Section 59(2) in The Kerala Panchayat Buildings Rules, 2011
(2)Approval of the District Town Planner shall be obtained for the usage of plot up to one hectare area and/or layout of buildings above [1500] sq.metres [***] [Omitted 'and up to 1000 sq.metres in floor area under industrial occupancies and approval of the Chief Town Planner shall be obtained for usage of plot exceeding one hectare area and/or layout of buildings above 1000 sq.metres' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] in floor area:Provided that, approval for usage of plot and layout of buildings is not necessary for small industrial buildings for coir, weaving, blacksmithy, carpentry all up to 50 sq.metres of total floor area:Provided further that, in the ease of all livestock and poultry farms under Group G 1 occupancy, irrespective of the plot area, such approval is not required for buildings having total floor area up to [1000] [Substituted '500' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] sq. metres, approval of District Town Planner shall be obtained, if the total floor area is above 500 sq. metres [***.] [Omitted 'and up to 1000 sq. metres and approval of Chief Town Planner shall be obtained, if the total floor area is above 1000 sq. metres' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]
