Section 137(5) in The Kerala Panchayat Buildings Rules, 2011
(5)The Secretary shall, if the decision is to refuse regularization, intimate the fact to the applicant specifying the reasons for such refusal and the period within which such building or part of building has to be demolished or the well, filled up:Provided that, an application for regularisation shall be refused only on such ground on which approval of site or permission may be refused.
