Section 18(5) in Kerala Municipality Building Rules, 1999
(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 the 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 Secretary, if convinced that the construction or reconstruction or alteration or addition of the building 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 demolish the construction or reconstruction or alteration or addition or fill up the well within a period to be specified in that direction.
