Section 159(1) in Kerala Municipality Building Rules, 1999
(1)The owner of a building or well or a person to whom notice is issued under these rules shall, where the construction or reconstruction of such building or tower or any structure 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 regularized by the Secretary, he shall not be punished.
