Section 6(12) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(12)The Secretary shall also in his intimation inform the applicant to submit all concurrences/approvals required as per Building Rules from various Central or State Government Departments and agencies such as Fire and Rescue Service Department,State Level Environment Impact Assessment Authority, Ministry of Environment and Forests of Government of India, Coastal Zone Management Authority,Airports Authority, Railway Authorities, Defence Authorities, the Kerala State Pollution Control Board, District Collector, Chief Electrical Inspector, Department of Town and Country Planning etc, and check conformity to any law or rules, bye-laws, notifications etc. made under such law(s) other than the Act wherever applicable.
