Section 63(3) in Kerala Town and Country Planning Act, 2016
(3)The main intention of the Plan shall be stated clearly in the, Interim Development Orders and it may also provide for all or any of the following, namely:-(a)circulation network and building lines;(b)space standards;(c)prohibiting the erection or re-erection of any building or construction of any road or making of any excavation or permitting development of land either unconditionally or subject to any condition specified in the order;(d)limiting the number of buildings, regulating the size, height, design and external appearance of buildings;(e)restricting the manner in which buildings may be used; and(f)prohibiting building operations or regulating such operations in respect of such matters as may be prescribed.
