Section 96(1) in The Kerala Panchayat Buildings Rules, 2011
(1)The permit once issued shall be valid for [three years] [Substituted 'two year' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] and may be renewed for a further period of [three year] [Substituted 'one year' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] by submitting an application in white paper, typed or written in ink, [along with a fee of rupees 100.] [Substituted 'affix with court fee stamp' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]
