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State of Kerala - Section
Section 4 in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
4. Application fee.
- The application fee to be paid to the Grama Panchayat while submitting the application for regularisation of unauthorised construction, shall be as follows, namely:-Table| Sl No | Item | Application fee in rupees | |
| Grama Panchayat Category I | Grama Panchayat Category .II | ||
| 1 | 2 | 3 | 4 |
| 1 | Telecommunication Tower | Rs. 5,000 | Rs. 5,000 |
| 2 | Huts and buildings under Group A1 ResidentialOccupancy as per rule 34(3) (a) of the Building Rules with totalbuilt-up area up to 60 sq.metres | Nil | Nil |
| 3 | All buildings otherthan those mentioned above with total built-up area:(i) 61 sq.m and upto100 sq.metres(ii) 101 sq.metresand upto 200 sq.metres(iii) 201 sq.metresand upto 500 sq.metres(iv) 501 sq.metresand upto 1000 sq.metres(v) 1001 sq.metres and above | Rs. 1,000Rs. 2,500Rs. 5,000Rs. 7,500Rs. 7,500 + Rs. 15 per sq.m of built up area inexcess of 1000 sq.m | Rs. 1,000Rs. 2,500Rs. 5,000Rs. 7,500Rs. 7,500 + Rs. 10 per sq.m of built up area inexcess of 1000 sq.m |