Section 76 in The Kerala Panchayat Buildings Rules, 2011
76. Application for permit and its disposal.
(1)Where the construction or reconstruction or addition or alteration is proposed to be done by individuals separately an application in white paper, typed or written in ink and affixed with necessary court fee stamp shall be supplemented by the individual concerned to the Secretary, along with a site plan and document to prove his ownership. The number of floors and the area in each floor shall be specified in the application.(2)The Secretary shall, if convinced of the boundaries and bonafides of the ownership and that the building is in accordance with the rules in this chapter, issue permit.(3)Where the construction or the reconstruction or addition or alteration is proposed to be done by the Department, Corporation, Board, Agency, Local Self Government Institutions or society themselves, layout for sub-division shall be obtained from the Secretary and no building permit is necessary.(4)There shall be no application fee in the case of individual application and the permit fee in the case of individual application shall be as shown in Schedule II.[Chapter XA] [Inserted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] Special Provisions For Large-Scale Development Projects Approved By Government
