Section 58(4a) in Kerala Municipality Building Rules, 1999
(4a)In the case of storage or warehousing occupancy buildings, [exceeding 1000 sq. metres plinth area or exceeding 15 metres height] [Substituted 'irrespective of their number of floors' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be obtained and produced for issuing building permit [and in case of buildings exceeding 300 sq. metres and below 1000 sq. metres, as also in case of buildings not exceeding 15 metres height a self-declaration in the form appended to these rules as Appendix P from the applicant along with a certificate from the architect or engineer, as the case may be, who had prepared the plan to the effect that the construction of the building shall conform to the fire and safety norms specified under sub-rule (5) below shall be submitted.] [Substituted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
