Section 24 in The Kerala Panchayat Buildings Rules, 2011
24. Transfer of plots to be intimated.
(1)Every person holding development permit or building permit shall, unless the work is executed in full and development or occupancy certificate obtained, inform the Secretary of every transfer of the whole or part of any property involved in the permit together with the name and address of the transferee and his intention to transfer the permit.(2)Every person in whose favour any property is transferred along with a development permit or building permit by the transferor shall before commencing or continuing the work obtain permit of the Secretary in writing.(3)The request for permission to commence or continue work shall be submitted in white paper affixed with necessary court fee stamp, together with document regarding the ownership and possession certificate and fee of Rs.25.(4)The Secretary shall, if convinced that the transfer will not in any way badly affect the development or construction, issue permission in writing, transferring the permit and allowing the commencement or continuation of the work, within 15 days from the date of receipt of the request.
