Section 61(6) in The Kerala Panchayat Buildings Rules, 2011
(6)In the case of buildings under hazardous occupancy [***] [Omitted 'other than Group I(1)' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).], a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be obtained and produced before issuing building permit.
