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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(8) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

(8)In the case of certain occupancies, the following percentages of the compounding fee as per Appendix I shall be applicable, if the unauthorised building is recommended for regularisation:-Table
Item Building occupancy Percentage of compounding fee applicable asper Appendix I
1 2 3
(a) Government offices Nil
(b) Government educational institutions, buds school Nil
(c) Government aided schools 10
(d) Government sanctioned private educationalinstitutions including self financing educational institutions 35
(e) Approved pain and palliative Clinics, Religiousbuildings 25
(f) Offices of political parties having importancein Niyamasabha, Lok Sabha and Rajya Sabha 25
(g) Old age home, orphanages, Day care centers,creches, Adult day care centers, Block Resource Centers 10
(h) Library (Affiliated to Kerala State librarycouncil) 10
Appendix II[See Rule 6(4)](The Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018)Safety and security provisions in the Building Rules required to be strictly complied with for regularisation in the case of unauthorised constructions