Section 61(2) in The Kerala Panchayat Buildings Rules, 2011
(2)The usage of plots proposed for development or redevelopment or construction of any building shall be governed by the provisions contained in the detailed town planning scheme or development plan for the locality:Provided that where no such plan exists the usage of the plot and/or building shall be decided by the Chief Town Planner or an officer authorized by him in this behalf:Provided further that, in the ease of Type C magazines as per the provisions contained in the Txplosivcs Rules, 2008, such approval of the District Town Planner or Chief Town Planner is not necessary. However all other mandatory clearances applicable for such constructions shall be obtained.
