Section 98 in Kerala Municipality Building Rules, 1999
98. Period of permit and its renewal.
(1)The permit shall be valid for one year from the date of issue and may be renewed for further one year by filing an application in white paper, typed or written in ink and affixed with necessary court fee stamp.(2)The application for renewal shall be submitted within the valid period of the permit and the renewal fee shall be fifty per cent of the permit fee.
