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State of Kerala - Section

Section 152 in The Kerala Panchayat Buildings Rules, 2011

152. Removal of doubts etc.

- The Government shall have powers, if any doubt arises with regard to the interpretation or otherwise of any provision or if any difficulty arises in the implementation of any provision, to clarify the doubt or to issue necessary direction for removing the difficulty.Appendix - A[see 7(1) and 134 (1)]__________________________________________PanchayatApplication for Permit / Regularisation
1. Name in Capital Letters :  
2. Address :  
  (i) Permanent :  
  (ii) To which communication are to be sent :  
3. Nature of development/construction :  
  (i) Division of plot    
  (ii) New construction    
  (iii) Reconstruction    
  (iv) Alteration    
  (v) Addition / Extension    
  (vi) Digging of well    
  (via) [ Hut [Inserted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]    
  (vib) Compound wall]    
  (vii) Change in occupancy    
  (viii) Erection of Telecommunication tower /other structure    
  (ix) Demolition    
4. Details of plot :  
  (i) Survey Number :  
  (ii) Extent :  
  (iii) Nature of ownership :  
  (iv) Number and date of deed /document :  
  (v) Registrar's Office :  
  (vi) Sub Division :  
  (vii) Ward Number :  
  (viii) No: of the nearest building :  
  (ix) Revenue Village :  
  (x) Taluk :  
  (xi) District :  
5. Occupancy.    
  (i) Residential Group A1(State the number of dwellingunits also) :______________________________  
  (ii) Non residential/Others (Please specify :__________________________)  
6. Whether Government or Quasi Government :  
7. (i) Plinth area of the proposed building :  
  (ii) Details :  
  Floor Area in sq.metres  
  Plinth Area Carpet Area
  Basement/Cellar floor    
  ........    
  Ground floor    
  First floor    
  ...........    
  ...........    
  ...........    
  Total Area    
8. Maximum height of building in metres [as per rule 2(1)(ba)] :  
9. If the application is for regularisation :  
  (i) Whether completed or not :  
  (ii) If not completed, the stage of construction :  
10 Details of Permit / Approved Plan already obtained :  
11. Name and address of the Developer if any :  
12 Details of fee paid :  
  (i) Amount (in Rupees) :  
  (ii) Number and date of receipt :  
13. [ [Substituted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] Details of ownership documents, drawings, certificates etc.as specified in these Rules] :  
DeclarationI, ___________________________, hereby declare that, the measurements, specifications and other details and specifications mentioned above are correct, complete and true to the best of my knowledge and belief and that I shall abide by the approved plan and the provisions in the act and rules in undertaking the construction.Signature of the Applicant with namePlace:Date :CertificateCertified that, the site plan is prepared after verification of the ownership document and the site and the measurements shown are found to be correct.SignatureName:Register Number:Address:(Registered Architect/ Building Designer / Engineer/ Town Planner/ Supervisor)Place:Date :CertificateCertified that the building plan is prepared in accordance with the provisions of the Kerala Panchayat Building Rules, 2011, Kerala Panchayat Raj 1994 and the provisions contained in the sanctioned Town Planning Schemes.SignatureName:Register Number:Address:(Registered Architect/ Building Designer / Engineer/ Town Planner/ Supervisor)Place:Date :UndertakingI, _________________________hereby undertake that the building construction /land development will be carried on / being carried on/ was carried on as per the approved plan and permit in accordance with the rules in force.SignatureName:Register Number:Address:(Registered Architect/ Building Designer / Engineer/ Town Planner/ Supervisor)Place:Date :Appendix A1Form of Application for Construction in Plots Parts of which have been Surrendered free of Cost for Road Development[See Rule 77 (1)](To be submitted along with the Application for permits)................................. Panchayat
1. Name of applicant (in capital letters) :  
2. Address :  
  (i) Permanent :  
  (ii) To which communications are to be sent :  
3. Details of land surrendered under Rule 77 (1) :  
  (i) Details of Town Planning Schemes as per rule77 (1)(a) :  
    (a) Name of the Town Planning Scheme :  
    (b) Name of the Road Development Project :  
    (c) Present state of implementation :  
    (d) Zoning provisions of the Scheme :  
    (e) Other provisions of the Scheme :  
  (ii) (a) Name of Scheme applicable as per Rule77 (1)(b)    
    (b) Implementing Agency : Local Self Government Institution / DevelopmentAuthority / Government Dept./Quasi Govt. Organisation/Institution / registered Residents Association/Social WelfareOrganisation
  (pleasespecify:.......................................)  
    (c) Present stage of implementation :  
  (iii) Extent of land in Sq. metres (enclosesketch with all detailed measurements)    
    (a)Total :  
    (b) Required for implementation of the Scheme intotal from the plot :  
    (c) Surrendered free of cost for the scheme :  
    (d) percentage of land surrendered :  
  (iv) Survey No. of surrendered land :  
  (v) Name of the owner of the land so surrendered :  
  (vi) Details of relinquishment (enclose copiesof relinquishment) :  
4. Applicability of Special Provisions    
Item Required/Permissible as per general provisions Required/Permissible as per special provisions Remarks of the special Committee
Coverage      
F.A.R      
Set backs      
       
       
       
Height      
Parking      
DeclarationI.............................................hereby declare that the measurements, specifications and other details mentioned above are complete, correct and true to the best of my knowledge and belief and that I shall abide by the approved plan and the provisions in the Act and Rules in undertaking the construction.Place:Date :Signature of the ApplicantName of the ApplicantCertificateCertificated that the site plan is prepared in accordance with the Kerala Panchayat Building Rules, 2011, Kerala Panchayatraj Act, 1994, provisions contained in the Town Planning Schemes and road development proposals of the implementing agency.SignatureNameReg.No.AddressPlace:Date :Registered Architect/Engineer/Town Planner/Supervisor)Appendix - A2[See rule 133]ProformaIntimation of intention to carry out construction/ reconstruction/ addition/ alteration(as per rule 133 of the Kerala Panchayat Building Rules, 2011)__________________________________Grama Panchayat; __________________ward;_______________________village; ______________________________________ Taluk
1. Name of owner in Capital Letters :  
2. Address :  
  (i) Permanent :  
  (ii) To which communication is to be sent :  
  (iii) Telephone/Mobile Number :  
3. Nature of development/Construction (please put √mark in the appropriate box)    
  (i) Hut      
  (ii) New construction      
  (iii) Reconstruction      
  (iv) Alteration      
  (v) Addition / Extension      
4. Details of plot :  
  (i) Survey Number :________________ of_______________________village
  (ii) Extent :______________________________
  (iii) Nature of ownership :______________________________
  (iv) Building No: of the nearest building :______________________________
  (v) Nearest road junction or landmark :  
5. Occupancy(please put √ mark in theappropriate box).
  (i) Residential Group A1      
  (ii) Non residential/Others      
    (Pleasespecify:___________________________________)
6. (i) Total built-up Area of the building insq.metres existing :___________________________
    proposed:___________________________
    Total :___________________________
  (ii) Total number of floors :_______________
  (iii) (a) Whether the plot abuts NationalHighway, State Highway, District Road, or roads notified by GramaPanchayat under section 220(b) of the Kerala Panchayat Raj Act1994 (please put √ mark in the appropriate box): Yes/ No
  (b) If yes, the distance of the constructionfrom such highway/road :_______________ metres
  (iv) Minimum Setbacks/yards: Front :____________metres
    Rear :____________metres
    Side(1) :____________metres
    Side(2) :____________metres
7. Details to be included:    
  (i) Copies of proof of ownership (please put √mark in the appropriate box):
  Registered deedPattayamPossessionCertificate
  (ii) Consent from the owner of neighbouring plotif the construction abuts that plot boundary.
  (iii) In case, NOC/clearances as specified inrule 133 of the Kerala Panchayat Building Rules 2011 are to beobtained, a site sketch not necessarily to scale signed by theowner, showing plot boundary, outline of the existing andproposed built-up area within the plot, abutting street and widthof open yards around is to be enclosed.
DeclarationI, ___________________________, hereby declare that, the details mentioned above and enclosed along with are correct, complete and true to the best of my knowledge and belief and that I shall abide by the provisions contained in rule 113B of the Kerala Panchayat Building Rules 2011.(Signature of the owner with name)Place:Date :Appendix AA[See Rule 5 (1), 5(2)]Application form for Permit for Development/redevelopment of Land.ToThe Secretary,......................... Panchayat.Sir,I Intend to develop/redevelop the land in Survey Number .............................. of ........................................................... Village in ............................... Taluk............................. owned by me. I forward herewith the site plan, service plan and specification in triplicate duly signed by me and by .................................. (Name in Block letter of the registered Architect/ Building Designer/Engineer/Town Planner/ Supervisor) having Register No. ..................................... together with the required documents.I hereby undertake to abide by the provisions of the Kerala Panchayat Building Rules, 2011 in all respect.I request that the development / redevelopment may be approved and development permit granted to me.Signature.Name of owner:(in Block letters)Address :Place:Date:Appendix - B[see rule 6(7)]Development Permit__________________________________________ PanchayatNo:_________________Date:___________________Ref: Application dated__________ from Sri/Smt_________________________________ Permission is hereby granted for the development / Redevelopment of land to the extent of ______________________Ares/Hectares, comprised in Survey No: _________________, Village:_______________________________, Taluk: ____________________________, District: ____________________________, subject to the following conditions:
(1)Existing trees shall be retained as far as possible and more number of trees shall be planted in the available space after development.
(2)The permit is subject to the satisfaction of the provisions in the Land Utilisation Order and the permit issued thereunder.
(3)..............................................
(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:
(1).....................................................................................
(2)......................................................................................
(3)......................................................................................
(4)......................................................................................Plinth area of the building is as follows:-BasementGround FloorFirst Floor................................Place:Date:Signature and name of Secretary
(Seal)Appendix C-1
[See Rule 12 (7 ) and (8)]Concurrance__________________________________________ PanchayatNo.................................................Dated.....................................................Ref:- (1 ) Application dated............................from Sri./Smt .............................
(2)Permit No................................... Dated.......................................Concurrence is granted for proceeding with the construction above the ground level as per the permit cited in ref (2) for........ (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:
(1)...................................................................................
(2)...................................................................................
(3)...................................................................................
(4)...................................................................................Plinth area of the building is as follows:-BasementGround FloorFirst Floor..............................................................................................................................Signature and name of SecretaryPlace:Date:
(Seal)Appendix D
[See Rule 22 (2) (d)]Notice Regarding the Intention to Start WorkI hereby give notice that I intend to start the development or redevelopment of land/ construction or reconstruction or addition or alteration of building as per permit No...............................dated.........................................on............................Signature:Name and address of owner or :Architect/ Building Designer/ Engineer/Town Planner/ SupervisorPlace:Date:Appendix E[See Rule 22 (2)(e)]Completion Certificate by the OwnerCertificateCertified that the development or redevelopment of land/ construction or reconstruction or alteration or addition of building/erection of telecommunication tower or pole structure has been completed/ partially completed as per the approved plan and permit No.................. dated....................
(Signature)Name and address of owner:
Place:Date :Appendix F[See Rule 25 (1)]Completion Certificate by Architect, Engineer Etc.CertificateCertified that the development or re-development of land/construction or reconstruction or alteration or addition of building/erection of telecommunication tower or pole structure or work has been supervised by me and has been completed as per the approved plan and permit No......................dated....................SignatureName and address of Architect orBuilding Designer or Engineer orTown Planner or SupervisorReg No.:Place:Date :Appendix G[See Rule 25 (2)]Development CertificateCertified that the development or re-development of land under the permit No......................dated....................issued to Sri/Smt............................. and supervised by......................................has been inspected by me and that the work executed is in accordance with the permit and that the land is now fit for building construction.Signature and name of SecretaryPlace:Date :
(Seal)Appendix H
[See Rule 25 (3) and 131 (2)]Occupancy Certificate or use CertificateCertified that the construction or reconstruction or alteration or addition of building or erection of telecommunication tower or pole structure or work under the permit No......................dated....................issued to.................................. and supervised by......................................has been inspected by me and that the work executed is in accordance with the permit and that the building/tower or pole structure is now fit for occupation/use.SignatureName of SecretaryPlace:Date :
(Seal)Appendix - I
[See 137 (3)]............................... PanchayatBuilding Construction Without Permission or Deviation from Approved Plan - Regularisation Granted - Orders IssuedRef:- Application dated...............from Sri/Smt...................................................No..................................Dated.....................OrderWhereas the application submitted by Sri/Smt......................................... for regularisation of a construction or reconstruction or alteration or addition of building, or wall or erection of telecommunication tower or pole structure or digging of well, conversion of roof, conversion or erection of shutter or door commenced, being carried/on completed in the land comprised in Sy.No................................in the building bearing No.........................or near the building bearing No...........................has been duly considered by me and decision to regularise the same has been communicated in letter No..................dated.................And whereas the said Sri./Smt................................................has remitted Rs..................as compounding fee...................vide No...............dated..............and has complied with the directions/conditions stipulated in the letter dated..................Now, therefore, in exercise of the powers conferred by Rule 137 (3) of Kerala Panchayat Building Rules, 2011, .............................................................(name) ...................... Secretary of the ...............................Panchayat hereby order that the said person has been absolved from the liabilities in respect of the construction or reconstruction or alteration or addition of building or wall or erection of telecommunication tower or pole structure or digging of well, conversion of roof, conversion or erection of shutter or door and that the construction or reconstruction or alteration or addition of building or wall or erection of telecommunication tower or pole structure or digging of well, conversion or erection of shutter or door has been regularized.Signature of Secretary
(Seal)Appendix - J
[See Rule 137 (3)]Register for Regularised Constructions
Sl. No: Name and address of the applicant/owner Date of application with date of receipt Details of amount etc. of application fee paid Details area building existing/regularised Area of land survey number, village, Taluk etc Date and number of intimation permittingregularisation with date of despatch Amount, date etc of regularisation free paid Details of regularisation order issued Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10)
                   
Appendix K[See Rule 141 (1)]Application for Registration as Architect/Engineer/Town Planner/Supervisor etc. under the Kerala Panchayat Building Rules, 2011
        AffixPassportSizephoto  
      (One extra copy of the photoshould beseparately enclosedfor issuing identity card)
1. Name of Applicant in capital letters :  
2. Permanent Address :  
3. Address to which communications are to be sent :  
4. Educational Qualifications (Attested copiesshould be enclosed) :  
5. Age and Date of Birth (with proof) :  
6. Sex :  
7. Experience (Attested copies should be enclosed) :  
8. References of previous licences, if any :  
9. Details of show cause noticesreceived/cancellation of licences, if any :  
10. Whether employed or not (If employed Giveparticulars) :  
11. Whether retired from service or not (If Retired,give details proof to be attached) :  
12. Specimen Signature :  
    (i)  
    (ii)  
    (iii)  
DeclarationI, ..........................................hereby declare that the details furnished above are correct, complete and true to the best of my knowledge and belief.Signature:Name:Place:Date:Appendix L[See Rule 140]Qualification and Function of Architect, Engineer, Etc.
Category Qualifications Function
(1) (2) (3)
Architect Registration with the Council of Architecture,India as prescribed under Architect's Act 1972 (Central Act 20 of1972) (i) To sign plans, drawings and specificationsin connection with development permit for areas upto the extentof one hectare.
    (ii) To issue certificates of supervision inconnection with development permit for areas upto the extent ofone hectare pertaining to road work, water supply, drainage,sewerage and light installation.
    (iii) To prepare and sign all plans andinformation connected with the building permit.
    (iv) To prepare and sign structural design andcalculations, for building on plots upto 500 sq.m. and up to 3storeyes, or 11 metres height.
    (v) To issue certificate of supervision andcompetition for all buildings.
    Note:- A person registered under the ArchitectsAct, 1972 as architect shall be deemed to be registered underthis rule.
Building Designer-A (i) Associate membership of the Indian Instituteof Architects; or (i) To sign plans, drawings and specificationsin connection with development permit for areas upto the extentof one hectare.
  (ii) Any degree or diploma required formembership of the Indian Institute of Architects; or (ii) To issue certificates of supervision inconnection with development permit for areas upto the extent ofone hectare pertaining to road work, water supply, drainage,sewerage and light installations.
  (iii) Any of the qualifications included in theschedule to Architect's Act, 1972; or (iii) To prepare and sign all plans andinformation connected with the building permit.
  (iv) Degree in Architectural Engineering (iv) To prepare and sign structural design andcalculations, for building on plots upto 500 sq.metres. and up to3 storeyes, or 11 metres height.
    (v) To issue certificate of supervision andcompetition for all buildings.
Building Designer-B Any person retired from Government or QuasiGovernment service from a post not below the rank of AssistantArchitect and not possessing the qualifications for registrationas Building Designer A shall be eligible for registration asBuilding Designer B. (i) To sign plans, drawings and specificationsin connection with development permit for area upto the extent of0.5 hectares.
  (ii) To issue certificates of supervision inconnection with development permit for areas upto the extent of0.5 hectares pertaining to road work, water supply, drainagesewerage and light installation.
    (iii) To prepare and sign all plans andinformation connected with buildings up to 1000 sq.metres in areaor upto 4 floors and stair cabin or 14.5 metres height, excludingthe height of the stair cabin.
    (iv) To issue certificate of supervision andcompletion for all buildings coming under item (iii) above.
Engineer A (i) Corporate membership (Civil) of theInstitution of Engineers (India); or (i) To sign Plans, drawings and specificationsin connection with development permit for area upto the extent ofone hectare.
  (ii) Any degree or equivalent qualification inCivil Engineering which is required for the corporate membershipin the Institution of Engineers; or (ii) To issue certificates of supervision inconnection with development permit for areas upto the extent ofone hectare pertaining to road work, water supply, drainage,sewerage and light installations.
  (iii) Any person having valid registration asEngineer under the Kerala Building Rules, 1984 shall be eligiblefor registration as Engineers A (iii) To prepare and sign all plans, informationconnected with building permit.
    (iv) To prepare and sign structural designs andcalculations connected with all types buildings.
    (v) To issue certificates of supervision andcompletion for all types of buildings.
Engineer B Any person retired from Government or Quasigovernment service from a post not below the rank of AssistantEngineer and not possessing the qualifications for registrationas Engineer-A shall be eligible for registration as Engineer B (i) To sign plans, drawings and specificationsin connection with development permit for areas upto the extentof 0.5 hectare.
  (ii) To issue certificates of supervision inconnection with development permit for an area upto the extent of0.5 hectare pertaining to road work, water supply, drainagesewerage and light installations.
    (iii) To prepare and sign all plans, informationconnection with building permit for building upto 1000 sq.metresin area and upto 4 floors and stair cabin and 14.5 metres heightexcluding height of stair cabin.
    (iv) To issue certificates of supervision andcompetition for buildings coming under item (iii) above.
Town Planner A (i) Associate membership of the Institute ofTown Planners, India; or (i) To sign plans, drawings and specificationsin connection with development permit of all areas.
  (ii) Any degree or diploma in Town and CountryPlanning which is required for the associate membership of theInstitute of Town Planners, India. (ii) To issue certificate of supervision fordevelopment permit of all areas.
Town Planner B Any person retired from Government or QuasiGovernment service from a post not below the rank of AssistantTown Planner and not possessing the qualifications forregistration as Town Planner-A shall be eligible for registrationas Town Planner-B (i) To sign plans, drawings and specificationsin connection with development permit for an area up to onehectare
  (ii) To issue certificate of supervision fordevelopment permit for an area up to one hectare.
Supervisor A (i) Diploma in CivilEngineering and having completed 4 years experience assupervisor-B.Note:- For counting 4 years of experience,continuous practice as supervisor under Kerala Building Rules,1984 shall also be taken into account; or (i) To prepare and sign building plans and otherspecifications connected with buildings up to a total built uparea of 750 sq. metres and upto 3 floors and stair cabin and 11metres height, excluding the height of stair cabin.
 
  (ii) Any personhaving eight years experience as supervisor B.Note:- For counting eight years of experiencecontinuous practice as supervisor under Kerala Building Rules,1984 shall also be taken into account, or (ii) To issue certificate of supervision andcompletion for all types of buildings coming under (i) above.
 
  (iii) Any person having valid registration asSupervisor (Special) under Kerala Building Rules, 1984 shall beeligible for registration as Supervisor A. (iii) To prepare and sign layout plans up to onehectare.
Supervisor B (i) Three years Architectural Assistantship withtwo years experience under an Architect or Engineer; or (i) To prepare and sign plans and otherspecifications connected with buildings upto an area 300sq.metres and up to two floors and stair cabin and 7.5 m height,excluding the height of stair cabin.
  (ii) Diploma in Civil Engineering with two yearsexperience under an Architect or Engineer; or (ii) To issue certificates of supervision andcompletion for all types of buildings coming under (i) above.
  (iii) Draftsman in Civil Engineering fromIndustrial Training Institute with five years experience under anArchitect or Engineer, or  
  (iv) K.G.C.E. in Civil Engineering Draftsmanshipsurvey with 10 years experience under an Architect or Engineer;or  
  (v) Certificate in Building Technology approvedby Government; or with 10 years experience under an Architect orEngineer.  
  (va) Any qualification equivalent to that initem (iii) with five years experience or that in item (v) withten years experience, under an Architect or Engineer.  
  (vi) Any person having valid licence asSupervisor under Kerala Building Rules, 1984 is eligible forregistration as Supervisor-B.  
Appendix M[See Rule 141 (4)]Certificate of RegistrationThis is to certify that .............................Sri/Smt............................(State the name and full address) has been registered as....................................................... (State the category) under the provisions of the Kerala Panchayat Building Rules, 2011.Signature ofRegistering Authority with namePlace:Date:
(Seal)Appendix - N
[See Rule 5(8) and 7(8)]__________________________________________ PanchayatDetails Regarding Applications for Renovation without Involving Additional Built-Up area or Structural Alterations of Existing Buildings for Religious Purpose or Places of Worship(To be submitted by the applicant to the Secretary in triplicate)
1. Name of Applicant :  
2. Address :  
3. Village & Survey Number :  
4. Extent of land :  
5. Details of Renovation works :  
6. Nature of ownership :  
7. Built-up Area of existing building(s) :  
Sl.No Floor level (Basement/First/Second... etc.) Built-up area in sq.metres
     
     
     
     
     
     
     
CertificateCertified that the works for the above specified building(s) involve only renovation works without any structural alterations or addition in the existing built-up area.
(Signature)Name and address of the owner
Place:Date:For Office Purpose:Forwarded to District Collector along with verified drawings and other relevant details if any:File/Application No:Date of receipt of application:(Signature of Secretary)(office seal)Acknowledgement of the receipt from District Collector:
(Signature)Name and designation of the authorized signatory
Place:Date:Action taken by the Secretary: