Section 117(3) in The Kerala Panchayat Buildings Rules, 2011
(3)Adequate safety measures as in Part VII Constructional Practices and Safety in National Building Code of India, 2005 shall be ensured by the owner and the developer for protection against damage to health, life, buildings and property of the inhabitants around, during and after building construction and land development. The owner and the developer shall be solely responsible for any such damages.
