Section 6(6) in Kerala Municipality Building Rules, 1999
(6)In case the development or redevelopment proposed is within 100 meters of any property maintained by Defense establishment or 30m from any railway track boundary, the applicant shall submit sufficient number of drawings along with the application and the Secretary shall transmit the same to the officer in charge of the Defense establishment or Railway authority, as the case may be, for remarks as specified in sub-rules (5) and (6) of rule 5.
