Section 4 in The Kerala Panchayat Buildings Rules, 2011
4. Essentiality of permit.
- Unless otherwise specifically mentioned in these rules,-(1)No person shall develop or re-develop any parcel of land without first obtaining a development permit for each such development or re-development from the Secretary;(2)No person shall erect or re-erect a building or make alterations to any building or cause the same to be done without first obtaining a separate building permit for each such building from the Secretary;(3)No person shall change the occupancy of an existing building from one group to another, without first obtaining the permit from the Secretary.
