Section 21(3) in The Kerala Panchayat Buildings Rules, 2011
(3)After the requisition under sub-rule (2) has been complied with, the Secretary may, if he thinks fit, require in writing the assistance of a police officer or depute by a written order an officer or employee of the Village Panchayat to watch the premises in order to ensure that the erection of the building or the execution of the work is not continued and the cost thereof shall be paid by the person at whose instance such erection or execution was being continued or to whom notice under sub rule(1) was given, and shall be recovered from such person as arrears of tax due to the Panchayat under the Act.
