Section 6(10) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(10)The Committee shall be convened by the District Town Planner. The Committee shall consider the duly filled up forms and the drawings placed by the District Town Planner and considering the merit of the application, may issue orders according sanction to the Secretary for regularisation with or without conditions and approve the plans or reject the application for regularisation and forward the same to the Secretary concerned along with a copy of the drawing approved or rejected by the Committee. A copy of the orders of the Committee shall be forwarded to the applicant also. Any order according sanction for regularisation shall specify,-(i)the name of applicant, survey number/resurvey number of the plot/land with the name of villages, occupancy of the buildings, total floor area, number of floors in each buildings;(ii)conditions, if any, under which sanction for regularisation is granted;(iii)period within which the conditions, if any, stipulated for regularisation is to be complied with;(iv)the amount of compounding fee to be remitted in the Government Treasury;(v)the Head of Account and the period within which the compounding fee is to be remitted in the Government Treasury;
