Section 9 in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
9. Procedure in case the application for regularization is rejected etc.
(1)In case if the application for regularisation is rejected or the applicant does not fully comply with any of the conditions stipulated in the regularization order including non-remittance of compounding fee within the time limit specified, it shall be the responsibility of the Secretary to take appropriate action for the demolition of the building or part thereof as per the provisions contained in the Building Rules.(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.(3)The Secretary shall have the power to initiate prosecution against the owner or the person responsible for the unauthorised construction for not complying with the provisions of the Act or these rules or any orders issued thereunder as per the provisions of the Act.(4)Strict action shall be taken against the Secretaries who default in taking action against such persons who do not apply for regularisation in time as per these rules or whose regularisation application is rejected by the Committee constituted by Government as per these rules.
