Section 15(1) in Kerala Municipality Building Rules, 1999
(1)The Council shall, if the Secretary, neither approves nor disapproves a building site, neither gives nor refuses permission to execute any work within [fifteen days] [Substituted 'thirty days' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] from the date of receipt of the application, on the written request of the applicant, be bound to determine whether such approval or permission should be given or not.
