Section 61(1) in The Kerala Panchayat Buildings Rules, 2011
(1)Approval of the District Town Planner shall be obtained for the usage of plot up to one hectare area and/or layout of buildings up to 1000 sq.metres in floor area under industrial occupancy and approval of the Chief Town Planner shall be obtained for usage of plot exceeding one hectare area and/or layout of buildings above 1000 sq. metres in floor area:Provided that, in the ease of all livestock and poultry farms under Group I occupancy, irrespective of the plot area, such approval is not required for buildings having total floor area up to [750] sq. metres, approval of District Town Planner shall be obtained, if the total floor area is above [750] [Substituted '500' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] sq.metres [***.] [Omitted 'and up to 1000sq.metres, and approval of Chief Town Planner shall be obtained if the total floor area is above 1000 sq. metres.' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]Provided further that, in the ease of Type C magazines as per the provisions contained in the Kxplosivcs Rules, 2008, such approval of the District Town Planner or Chief Town Planner is not necessary. However all other mandatory clearances applicable for such constructions shall be obtained.
