Section 146(2) in The Kerala Panchayat Buildings Rules, 2011
(2)(i)Not withstanding anything contained in these rules and with due regard to the conservation of buildings, precincts and natural features of heritage value, the commission shall have powers to recommend to permit or recommend to decline land developments, uses and constructions including additions, alterations and demolitions etc., within the areas identified or advised by the commission as having heritage value;(ii)The Panchayat shall seek such recommendations of the commission, and the recommendations of the commission shall be binding to the Panchayat including any particular architectural or aesthetic form of construction in the case of land developments and constructions in such areas.
