Section 58(12) in The Kerala Panchayat Buildings Rules, 2011
(12)In the case of mercantile/commercial occupancy building other than parking buildings [exceeding 1000 sq. metres plinth area or exceeding 15 metres height] [Substituted 'exceeding two floors from ground level' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be produced for obtaining building 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 O 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 (15) below shall be submitted.] [Inserted by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).].
