Section 144 in Kerala Municipality Building Rules, 1999
144. Submission of application and procedure for its disposal.
(1)Application for regularization shall be submitted in the form in Appendix A.(2)The application for regularization shall be accompanied by documentary evidence of ownership of plot, site plan, elevation, building plan, service plan, parking plan wherever the building requires parking, and other details and specifications as are necessary in the case of an application for new building permit; in the case of deviation from approved plan, the approved plan and permit already obtained shall also be submitted.(3)The procedure for disposal of an application for regularization shall be that followed in the case of an application for new permit.
