Section 5(6) in Kerala Municipality Building Rules, 1999
(6)In the case of an application for development or redevelopment of any land within 30 meters from substituted by railway boundary, the Secretary shall consult the Railway Authority concerned before the permission is granted. Such Authority shall furnish his reply within thirty days from the date of receipt of the consultation letter if the authority has any objection to the proposed development. The objection, if any raised by the Railway Authority within the said 30 days shall be duly considered by the Secretary before issuing permit.
