Section 20(5) in The Kerala Panchayat Buildings Rules, 2011
(5)The Government may, either suo-motu or on application made by any person aggrieved, after examining the records and hearing the applicant and / or person who has carried out the construction or reconstruction or alteration or addition of any building or any structure or digging of any well as in sub rule (1) and the Secretary ,if convinced that the construction or reconstruction or alteration or addition of building or the structure or digging of the well has been carried out violating the provisions contained in the Act or these rules or any other rules issued under the Act or any lawful direction issued by the Government or Secretary, direct the Secretary to revoke the permit and/or stop the work and/or require to modify the construction and/or demolish the construction or reconstruction or alteration or addition or fill up the well within a period to be specified in that direction. The government may also directly revoke the permit and/or stop the work in such cases.
