Section 26(4a) in The Kerala Panchayat Buildings Rules, 2011
(4a)[ In the case of buildings and construction projects having built-up area not less than 20,000 sq. metres and other activities as specified in the schedule to the Notification No. S.O. 1533 (E) dated the 14th September, 2006 and amendments thereto, issued by the Ministry of Environment and Forests, Government of India, which require prior environmental clearance from the State Level Environment Impact Assessment Authority (SEIAA), Kerala/ Ministry of Environment and Forests, the Local Self Government Institution shall not issue permit without ensuring a valid prior environmental clearance.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
