Section 19(1) in The Kerala Panchayat Buildings Rules, 2011
(1)The applicant shall, if he intends to make any deviation from the approved plan or specification during the execution of any development or redevelopment of land or construction or reconstruction or alteration of any building, submit revised plans and drawings showing the deviation and obtain revised permit:Provided that no permit is necessary for effecting minor deviations such as shifting the position of access to plots in the case of layouts and shifting the position of rooms, stairs, lifts, windows, doors or ventilators and changing their sizes in the case of building constructions if they do not conflict with these rules:Provided further that the deviations mentioned in the above proviso shall be incorporated in the completion plan and submitted along with completion certificate.
