Section 131(1) in The Kerala Panchayat Buildings Rules, 2011
(1)After completion of the work of telecommunication tower or pole structures and accessory rooms as per permit, the applicant and the engineer shall submit to the Secretary completion certificates in as in Appendix E and Appendix F respectively, along with a certificate of structural safety/ stability of the tower and the building, if the tower or pole is constructed over building; issued by an engineer registered under these rules; having Post - Graduate Degree in Structural Engineering or Head of the Department concerned of any government or quasi government institutions offering post graduate degree in Structural Engineering.
