Section 13(11) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(11)Any other provisions in the building rules having serious safety and security concerns.Note. - As regards constructions with reference to item (11), taking into account the serious nature of safety and security concerns, Government may decide as to the extent up to which regularisation can be considered on a case by case basis.Appendix III(See rule 6(13))[The Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018]Indemnity Bond and Undertaking to be submitted along with Intimation to Secretary(On Stamp paper worth Rs.100 and Notarised)This Indemnity Bond and Undertaking made on this _______________day of______________2018 by Smt./Sri __________________________________ S/o, D/o, W/o __________________________________________Age _______ (Full Address)_____________________________________________________ ________________________________________________________________ herein after referred to as the First Party which term shall include their legal heirs, successors, assignees, agents, representatives and tenants. In Favour of The Secretary of Grama Panchayat herein after called the Second Party, which term shall include all officials and staff of the_________________ Grama Panchayat.Whereas the First Party has applied for the regularisation of the unauthorised construction of ---------------------(occupancy) -------------- (floor area) sq.m near building No. ------------------------; or telecommunication tower/ pole structure near/over the building no --------------; or alteration/addition to an existing building No. ------------ in Sy. No. ---------------- of --------- village -------------- Taluk in ----------------- Grama Panchayat ------------- District in the site/plot covering an extent of _____________sq.m.And, Whereas the Second Party has agreed to consider regularisation of the unauthorized construction in the said site/ plot in terms of 'Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018' and it is hereby affirmed that 'there are no cases pending before or direction(s), judgment(s) etc issued by Courts, Tribunals, Ombudsman etc and there are no claims of Government/ Banks/ Attachments of Courts/ Land acquisition proceedings etc specific to the plot or constructions therein, which prevents regularisation of the unauthorised construction, and the First Party indemnify the Second Party to this effect.And Whereas the First Party having agreed to the aforesaid condition hereby indemnifies the Second Party with the above assurance and solemnly declare that the above said site/land is the property of the First Party which is possessed by him/her since the date of purchase and there are no cases pending before or direction(s), judgment(s) etc issued by Courts, Tribunals, Ombudsman etc and there are no claims of Government/ Banks/ Attachments of Courts/ Land acquisition proceedings etc specific to the plot or constructions therein, which prevents regularisation of the unauthorised construction and in case of any disputes/litigations arises at any time in future the First Party will be responsible for the settlement of the same and the Second Party will not be a party to any such disputes/litigations.The First Party solemnly affirm and undertake that no additional constructions will be done in the unauthorised construction after the building has been regularized as per the provisions in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018First Party ______________________________In Witness Whereof, This Deed Of Indemnity is signed by ---------- on this the ----------------------- day of -------------------- in the presence ofWitnesses:
