Section 9(2) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(2)If the owner of any unauthorized construction fails to submit any application for regularisation duly filled up in the prescribed form with relevant details with in the stipulated time or if the application for regularization is rejected, the Secretary shall take appropriate action for the demolition of such unauthorised construction forthwith and recover the cost of demolition from the owner as if it were arrears of property tax.
