Section 141 in Kerala Municipality Building Rules, 1999
141. Submission of application and its disposal.
(1)Application for permit shall be submitted to the Secretary in the form in Appendix A along with two copies of site plan, location, elevation, sections, [ x x x x ], structural stability certificate, copy of agreement executed with department of Telecommunications or license or permit issued by an authority approved by Government of India from time to time and document to prove ownership.Note. - (1) Ownership document may be a sale deed or mortgage deed or deed of agreement or license or consent document, etc.(2)No structural stability certificate shall be necessary in the case of telecommunication pole structures and accessory rooms(3)In case the telecommunication tower is proposed above any building, structural stability certificate shall he submitted in respect of that building also.(4)The site plan shall show plot dimensions, access street width, details of existing structures within the plot with their uses, height, number of floors, set back from the plot boundaries and between them; proposed tower and ancillary structures.(5)The structural stability certificate shall be one issued by an Engineer having post graduate degree in Civil Engineering or Structural Engineering, registered or employed in Central or State Government Service or Quasi- Government Organisation.(6)Application fee shall be Rs. one thousand and permit fee shall be,-(6)(a)for towers of any height, rupees ten thousand;(6)(b)for pole structures (one unit with any number of poles) rupees two thousand and five hundred.(6)(c)no separate application fee shall be necessary for the accessory rooms essential for the use of telecommunication tower or pole structures but permit fee shill be remitted corresponding to their area as in the case of a pucca building.(7)For the purpose of levying fee, the height of the tower shall be taken from the base of the tower and not from the base of the building.(8)The secretary shall, if convinced of the boundaries and ownership of the plot, plan and drawings and genuineness of the certificates, issue permit, not later than 30 days from the date of receipt of application.(9)The permit issued under sub rule (8) shall be a work permit and the construction or erection of telecommunication tower or telecommunication pole structures or accessory rooms essential for the use of such tower or pole structures shall be completed within one year from the date of issue of permit.(10)The period of the permit shall be extended for a further period of one year if an application for the same is submitted to the secretary, within the valid period of the permit.(11)The application for extension of the period of permit shall be submitted in white paper, typed or written in ink, affixed with necessary court fee stamp; original permit shall also be attached.(12)No application fee shall be necessary for extension of period of permit but fee for extension shall be equal to fifty per cent of the fee for original permit in force at the time of extension.
