Section 18 in The Kerala Panchayat Buildings Rules, 2011
18. Suspension and Revocation of permit.
- The Secretary shall stay, suspend or revoke any permit issued under these rules if it is satisfied [that the applicant has violated any conditions prescribed in the permit or that the construction is carried out in deviation of the approved plans or that there is violation of any of the provisions of the Act or the rules made thereunder] [Substituted 'that the permit was issued by mistake or that a patent error has crept in it' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] or that the permit was happened to be issued on misrepresentation of fact or law or that the construction if carried on will be a threat to life or property:Provided that before revoking permit, the owner of the permit shall be given 7 days notice, and an opportunity of being heard to explain and the explanation shall be duly considered by the Secretary.
