Section 150(1) in The Kerala Panchayat Buildings Rules, 2011
(1)The owner of a building or a person to whom notice is issued under these rules shall, where the construction or reconstruction of such building or digging of such well-(a)is commenced without the permission of the Secretary; or(b)is carried on or completed otherwise than in accordance with the particulars on which such permission was based; or(c)is carried on or completed in contravention of any lawful order or in breach of any provision contained in the Act or these rules, or bye-law made there under or any direction or requisition lawfully given or made; or(d)about which any alteration or addition required by any notice issued by the Secretary under these rules, is not duly made; or(e)about which a direction, if any, given by the Secretary under these rules is not complied with, be liable, on conviction by competent court, to a fine which may extend, in the case of building to ten thousand rupees and in the case of a well or hut to one thousand rupees and to a further fine which may extend in the case of a building to one thousand rupees and in the case of a well or hut to two hundred and fifty rupees for each day during which the offence is continued:Provided that if any construction or reconstruction of a building or digging of a well unlawfully carried out by a person has been regularised by the Secretary, he shall not be punished.
