Section 13(4) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(4)Additional fee for higher Floor Area Ratio value as prescribed in column (4b) of Table 2 of the building rules for category I Grama Panchayat and column (5b) of Table 2 of the building rules for category II Grama Panchayat shall be levied by the Panchayat for floor area in excess of that corresponding to Floor Area Ratio value in column (4a) but up to that in column (4b) of Table 2 of Building Rules/column (5a) but up to that in column (5b) of Table 2 of Building Rules as the case may be, if not already paid. This is in addition to the compounding fee prescribed above.
