Section 10 in The Kerala Panchayat Buildings Rules, 2011
10. Permit not necessary for certain works.
- Notwithstanding anything contained in these rules no building permit shall be necessary for executing the following works which do not otherwise violate any provisions regarding applicable general building requirements, structural stability and fire safety requirements of the rules, namely:-(i)Compound Wall other than that abutting a street.(ii)Providing or removing windows, doors or ventilators without affecting structural stability;(iii)Providing inter - communication doors without affecting structural stability;(iv)Providing or removing partitions other than load bearing walls;(v)Gardening excluding any permanent structures;(vi)White or colour washing;(vii)Painting;(viii)Petty repairs to the building and pitched roof without affecting structural stability;(ix)Plastering and patch works;(x)Interior decoration without any structural alterations;(xi)Changing the location of the building or construction within the plot;(xii)Huts, except huts adjacent to roads mentioned in section 235P of the Kerala Panchayat Raj Act, 1994.(xiii)[ Single family residential buildings in Category II Village Panchayats under Group A1—Residential occupancy with total built-up area on all floors up to 100 sq. metres, including existing and proposed within the plot, with number of storeys limited to two.] [Substituted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).][***] [Omitted '(xiv)' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
