Section 7(5) in The Kerala Panchayat Buildings Rules, 2011
(5)In the case of an application to construct or re-construct a building or make alteration or addition or extension to a building or make or enlarge any structure within a distance of 100 metres from any property maintained by the Defence establishment, the Secretary shall consult in writing the officer in charge of the said establishment, before permission is granted. Such officer shall furnish his reply within 30 days from the date of receipt of the consultation letter if such establishment has any objection to the proposed construction. The objections raised by the officer within the said 30 days shall be duly considered by the Secretary before issuing permit. If no objection is received within the stipulated time, the Secretary shall presume that there is no objection and proceed with the issue of permit as per rules.
