Section 7(2) in Kerala Municipality Building Rules, 1999
(2)In the case of any construction of by Central or state government department, the officer authorized shall, before thirty days of commencement of the work submitted to the secretary, a set of plans of the proposed building along with the certificate issued by the chief architect or the engineer in charge of the works to the effect that the plans are in the conformity with the provisions of these rules, in all respects including conformity to any development plan prepared for the area.
