A1 A, self certified
building permit in Appendix O along with the documents specified in sub-rule
(1) of Rule 5 of these rules.
(2)
On receipt of the application in
Appendix A1A under sub-rule(1) complete in all respects the Secretary shall
within five working days issue an Acknowledgment Certificate in Appendix A1B.
(3)
The applicant may commence
construction from the date of commencement of construction mentioned in the
self certified building permit in Appendix O. All plans submitted shall be
certified by the empanelled licensee as given in Appendix J1.
(4)
Clearances and NOCs from any authorities
concerned required under these rules or any other relevant Act or Rules shall
be submitted along with the application.
(5)
Constructions which involve
excavations to a depth of more than 1.5 metres are not/eligible for
acknowledgment receipt.
19B. Other conditions pertaining to
self certification:
(1)
At any stage of construction of low
risk buildings, if the empanelled licensee who issued self certified building
permit, notices that such building is being constructed in violation of such
building plan, empanelled licensee shall intimate to the authority concerned
regarding such violations and stop further supervision. The empanelled licensee
shall submit complete details along with photographs of the building being
constructed to the concerned authority;
(2)
The Secretary shall immediately issue
a notice to the owner on the basis of the intimation received from the
empanelled licensee to suspend further work and rectify violations. In such
cases the owner shall not make further additions in violation of the conditions.
The owner may, after removal of violations, engage an empanelled licensee for
preparing the revised drawings for obtaining revised self certified building
permit. In such cases occupancy certificate shall be given only after scrutiny
of revised self certified building permit and inspection of site;
(3)
After submission of application or
during the construction of building if there is change in the owner or the
empanelled licensee, the person concerned shall intimate the Secretary in
writing or through online building plan approval system that he is no longer
responsible for the construction project from the date of receipt of the
intimation. The information must be sent within seven days of occurrence of the
change to the Secretary by the respective owner/empanelled licensee. The
construction work shall have to be suspended until the new owner/empanelled
licensee, as the case may be, undertake the full responsibility of the project
by submitting in writing to the Secretary intimating the same.
(4)
Secretary or any other person
authorized reserves the right to check the building plans and construction at
any stage and violations, if found shall have to be rectified by the owner. In
case the owner fail to rectify violations, the Secretary shall take necessary
steps to rectify the violations.
19C. Issue of occupancy certificate.
After the completion of the construction of the building as
per the self certified building permit, the occupancy certificate shall be
issued in Form Appendix F2A.
19D. Procedure for plinth level
inspection for low risk buildings.
In the case of Low risk buildings the empanelled licensee
shall conduct plinth level inspection and shall submit the Inspection Report,
in Appendix P to the Secretary. The Secretary or the officer authorized by him
may offer remarks on Appendix P submitted by the empanelled licensee and inform
the same along with the observed deviation or objection, if any, to the owner
within five days from the date of receipt of such intimation. The following
documents shall be submitted along with Appendix P:
(i)
Building plans indicating the plinth
constructed at site in relation to the plot dimensions, area and setbacks, duly
signed by the owner and empanelled licensee,
(ii)
Signed photograph(s) with date showing
construction up to plinth level at site.
19E. Procedure for plinth level
inspection for all other buildings.
(1)
In case of all other buildings, on
completion of work up to plinth level, the owner, through his registered
Architect/Institution/Building Designer/Town Planner/Engineer/Supervisor, shall
submit an intimation of such completion in Appendix P to the Secretary to
enable the Secretary or the person authorized by him to verify that the work
conforms to the approved plans and building bye-laws and relevant Acts and
Rules. After plinth level inspection the Secretary or the person authorized by
him shall offer remarks on Appendix P submitted by the registered
Architect/Institution/Building Designer/Town Planner/Engineer/Supervisor and
inform the same along with the observed deviation or objection, if any, to the
owner within 5 days from the receipt of such intimation. The following
documents shall be submitted along with the intimation, namely:
(i)
Building plans indicating the plinth
constructed at site in relation to the plot dimensions, area and setbacks, duly
signed by the owner and registered Architect/Institution/Building Designer/Town
Planner/Engineer/Supervisor.
(ii)
Signed photpgraph(s) with date showing
construction up to plinth level at site.
(2)
No further construction shall be
continued without the submission of plinth level inspection report.
19F. Deemed completion of plinth level
inspection.
In case the owner who submitted the intimation on plinth
level inspection receives no communication from the Secretary within 7 days of
such intimation, plinth level inspection shall be deemed to have been completed
without any deviation having been noticed. It shall be the responsibility of
the owner/Empanelled licensee/registered Architect/Institution/Building Designer/Town
Planner/Engineer/Supervisor to ensure that the building is constructed in
accordance with the approved plan."
(11)
In Rule 25, in sub-rule 2, in clause
(I), for the words "Fire and Rescue Department", the words
"Department of Fire and Rescue Services" shall be substituted;
(12)
In Rule 28, in sub-rule (1),-
(1)
In the twelfth proviso and thirteenth
proviso, for the words "total built up area" the words "total
floor area" shall be substituted;
(2)
In sub-rule (2) and sub-rule (3), for
the words "total built up area" the words "total floor
area" shall be substituted;
(3)
after the fourteenth proviso, the
following proviso shall be inserted, namely:
"Provided also that in the case of buildings intended
for the storage of LPG cylinders designated as transparent category as per the norms
of the Pollution Control Board, the access width shall not be less than 6
metres.";
(13)
In Rule 43, after sub-rule (2) the
following sub-rules shall be inserted, namely:
"(3) Provision for LPG piped gas system/LPG articulate system shall be
provided in all apartments with adequate safety measures.
"(4) In the case of existing apartments, provision for LPG piped gas
system/LPG articulate system shall be provided within 3 years of the date of
commencement of the Kerala Panchayat Building (Amendment) Rules, 2021.";
(14)
In Rule 49, in sub-rule (1), in clause
(i) for the words and figures "item (xi)", the words and figures
"item (xii)" shall be substituted;
(15)
In Rule 52, for the words "Social
Welfare Department", the words "Social Justice Department" shall
be substituted;
(16)
In Rule 99, the following sub-rule
shall be inserted, namely:
"(7) For providing self certified building permit, a registered
Architect/Institution/Building Designer/Town Planner/Engineer/Supervisor shall
empanel with the registering authority and shall submit an application in
Appendix Q for empanelment. All empanelled licensees shall undergo training as
prescribed by Government from time to time. The fee for empanelment shall be
the rates shown below:
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Architect |
Rs. 12000 |
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Building Designer A |
Rs. 12000 |
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Building Designer B |
Rs. 10000 |
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Engineer A |
Rs. 12000 |
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Engineer B |
Rs. 10000 |
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Town Planner A |
Rs. 12000 |
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Town Planner B |
Rs. 10000 |
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Supervisor Senior |
Rs. 8000 |
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Supervisor A |
Rs. 6000 |
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Supervisor B |
Rs. 4000" |
Amendment of Appendixes.
(17)
Amendment of Appendix A1,
(1)
In SI. No. 9, for the letters,
"KMBR" the letters and figures "KPBR 2019" shall be
substituted;
(2)
In the table under SI. No. 10, the
following item shall be added as SI. No. 13 namely:
“connected load in kW for buildings coming under Rule 2.4
and 2.2 of Kerala State Energy Conservation Building Code Rules, 2017”
(18)
After Appendix A1, the following
appendices shall be inserted, namely:-
APPENDIX-A1A
[See Rules 5(1)(c), 19A(2)]
APPLICATION FOR APPROVAL OF THE
BUILDING SITE AND FOR THE PERMISSION TO EXECUTE THE WORK.
................................................................................Panchayat
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1. Name in capital letters |
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2. Address |
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(i) Permanent address of the owner |
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(ii) To which communications are to be sent |
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3. Nature of development/construction |
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(i) New construction |
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(ii) Reconstruction |
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(iii) Alteration/Addition/Extension |
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(iv) Change in occupancy. |
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4. Details of plot |
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(i) Revenue Village |
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(ii) (a) Survey No. |
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(b) Resurvey No. |
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(iii) Sub Division |
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(iv) Taluk |
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(v) District |
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(vi) Extent in Sq.m. |
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(vii) Nature of ownership |
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(viii) Number and date of deed/Document |
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(ix) Registrar's Office |
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(x) Ward No. |
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(xi) Authorised number of the nearest building |
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(xii) Nearest Electric Post/Telecom Post number |
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5. Whether the land, if any, contiguous to this plot |
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of the owner shown in the site plan [Rule 6(4)(a)(i)] |
Yes/No |
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6. Usage of surrounding plots in general |
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North |
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East |
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South |
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West |
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7. Whether Government or Quasi Government |
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8. Details of the Construction |
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(i) Details of Proposed Building(s) |
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Floors |
Building no. |
Building no. 2 |
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Occupancy: |
Occupancy: |
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Height of the building-...............m |
Height of the building-...............m |
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Use |
Built-up area (Sq.m.) |
Area provided for parking inside the building (Sq.m.) |
Floor area (Sq.m.) |
Use |
Built-up area (Sq.m.) |
Area provided for parking inside the building (Sq.m.) |
Floor area (Sq.m.) |
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Basement floor |
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Ground floor |
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Total |
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Add separate sheet if required, duly signed by both the
empaneled licensee and the Owner.
(ii) Details of Existing Building(s)
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Floors |
iBuilding no. 1 |
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Building no. 2 |
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Occupancy: |
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Occupancy: |
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Height of the building -......... |
.....m |
Height of the building -...............m |
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Use |
Built-up area (Sq.m.) |
Area provided for parking inside the building (Sq.m.) |
Floor area (Sq.m.) |
Use |
Built-up area (Sq.m.) |
Area provided for parking inside the building (Sq.m.) |
Floor area (Sq.m.) |
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Basement floor |
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Ground floor |
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Total |
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Add separate sheet if required, duly signed by both the empaneled
licensee and the Owner
(iii) Total Built-up Area
(iv) Total Covered Area
(v) Total parking area provided inside the building(s) (vi)
Total Floor Area
(vii) Estimated cost of construction
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9. Basic KPBR Verification with respect to proposed plot |
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SI. No. |
Rule No. |
Description |
Required/permissible |
Provided |
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1. |
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Access width to the plot |
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2. |
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Coverage |
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3. |
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Floor Space Index |
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10. Basic Kerala Panchayat Building Rule Verification w.r.t. proposed
building(s) (a) Building No. 1 |
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SI. No. |
Rule No. |
Description |
Required/permissible |
Provided |
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1 |
1 |
Access width to the building (in m) |
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2 |
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Minimum distance from the abuttng road/access to other building(s) (in
metre) |
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3 |
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No. of Four-wheeler parking |
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4 |
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Area of Two-wheeler parking |
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5 |
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No. of Parking for Differently abled |
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No. of Parking for Visitors |
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7 |
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Loading/unloading space (in sq. metre) |
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8 |
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Set Backs (in metre) |
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Front |
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Side 1 |
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Side 2 |
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Rear |
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Exit Width (in metre) |
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10 |
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No. of Stair case(s) |
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11 |
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No. of Fire Escape Stair case(s) |
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12 |
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Rainwater storage capacity (in litre) |
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13 |
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connected load in kW for buildings coming under Rule 2.1 and 2.2 of
KSECBC Rules 2017 |
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Add separate sheet if required, duly signed by both the
licensee and the Owner
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11. Provisions of Town Planning Schemes, if any, applicable to the
construction (i) Zoning |
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SI. No. |
Name of the TP Scheme |
Stage (Sanctioned/Published) |
Zone |
Permissibility of proposed construction as per the scheme |
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(ii) Road Widening |
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SI. No. |
Name of the TP Scheme |
Stage (Sanctioned/Published) |
Existing Width of road (in m) |
Proposed Width of road (in m) |
Building Line (in m) |
Set Back Required from Existing road boundary (in m) |
Set back provided (in m) |
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12. Permissibility with respect to Kerala Conservation of
Paddy Land and Wet Land Act 2008/KLU order 1967 :
(i)
Type of land as per BTR :
(ii)
Type of land as per Data Bank
13. Details of permit/approved plan already obtained.
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14. Details of fee paid: |
Application fee |
Layout scrutiny fee |
(i)
Amount
(ii)
No. and date of receipt
15. Details of documents, plans, certificate, etc.
enclosed.
16. Details of NOC obtained.
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SI. No. |
Required |
Whether enclosed or not |
Details of the NOC/Clearances |
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17. DECLARATION
I…..................................................................................hereby
declare that the measurements, specifications and other details mentioned above
are correct, complete and true to the best of my knowledge and belief and that
I shall abide by the approved plan and the provisions in the Kerala Panchayat
Raj Act, 1994 and Kerala Panchayat Building Rules, 2019 Rules in undertaking
the construction.
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Place: |
Signature of the owner with name |
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Date: |
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18 CERTIFICATE
Certified that the site plan is prepared after verification
of ownership document and site and the measurements shown are found to be
correct.
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Signature: |
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Name: |
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Place: |
Reg. No. of Empanelled licensee.: |
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Date: |
Address: |
19. CERTIFICATE
Certified that the building plan is prepared in accordance
with the provisions in the Kerala Panchayth Building Rules 2019, Kerala
Panchayath Raj Act, 1994 and the provisions contained in the sanctioned Town
Planning Schemes, if any.
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Place: |
Signature: |
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Date: |
Name: |
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Reg. No. of Empanelled licensee.: |
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Address: |
20. UNDERTAKING
I…...............................hereby undertake that the
building construction and/or land development will be carried on/being carried
on/was carried on as per the approved plan and permit in accordance with the
rules in force.
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Place: |
Signature: |
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Date: |
Name: |
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Reg. No. of Empanelled licensee.: |
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Address: |
APPENDIX-A1B
(See Rules 19A(2))
ACKNOWLEDGMENT RECEIPT
...................................................................Panchayat
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No...................... |
Dated.................. |
Details of application
(1)
Application No.:
(2)
Name of owner:
(3)
Reg no. of Empanelled licensee:
(4)
Occupancy of the proposed
construction:
(5)
Floor area of the proposed
construction:
(6)
Date of receipt of application:
it is hereby acknowledged that the application for self certified
building permit submitted by Sri/Smt.............................has been
received in this office on................
Name and Signature
Official Designation”
Office seal
(19)
After Appendix F2, the following
appendix shall be inserted, namely:
"APPENDIX F2A
[See Rule 19C]
OCCUPANCY CERTIFICATE OR USE
CERTIFICATE FOR LOW RISK BUILDINGS CONSTRUCTED BY OBTAINING SELF CERTIFIED
BUILDING PERMIT
...............................................................Municipal
Corporation/Municipal Council/Town Panchayat
Reference: Completion report/Partial Completion report
submitted by the owner
(Name).....................................dated.........................and
the empanelled licensee (Name & Reg.
No.)....................................dated........................ Certified
that the construction or reconstruction or addition or alteration of building
or erection of work under the self certified building permit No............
dated..............................issued to..........................................................
and supervised
by.......................................................................has
been inspected by me and that the work executed is in accordance with the
permit and the building is now fit for occupation/use.
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Place: |
Signature of the Secretary |
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Date: |
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Enclosure: Completion Plan |
(Seal)" |
(20)
After Appendix N, the following
appendices shall be inserted namely:-
"APPENDIX O
[See Rule 19A(1), 19A(3)]
SELF-CERTIFIED BUILDING PERMIT
...............................................................................
Panchayat
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No..................................... |
Dated........................................... |
Ref: Application dated.....................from Sri/Smt......................
This is the site approval and self-certified building
permit for the
construction/reconstruction/erection/re-erection/addition/alteration of
building....................(specify the construction) in building
No............................or near the building
No....................................in Survey/Resurvey No
...................................... Village........................ Taluk
.............................................District................................................
for .............................................(specify the occupancy)
purpose subject to the conditions stated below:
(1)
Adequate safety measures will be
ensured for protection against damage to health, life, buildings and property
of the workers and inhabitants around, during and after building construction.
The owner and the developer shall be solely responsible for any such damages.
(2)
.............................................................
(3)
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(4)
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(a)
Set backs (m) (minimum & average)
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Building 1 Front |
Rear Side |
Side -1 |
Side 2 |
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Building 2 Front |
Rear Side |
Side -1 |
Side 2 |
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Building 3 Front |
Rear Side |
Side -1 |
Side 2 |
(b)
Plot Area (sq m)
(c)
FSI: Coverage :
(d)
Details of proposed building
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Floors |
Building No. 1 |
Building No. 2 |
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Occupancy of the building- |
Occupancy of the building- |
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Height of the building -...............m |
Height of the building - ...............m |
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Use |
Built-up area (Sq.m.) |
Floor area (Sq.m.) |
Carpet area (Sq.m.) |
Use |
Built-up area (Sq.m.) |
Floor area (Sq:m.) |
Carpet area (Sq.m.) |
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|
Basement floor |
|
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|
|
|
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Ground floor |
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|
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Total |
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Add separate sheet if required, duly signed by both the
licensee and the Owner
(e)
Date of commencement of Construction -
(f)
Whether the proposed construction
falls in any town planning Scheme/plan
(g)
Nave and registration number of the
empanelled licensee:
(1)
The measurements, specifications and
other details mentioned above are correct, complete and true to the best of my
knowledge and belief and I shall abide by the approved plan and the provisions
in the Act and Rules in undertaking the construction.
(2)
The site plan is prepared after
verification of ownership document and site and the measurements shown are
found to be correct.
(3)
The plot and the proposed building
conforms to the provisions of Coastal Zone Regulation notification and Kerala
Conservation of Paddy and Wetland Act 2008 and its subsequent amendments.
(4)
The building plan is prepared in
accordance with the provisions in the Kerala Panchayat Building Rules, 2019,
the Kerala Panchayat Raj Act 1994, the provisions contained in the sanctioned
Town Planning Schemes, if any, and permission/NOC/concurrence, if any, required
as per Rule 5(4) of the Kerala Panchayat Building Rules, 2019.
|
Signature of the owner |
Signature of the empanelled licensee |
|
Name: |
Name: |
|
Address: |
Reg. No.: |
|
Date: |
Address: |
|
|
(Empanelled Architect, Building Designer, Engineer, Town Planner,
Supervisor) Date: |
Encl:
(1)
Building plans, documents and other
details as per Rule 6.
(2)
NOCs/Clearances (specify if any):
(3)
Others (specify):
The Self certified building permit is valid only along with
the duly signed acknowledgment receipt in Appendix A1B
Appendix P
(See Rule 19D & 19E)
Plinth level Inspection Report
...................................................................Panchayat
No.................................................Dated......................
(A)
General Details
(1)
Application No
(2)
Name and address of owner
(3)
Type/occupancy
(4)
Sy
no............village.......................local
body......................................
(5)
Name of the officer conducting the
site inspection
(6)
Date of inspection
(7)
Stage of construction at site
(B)
Plinth level inspection Details
|
Sl. No |
Item |
Provided as per approved plan |
Provided actually at site |
|
1 |
Distance from road R23(2) |
|
|
|
2 |
Front set back |
|
|
|
3 |
Rear set back |
|
|
|
4 |
Side set back |
|
|
|
5 |
Plinth area |
|
|
(8)
Any other remarks
(9)
Number of photos enclosed Inspection
is done in the presence of.............................................
I also assure and undertake that, I have signed in the plan
and the construction made up to plinth level is structurally safe and is in
accordance to the building rules and other relevant Act/Rules in force and is
fit for continuing construction.
Encl: Building plans as specified in Rule 21B
Signature
Name:
Reg no./Empanelled no.:
Address: Date:
Verification Report
(This form has to be completed and submitted to the
Secretary by the officer inspecting the site after his site inspection and
verification regarding compliance of the structure up to plinth level with the
approved plan)
(I)
Work of...........(Title of the
project)........at.................................[Site
address]..................
(II)
Name of the present owner:
(III)
Description of the structure:
(IV)
Whether the construction up to plinth
level is as per the approved plan Yes/No
(V)
Remarks
(VI)
Recommendation
Name and Signature
Official Designation
...........................................Panchayat
APPENDIX Q
[See Rule 99(7)]
Application for empanelment under the
Kerala Panchayat Building Rules, 2019
(1)
Name of registered Architect/Building
Designer/Town Planner/Engineer/Supervisor
(2)
Permanent Address
(3)
Address to which communications are to
be sent
(4)
Registration details
(5)
(Attested copies of document showing
valid registration/recognition of Bachelor's degree course in Architecture from
Council of Architecture or that in Civil Engineering from AICTE, COA
registration as the case may be, should be enclosed)
(6)
References of previous licenses, if
any
(7)
Details of show cause notices
received/cancellation of licenses, etc if any
DECLARATION
I,..................................................................................................hereby
declare that the details furnished above are correct, complete and true to, the
best of my knowledge and belief.
Signature:.......................................
Name:.............................................
Designation:.......................................
(Office seal)
Place:
Date: