Section 6(8) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(8)The Town Planner shall place the following within sixty days from the date of receipt, if they are in order, before a Committee constituted by Government.(i)Forms 1-A, 1-B and 1-C duly filled up and signed in all respects;(ii)Drawings forwarded by the Secretary and signed and certified by the Town Planner to the effect that 'the technical recommendation made has reference to this drawings:
