Section 6(2) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(2)If the application received is in order, the Secretary shall forward the following documents to the Town Planner within sixty days from the date of receipt of the application.(i)One copy of Forms 1-A and 1-B duly filled up in all respects with office seal affixed in all pages;(ii)Two sets of drawings verified, duly signed and certified by the owner, licensee, structural engineer as the case may be. The verified drawings shall be signed by the Secretary or any designated person authorized by the Secretary in this behalf.
