Section 147(1) in The Kerala Panchayat Buildings Rules, 2011
(1)Secretary shall submit to Government every three months, report with respect to the following:-(i)total number of applications for building permit received during the period;(ii)total number of applications on which building permit was issued and or refused;(iii)details of applications in which decision was not taken within 30 days or 14 days as the case may be, from the date of receipt and the reasons thereof;(iv)details of applications referred to the Panchayat, by the applicant;(v)total number of applications received for regularisation of unauthorised or deviated constructions;(vi)total number of applications for regularisation disposed of specifying the number of applications sanctioned and or refused; if refused, details of further action taken;(vii)number of applications for regularisation pending disposal;(viii)total number of illegal constructions detected and action taken thereon; and(ix)details of Government directions received and action taken thereon.
