Section 152(4) in The Kerala Panchayat Buildings Rules, 2011
(4)..............................................(..) ..............................................Signature and name of Secretary,Place :Date:(Seal)Appendix C[See Rule 11 (3)]Building Permit................................PanchayatNo....................Dated........................Ref:- Application dated ................................. from Sri./Smt.............................Permission is granted for the erection or re-erection/ addition/ /alteration/demolition of building/ digging of well/............................. (specify the construction) in building No.............................. or near the building No. ........................ in Survey No..............................................Village........................................., Taluk..................................................., District........................................for .......................................(specify the occupancy) purpose, subject to the conditions stated below:
