Section 15A(11) in Kerala Municipality Building Rules, 1999
(11)The application for extension or renewal of a development permit or a building permit shall be signed and submitted by the original owner of the permit or his legal heir to whom the site devolves or legally authorized representative and in case the plot concerned has been transferred by the original owner, the transferee or his legally authorized representative .Provided that if the plot or a part of the plot concerned has been transferred, the application for extension or renewal of permit shall not be accepted and acted upon until provisions of rule 21 has been fully complied with.
