Section 33(2) in The Kerala Panchayat Buildings Rules, 2011
(2)The usage of plots proposed for development or redevelopment and the occupancy of any building or part thereof shall be governed by the provisions contained in the town planning schemes prepared for the locality. Where no such scheme exists, [the usage of plot shall be as approved by the Chief Town Planner or an officer authorised by him.] [Substituted 'the usage shall be determined by Secretary' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).].
