Section 77(1) in The Kerala Panchayat Buildings Rules, 2011
(1)In the case of buildings newly proposed or alteration or addition proposed on existing buildings, in plots left after part of the same plot has been surrendered free of cost to the Panchayat or Development Authority or Government Department or Quasi - Government organisation for new road formation or road widening or junction improvement or formation or development of any facility relating to road structure, other provisions in the Kerala Panchayat Building Rules, 2011 shall apply subject to the modification in this Chapter:Provided that the applicants seeking benefits under this Chapter shall apply in writing to the Secretary in the prescribed form, as in Appendix A1Provided further that the provisions under this chapter shall not apply to the roads envisaged in any layout as per these rules;Provided also that the benefit under the provisions in this chapter shall not be allowed to the constructions in such plots, if the land is not surrendered for the implementation of the scheme in total:Provided also that such road formation or road widening or junction improvement or formation or development of facility relating to road structure shall form part of the annual plan or five year plan of the implementing agency concerned or shall have a budgetary allocation and shall form part of and conform to any published or sanctioned Town Planning Scheme, if any such scheme exist:Provided also that, any deviation from the proposals of a Town Planning Scheme in the new road formation or road widening or junction improvement or development of any facility relating to road structure, shall be carried out only after effecting variation or revision, as the case may be, of the town planning scheme as per the Town Planning legislation in force:Provided also that the surrendered land shall not be used for purposes other than that envisaged in the scheme.(a)in the case of roads which have no widening proposal as per any Town Planning Scheme or which fall in areas which are not covered by any Town Planning Scheme, it shall be a project, proposed or taken up, with the prior approval of the Local Self Government Department in consultation with the Chief Town Planner of the State -(i)by the Local Self Government Institution or development authority by resolution; or(ii)sanctioned or undertaken by a Government Department, Quasi Government Organisation or institution; or(iii)by registered Residents Association or a Social Welfare Organisation.
