Section 7(15) in Kerala Municipality Building Rules, 1999
(15)If the construction proposed is within 100 meters from any property maintained by Defense establishment or 30 meters from any property maintained by Railway Authority, the applicant shall submit sufficient number of drawings along with the application and the Secretary shall transmit the same to the officer in charge of the Defense establishment or Railway authority, as the case may be, for remarks as specified in sub-rule (5) or (6).
