Section 56(1) in The Kerala Panchayat Buildings Rules, 2011
(1)In the case of,-(a)Professional Educational Institutions under Group B occupancy and all buildings under Group C occupancy, approval of the District Town Planner shall be obtained for usage of plot and lay-out of buildings with total floor area exceeding [1500] [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 'but upto 2000 sq.metres under each such occupancy and approval of the Chief Town Planner shall be obtained for the usage of plot and lay-out of buildings with total floor area exceeding 2000 sq.metres under each such occupancy:' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]Provided that, if the area is covered under any Town Planning Scheme, the usage of plot shall conform to the provisions contained in that scheme.(b)In the case of Group B occupancy other than Professional Educational Institutions and Group E occupancy, approval of the District Town Planner shall be obtained for usage of plot and lay-out of buildings with total floor area exceeding [8000] [Substituted '4000' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] sq.metres, [***] [Substituted 'but upto 10000 sq.metres under each such occupancy and approval of the Chief Town Planner shall be obtained for the usage of plot and lay-out of buildings with total floor area exceeding 10000 sq.metres:' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]Provided that, if the area is covered under any Town Planning Scheme, the usage of plot shall conform to the provisions contained in that scheme.
