Section 57(2) in Kerala Municipality Building Rules, 1999
(2)Approval of district town planner shall be obtained for the usage of plot [exceeding 0.5 hectares] [Substituted 'up to 0.5 hectares' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] area and for layout of buildings [exceeding 500 sq. metres] [Substituted 'upto 500 sq. metres' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] area under industrial occupancy [***] [Omitted 'and approval of Chief Town Planner shall be obtained for the use of plot exceeding 0.5 hectares area and layout of buildings with more than 500 sq. metres area.' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]-.
