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State of Kerala - Section

Section 27 in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

27. The following documents have to be submitted along with the application, namely:-

Table
Sl.No. Documents Required Applicability
1 2 3
(a) Receipt for payment of application fee, if anypaid to the Grama Panchayat as per Rule 4 of regularisation rules Compulsory
(b) Three copies of thedrawings-(i) Three copies eachof the floor plans, elevations and sections of the building(s)constructed, the site plan and wherever applicable the serviceplans, parking plans and specifications drawn as provided insub-rule (11) of rule 7 of the Building Rules, duly signed andcertified in the format given under rule3 (2), (b) by the owner/by the licensee and if applicable by the Structural Engineer whohas issued the structural stability certificate as per the KeralaPanchayat Building (Regularisation of Unauthorised Construction)Rules, 2018.(ii) In the case ofhuts, four copies each of a site plan showing the outline of thebuilt-up area, the boundaries of the plot and nearby streets dulysigned by the owner,(iii) In the case ofconstructions under approved Schemes as mentioned in rule 72 ofthe Building Compulsory Rules with total floor area of buildingupto 60sq.metres and number of floors limited to two and a stairroom, where the construction has to be done by individualsseparately, four copies each of a site plan showing the outlineof the built-up area, the boundaries of the plot and nearbystreets, duly signed by the owner.Note.- (1)the unauthorised construction applied for regularization shall beindicated in red colour outline in the drawings.(2) The following shall be the format forCertificate on the drawings by:- Compulsory
  (i) the owner:"Certified that thisis the drawing(s) having reference to the details furnished inForm I-A and documents enclosed along with." Compulsory
  (ii) the Licensee:"Certified that this is the drawing(s) having reference tothe details furnished in Form I-A and documents enclosed alongwith and that the details and measurements there /in conform toactual constructions made in the siteI further certify that, the unauthorisedbuilding(s) under reference is/are structurally stable (notrequired if the unauthorised building(s) is high rise buildingand/or telecommunication tower)"........... Compulsory
  (iii) the Structural Engineer:"Certifiedthat the unauthorised high rise building(s)/ unauthorisedtelecommunication tower(s)/ the building above which suchunauthorized telecommunication tower is erected (strike out whichis/are not applicable) as per the drawings and Form I-A enclosedherewith is/ are structurally stable. (this certification isrequired only if the unauthorised construction is a high risebuilding and/or telecommunication tower) Compulsory as per applicability
(c) Documents to proveownership of land such as:(i) Copy of land deed(ii) Copy of TaxReceipt(iii) Copy ofPossession Certificate(iv) Copy of BTRCertificate(v) Attested copy of the survey sketch fromRevenue Department Compulsory
(d) 4 Nos. of time stamped photographs from all foursides of the unauthorised construction showing all externaldetails of development, which is attested by the applicant andthe licensee Compulsory
(e) Proof of having carried out the construction ofunauthorised building(s) on or before the 31st day of July, 2017Not Compulsory
(f) Proof of valid Registration of the licensee Compulsory except in cases (ii) and (iii) ofitem (b) above
(g) Proof of qualification of Structural Engineerwho has Compulsory in the case issued the structuralstability certificate of high rise buildings, telecommunicationtowers and building if any above which such telecommunicationtower is erected.
(h) Copies of the cases pending before or direction,judgment etc., by Courts, Tribunal, Ombudsman etc. there ofpertaining to or with reference to the plot or constructionstherin as mentioned in item 9 of the statement in Form I-A To be compulsorily disclosed by the owner
(i) Copies of any Government orders, circulars, anyform of communication against the plot/land or any constructionworks there in as mentioned in item 10 of Form I-A To be compulsorily disclosed by theowner/applicant
(j) Proof of having stopped the unauthorisedconstruction works before 31st day of July, 2017, on account ofany communication from the Grama Panchayat or Governmentdirecting to stop the unauthorised construction. Not Compulsorily
(k) Copies of plans approved and/ or permit(s)issued, if any, by the Secretary Compulsorily
(l) Orders granting exemption from the provisions ofthe Kerala Building Rules, 1984, obtained earlier If Applicable
(m) Copy of orders granting exemption from theprovisions of the Town Planning Schemes, obtained earlier If Applicable
(n) Copy of documentary evidences if any of thedetails of action, taken by the Grama Panchayat concerned againstthe unauthorised construction(s). If Applicable
(o) Copy of documentary evidence, if any, enclosedwith reference to item 12 of the Statement in this form  
(p) Copy of the resolution made by all owners ortheir association Applicable and Compulsory in the case ofresidential flat/apartment buildings
(q) Checklist and acknowledgment in triplicate(Appendix IX) Compulsory
(r) Statement of compounding fee using the feecalculator provided Compulsory
(s) Copy of Aadhar card of the applicant Compulsory
(22)No further constructions or regularisations shall be permitted in the building once the building has been regularized under the provisions of these rules
(23)No regularisation of unauthorised construction shall be provided in future.Appendix X(See rule 3(2) (q)[The Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018]Check List & Acknowledgement(To be submitted in triplicate - one copy to be given to applicant as acknowledgment, one copy to be retained in file of Grama Panchayat, and one copy to the District Town Planner while forwarding the application by the Secretary)
Applications Reference Number ...................................................................................................
Application For Regularisation Of Unauthorised Building Constructed In Deviation Of The Sanctioned Plan / Without an Approved Plan In........................................................ Grama Panchayat
1 Name of Applicant(s)  
2 Building Location  
i Ward No.  
ii Road/Street  
iii Survey No./Sub. Dn. No.  
iv Name of Village  
v Name of Block  
vi Existing Building No. if any  
vii Permit No. if any  
viii    
List of documents enclosed along with theapplication: Submitted
1 Receipt for payment of application fee Yes No. Na
2 Three Copies of the drawings Yes No. Na
i Each of the floor Plans Yes No. Na
ii Elevation Yes No. Na
iii Section Yes No. Na
iv Site Plan Yes No. Na
v Location Plan Yes No. Na
vi Service Plan Yes No. Na
vii Parking Plan Yes No. Na
3 Documents to prove ownership of land Yes No. Na
i Copy of land deed Yes No. Na
ii Copy of Tax receipt Yes No. Na
iii Copy of latest Possession Certificate Yes No. Na
iv Copy of BTR certificate Yes No. Na
v Attested Copy of the survey sketch from revenuedepartment Yes No. Na
4 Photo of Applicant (s) - affixed Yes No. Na
5 4 Photographs of Unauthorised Construction fromall four sides of the building showing all external details ofdevelopment - affixed and attested by owner(s) and Licensee Yes No. Na
6 Proof of having carried out the construction ofunauthorised building(s) on or before 31st day of July 2017 Yes No. Na
7 Proof of valid registration of the licensee Yes No. Na
8 Proof of qualification of the StructuralEngineer who has issued the structural stability certificate Yes No. Na
9 Copies of the cases pending before or direction,judgment etc., by Courts, Tribunal, Ombudsman etc. pertaining toor with reference to the plot or construction(s). Yes No. Na
10 Copies of any Government orders, Circulars anyform of communication against the plot/land or construction(s). Yes No. Na
11 Proof of having stopped the unauthorisedconstruction works before 31st day of July 2017 on account of anycommunication from the Grama Panchayat or Government directing tostop the unauthorised construction. Yes No. Na
12 Copy of approved plans issued by the Secretaryas per the provisions contained in the Building rules Yes No. Na
13 Copy of building permit issued by the Secretaryas per the provisions contained in the Act or Building rules. Yes No. Na
14 Copy of orders granting exemption from theprovisions of the Kerala Building Rules, 1984 if obtained Yes No. Na
15 Copy of orders granting exemption from theprovision of the Town Planning Schemes if obtained Yes No. Na
16 Copy of documentary evidence of the details ofaction taken by the Grama Panchayat against the unauthorisedconstruction. Yes No. Na
17 Copy of the resolution made by all owners ortheir association (For residential apartments) Yes No. Na
18 Copy of previous orders if any, regularisingconstruction(s) within the plot. Yes No. Na
19 Copy of documentary evidence or any otherdetails pertaining to or relevant to the unauthorisedconstruction(s) and plot Yes No. Na
20 Statement of Compounding fee calculated usingthe compounding fee calculator provided Yes No. Na
21 Copy of Aadhar card of the owner Yes No. Na
22 Any other documents submitted:      
i        
ii        
  Total No. of documents      
  Signature of the Applicant:      
23. AcknowledgementReceived the application and documents as stated above.
Date of receipt :
Office Seal Application Reference Number ....................................................................................................
Signature of the Receiver Designation
Form I-ASee rule 3(1)[The Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018]Application For Regularisation of Unauthorised Construction(S)(to be submitted in duplicate)To
TheThe Secretary,.............................. Gram Panchayat   affix passportSize Photographof theApplicant(s)  
Sir,I have constructed a .....................................(specify the use and occupancy) building near the building No. ......................................or telecommunication tower/pole structure near/over the building No. ............................ or carried out alteration/addition to an existing building No. ...................... in ............................... Grama Panchayat in Survey No. .............................. Village .................................... Taluk ...................................... District....................................................... before 31st day of July, 2017, without obtaining building permit from the competent authorityORI have obtained permit No. ......................................... dated .................................... for the Construction or reconstruction or addition or alteration to an existing building with building No. ......................................... in ....................................................... Grama Panchayat in Survey No. .................................... Village ................................................. Taluk ............................District .......................................................... and have carried out the construction in deviation to plans approved by the Secretary/after the expiry of the permit.I realise that the construction so carried out is in violation of the provisions contained in the building rules and/or the Act and the date of commencement of the construction is ..................................................................................................... I realize that the said construction is an unauthorized one.I request that sanction may be accorded to the Secretary for the regularization of the said construction(s). The application fee of ...................................................................only has been remitted vide .......................................................................... Necessary documents and plans in triplicate are enclosed.Signature of Applicant ....................................Name of Applicant ...................................................................(In Block letters)Address: ............................................................ .................................................................. ................................................................Aadhar card No. .................................................... (copy of Aadhar card to be enclosed)Place: ................................................ Date: ..............................................Statement Of The Owner (In Duplicate)(Please read the general instructions before filling the Statement)
1 Name and address of the applicant (owner)   :...............................................................
2 The number allottedby the Grama Panchayat to the building/nearest building(strike out whichever is not applicable)   :..................................................................................................................................................................................................
3 Details of land    
(i) Survey Number(s) (with sub- divisions)   :..................................................................................................................................................................................................................................................................
(ii) Resurvey Number(s)(with subdivisions if applicable)   :..............................................................................................................................................................................................
(iii) Village   :...............................................................
(iv) Taluk   :...............................................................
(v) District   :.................................................................
(vi) Area of the plot in sq.metres   :...............................................sq.metres
4 Nature of ownership of land: SaleDeed/Gift/Partition Deed/Puramboke/Others (specify)   ................................................................
5 Date and Number of the documents in proof ofownership of land   :................................................................................................................................................................................................
6 Nature of construction(s):    
(a) New building/Reconstruction/ Change inoccupancy/Alteration/Addition or Extensions To existingbuilding(s)/Others(specify)   :........................................................
(b) Type of roof: Concrete/Tiled/any other(specify):.................................................................    
(c) Total number of floors   :................................................................
(d) Total floor area (sq.metres) of the Authorizedbuilding(s) within the plot   :.................................................sq.metres
(e) Occupancy/Use of the unauthorized building(s) :    
(Fill in the table below. Use separate sheet if required)
Floor (Basement,Ground ,First etc) Floor area in sq.metres of the respective floor Occupancy of the respective floor (If more thanoccupancy in the floor, furnish the area of each Occupancy.
1 2 3
     
7 Date of commencement of the construction   :...................................................
8 Date of completion of construction ..   :..................................................
9 Is there any cases pending before or disposedoff by Courts, Tribunal, Ombudsman etc. pertaining to or withreference to the land/plot or building(s) therein. (SpecifyYes/No)   .......................................................
  If Yes, furnish the details   :................................................
10 Any Government orders, circulars, any form.................................................... ofcommunication againt the plot/land or any Construction workstherein. (Specify Yes/No)   :.......................................................
  If Yes, furnish the details   :.....................................................
11 Whether copy of the resolution made by allowners or their association has been furnished (Applicable forresidential apartments) (Specify Yes/No/NA)   :......................................................
12 Any other detailspertaining to or of relevance to the plot and buildings therein(Specify Yes/No)If Yes, furnish the details   :....................................................:...................................................................................................................................................................
13 Photographs of the building   (Affix time stamped photographs-minimum fourbuilding numbers showing the four sides of the building showingall external details of development) (Photographs to be attestedby both owner and Licensee)
(Affix time stampedphotograph-minimum four numbers showing the four sides of thebuilding showing all external details of development)(Photographs to be attested by both owner andLicensee)
14 Any remarks on the unauthorized construction tobe submitted by the Applicant:   (use additional sheets if necessary)
15 Amount of compounding fee calculated as per theStatement:
  (Use compounding fee calculator. Attach a signedcopy of the Statement of compounding fee)