Section 141 in The Kerala Panchayat Buildings Rules, 2011
141. Application and procedure for registration.
(1)Any person having the requisite qualification may submit an application for registration in the form in Appendix-K.(2)A person employed in the service of Government or Quasi-Government or Government owned Corporation or Board, Authority or Government Companies or Banks are not eligible for registration.Provided that paid Apprentices under the Apprentices Act are considered as not employed for this purpose.(3)The application shall be affixed with necessary court fee stamp and shall be attached with true copy of certificate showing educational qualification and experience.(4)The Registering Authority shall, if convinced of the genuineness of the documents, issue registration certificate in the form in Appendix-M after collecting the registration fee.(5)The registration once made shall be valid for [four years] [Substituted 'three years' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] from the date of certificate and shall be renewable on payment of renewal fee with a request, in white paper affixed with necessary court fee stamp, made within the valid period of registration:Provided that a licence issued under the Kerala Municipality Building Rules-1999 shall be deemed to have been issued under these rules and shall continue to be valid for the period for which that licence was issued and the holder of the said licence shall be eligible for registration under these rules.(6)The fee for registration and renewal shall be at the rates as prescribed in The Kerala Municipality Building Rules, 1999 and as amended from time to time.
