Section 16 in Kerala Municipality Building Rules, 1999
16. Suspension and Revocation of permit.
- The Secretary shall suspend or revoke any permit issued under these rules if it is satisfied that [that the applicant has violated any provisions of the Act or rules or any conditions stipulated in the permit or that the construction is carried out in deviation of the approved plan or Town Planning Scheme] [Substituted 'the permit was issued by mistake or that a patent error has crept in it' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] or that the permit was happened to be issued on misrepresentation of fact or law or that the construction if carried on will be a threat to life or property:Provided that before revoking permit, the owner of the permit shall be given sufficient opportunity to explain and the explanation shall be duly considered by the Secretary.
