Section 127 in Kerala Municipality Building Rules, 1999
127. Reasons for rejection to be specified.
(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.(2)The Secretary shall not reject an application for construction or reconstruction of hut without specifying the reasons for such rejection.
