Section 11 in Kerala Municipality Building Rules, 1999
11. Approval of site and plans and issue of permit.
(1)The Secretary shall, after inspection of the site and verification of the site plan and documents, if convinced of the bonafides of the ownership of the site, and that the site plan, drawings and specifications conforms to the site and the provisions of these rules or bye laws made under the Act and any other law, approve the site and site plan.(2)The Secretary shall, after approving the site and site plan verify whether the building plan, elevation and sections of the building and specifications of the work conforms to the site and site plan, and is in accordance with these rules and bye laws made under the Act or any other law, approve the plan and issue permit to execute the work.(3)Approval of site and plans shall be intimated to the applicant in writing and the permit as in Appendix C shall be issued on remittance of the permit fee at the rates specified in Schedule II and submission of revised or modified plans, if approved with modifications or conditions.(3A)[ On receipt of the applications with the supporting documents attached thereto, the Secretary or the Officer duly authorized by the Secretary shall issue an acknowledgment to the applicant on the same day and inform the applicant whether any Non Objection Certificate required from other authorities is/are not attached with the application.] [Inserted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.](4)If after inspection of the site and verification of the plans and documents, Secretary decides to refuse approval, the same shall be communicated in writing specifying the reasons.(5)Secretary shall, if modification to any plan, drawing or specification is required or any further document or plan or information is required or fresh plan is required under these rules for taking a decision, intimate the same to the applicant in writing within ten days from the date of receipt of such application or plan or document or information.
