Section 13(2) in Kerala Apartment Ownership Act, 1983
(2)Simultaneously with the registration of the declaration, there shall be filed along with it a set of the floor plans of the building showing the lay-out, location, apartment numbers and dimensions of the apartments, stating the name of the building or that it has no name, and bearing the verified statement of an architect certifying that it is an accurate copy of portions of the plans of the building as filed with and approved by the local authority within whose jurisdiction the building is located.
