Section 21 in Kerala Municipality Building Rules, 1999
21. Transfer of plots to be intimated.
(1)Every person holding development or building permit shall, unless the work has been executed full and development or occupancy certificate obtained, inform the secretary, every transfer of the whole or part of any property involved in the permit together with the name and address of the transferee and his intention to transfer or otherwise of the permit.(2)Every person in whose favor any property is transferred along development or building permit by the transferor shall before commencing or continuing the work obtain permit of the Secretary in writing.(3)The request for permission to commence or continue work shall be submitted in white paper affixed with necessary court fee stamp, with document regarding the ownership and possession certificate and fee of Rs. 25.(4)The Secretary shall, if convinced that the transfer will not in anyway badly affect the development or construction, issue permission in writing transferring the permit and allowing the commencement or continuation of work, within 15 days from the date of receipt of the request.
