Section 54(4a) in Kerala Municipality Building Rules, 1999
(4a)In the case of buildings [(i) exceeding 1000 sq. metres plinth area or exceeding 15 metres height] [Substituted 'exceeding three floors from ground level' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] under educational, medical/hospital or office/business occupancy, a certificate of approval from the Director of Fire Force or an officer authorised by him in the behalf shall be obtained and produced by the applicant before issuing permit. [and in case of buildings exceeding 300 sq. metres and below 1000 sq. metres, as also in case of buildings not exceeding 15 metres height a self-declaration in the prescribed form in Appendix P from the applicant along with a certificate from the architect/engineer who had prepared the plan to the effect that the construction of the building shall conform to the fire and safety norms specified under sub-rule (5) below] [Added by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
