Section 157 in Kerala Municipality Building Rules, 1999
157. Vigilance Squad.
(1)There shall be a vigilance squad in every District to detect, prevent and report on the illegal construction.(2)Regional Joint Director of Municipalities having jurisdiction in the District, Town Planner in the Town and Country Planning Department having jurisdiction in the District and the officer or officers who may be nominated by Government from time to time shall form the squad.(3)The District Police Officer shall render all assistance to the squad, if so requested, for discharging their duties.(4)The vigilance squad shall send detailed report to Government regarding all the illegal constructions detected together with a description of the action taken thereon within a week.
