Section 59(1) in Kerala Municipality Building Rules, 1999
(1)Approval of District Town Planner shall be obtained for the usage of plot [up to one hectares] [Substituted 'upto 0.5 hectares' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] area and layout of building [up to 1000 sq. meters] [Substituted 'upto 500 sq. metres' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] area under hazardous occupancy and approval of Chief Town Planner shall be obtained for the usage of plot exceeding [one hectare] [Substituted '0.5 hectares' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] area and lay out of buildings exceeding [1000 sq. metres] [Substituted '500 sq.metres' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] areas.
