Section 97A(1) in The Kerala Panchayat Buildings Rules, 2011
(1)Notwithstanding anything contained in these rules but without prejudice to the provisions in the Act, alteration or addition/ extension of the first floor or the second floor or both and/or conversion or erection of roof, shutter or door shall be permitted to buildings existing before the commencement of the Act subject to sub-rules (2) to (10) of this rule, even though the existing building and proposed floor(s) or work docs not satisfy the provisions under rules 27, 28, 36, 37 and the provisions under Chapter VI and Chapter VII:Provided that alteration of existing building shall be permitted for the limited purpose of constructing staircase of ramp or flight of steps for use as access to the proposed floors, if such alteration satisfies the provisions under rule 28:Provided further that the owner shall have no right to claim cost or compensation for both the existing building and the proposed floor(s) or any portion thereof if the same is required to be demolished in future for any road widening, or development under any scheme approved by Government or an authority under them:Provided further that the owner shall be responsible for the structural stability and other safety of the building, both the existing and the proposed:Provided also that the alteration or addition/extension or other works mentioned herein shall be permitted, even if the existing building has one basement floor.
