Section 124 in Kerala Municipality Building Rules, 1999
124. Application for permit.
(1)Any person intending to construct or reconstruct a hut shall submit an application in white paper, typed or written in ink and affixed with necessary court fee stamp to the Secretary along with a site plan showing the built up area and the boundaries of the plot and nearby street, if any, and also document to prove ownership.(2)The application fee shall be as in Schedule I.
