Section 12(7) in The Kerala Panchayat Buildings Rules, 2011
(7)Once the earthworks and/or constructions upto the ground level are completed as per the approved plans, the applicant may in writing intimate the same to the Secretary and request for concurrence for carrying out rest of the works. [***] [Omitted 'No construction shall be carried out above the ground level until the Secretary issues such concurrence as in Appendix C1.' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
