Section 68(1) in Kerala Town and Country Planning Act, 2016
(1)Where any development or change of use of any land or building has been or is being earned out,-(a)in contravention of any Master Plan or Detailed Town Planning Scheme under this Act; or(b)without permission as required under this Act; or(c)without obtaining a certificate regarding payment of development charges under this Act; or(d)in contravention of any permission or condition subject to which such permission has been granted; or(e)after the permission for development has been revoked under this Act; or(f)in contravention of the permission which has been modified under this Act, the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned, shall serve on the owner a notice requiring to stop the development or change of use of land with immediate effect, and also requiring within such period not exceeding one month, after the service of the notice, to take such steps as may be specified in the notice,-(i)to restore the land to its condition before the said development look place, in cases specified in clauses (a), (b) or (e);(ii)to secure compliance with the permission or conditions or with the permission as modified, in cases specified in clause (d) or (f); or(iii)to pay the development charges and such penalty, if any. as may be prescribed, in cases specified in clause (c).
