Section 127(1) in Kerala Municipality Building Rules, 1999
(1)Application for permit to construct or reconstruct a hut may be rejected on the following reasons:(i)The construction or use of plot violates any provision of law or any rule or order or byelaw or proclamation;(ii)the application for permit is not furnished with details or has not been prepared as required under these rules;(iii)any detail or plan so required by Secretary under these rules has not been made available properly;(iv)the proposed hut is an encroachment to land owned by Government or Municipality.
