Section 5(2) in Kerala Municipality Building Rules, 1999
(2)In the case of any development or redevelopment of land by Central or State Government Department, the officer authorized shall, before thirty days of commencement of the work, submit to the Secretary a set of layout plans or plans of the proposed plot subdivisions and all other details with a certificate issued by Chief Architect or the Engineer in charge of the works to the effect that the plans are in conformity with the provisions of these rules in all respects including conformity to any development plans prepared for the area.
