Section 91(3) in Kerala Town and Country Planning Act, 2016
(3)Subject to the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958) and the Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968 (26 of 1969) the Kerala Urban Art Commission may.-(i)identify buildings and precincts which require conservation and prepare or get prepared list of such buildings and precincts and grade them;(ii)inspect sites, buildings and structures thereon and conduct studies, surveys and documentation for listing and status monitoring of buildings, precincts from time to time, through any person or agency authorised by the Kerala Urban Art Commission;(iii)conduct or get conducted detailed studies, surveys and documentation for formulation of model Plans and development controls in respect of any such building or precinct listed by the Kerala Urban Art Commission, zones which require urban design control identified in any Plan under this Act;(iv)prescribe any architectural style or character or feature to any such building or precinct or zone identified in any Plan under this Act;(v)submit Annual reports to the Government on matters pertaining to performance and activities carried out by the Kerala Urban Art Commission and matters related thereto;(vi)take measures for creating public awareness on the importance of urban and environmental design and matters related thereto;(vii)advise the Government or the Local Self Government Institutions concerned on any subject mentioned above and referred to it;(viii)attend to any such other matter, as may be prescribed.
