Section 20(2) in Kerala Municipality Building Rules, 1999
(2)Every owner shall, -(a)permit the Secretary or any person authorized by him for this purpose to enter the plot or building or premises at any time between 7 a.m, and 6 p.m. normally or at any other time as may be deemed necessary for purpose of enforcing the rules;(b)submit a proof of ownership of the plot;(c)obtain from the Secretary, sanction for any other allied matter connected with the development or redevelopment of land or construction reconstruction or addition or alteration of building;(d)given notice to the Secretary of the intention to start work in form Appendix D;(e)give written notice to the Secretary regarding completion of work in the form in Appendix E; and(f)obtain a development certificate from the Secretary prior to any sale or transaction of the plot subdivision or building construction in developed or redeveloped plots as given in Appendix G or obtain an occupancy certificate from the Secretary prior to any occupancy of the building or part thereof, after construction or reconstruction or addition or alteration of the building or part thereof, or change of occupancy of any building or part thereof as given in Appendix H.
