Section 13(6) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(6)The amount collected by way of regularisation shall be accounted separately by Government. Government may allot fifty percent of the collected amount for each unauthorised building for providing facilities for solid and liquid waste management, drainage, common car parking facilities, pedestrain paths and road developments and the remaining fifty percent may be allotted to the respective Grama Panchayat for the above mentioned purpose. In the case of unauthorised construction has been considered for regularisation, Secretary shall intimate to the applicant to remit the fifty percentage of the compounding fee in Government Treasury under the Head of Account of "0515 Other Development Programme-800-Other receipts-92 compounding Fee for regularisation of Unauthorised Construction violating provisions of Building Rules" and fifty percentage of compounding Fee in the counter of the front office of the concerned Local body.
