Section 20(1) in The Kerala Panchayat Buildings Rules, 2011
(1)Where the Secretary is satisfied-(i)that the construction, reconstruction or alteration of any building or digging of any well,-(a)has been commenced without obtaining the permission of the Secretary or in contravention of the decision of the Village panchayat; or(b)is being carried on, or has been completed otherwise than in accordance with the plans or specifications on which such permission or decision was based; or(c)is being carried on or has been completed in breach of any of the provisions contained in the Act or these rules or bye-law or order made or issued thereunder or any direction or requisition lawfully given or made thereunder; or(ii)that any alteration required by notice issued regarding deviation has not been duly made; or,(iii)that any alteration of or addition to any building or any other work made or done for any purpose in or upon any building has been commenced or is being carried on or has been completed in contravention of the provisions regarding accessory buildings and sheds, the secretary may make a provisional order requiring the owner or the person for whom the work is done, to demolish the work done or so much of it as, in the opinion of the Secretary, has been unlawfully executed or to make such alterations as may, in the opinion of the Secretary, be necessary to bring the work in conformity with the provisions of the Act, these rules, bye-laws, direction, order or requisition as aforesaid, or with the plans and specifications on which such permission or decision was based, and may also direct that until the said order is complied with, the owner or such person shall refrain from proceeding with the work.
