Section 156(1) in Kerala Municipality Building Rules, 1999
(1)Secretary shall submit to Government every three months report with respect to the following:-(i)total number of applications for building permit received during the period;(ii)total number of applications in which building permit was issued and or refused;(iii)details of applications in which decision was not taken within 30 days or 14 days as the case may be, from the date of receipt and the reasons therefore;(iv)details of applications referred to the Council, by the applicant(v)total number of applications received for regularization, of unauthorized or deviated constructions;(vi)total number of applications for regularization disposed of specifying the number of applications sanctioned and or refused, if refused, details of further action taken;(vii)number of applications for regularization pending, disposal;(viii)total number of illegal constructions detected and action taken thereon; and(ix)details of Government directions received and action taken thereon.
