Section 141(1) in Kerala Municipality Building Rules, 1999
(1)Application for permit shall be submitted to the Secretary in the form in Appendix A along with two copies of site plan, location, elevation, sections, [ x x x x ], structural stability certificate, copy of agreement executed with department of Telecommunications or license or permit issued by an authority approved by Government of India from time to time and document to prove ownership.Note. - (1) Ownership document may be a sale deed or mortgage deed or deed of agreement or license or consent document, etc.
