Section 7(1) in Kerala Municipality Building Rules, 1999
(1)Every person other than a Central or State Government Department who intends to construct or a building or make alteration or addition or extension to a building shall apply in writing to the Secretary in the form in Appendix A together with plans and statements in duplicate as required under these rules and documents to prove ownership of the land concerned and payment of application fee as in Schedule 1 along with a copy of the certificate of registration of Architect, Building Designer, Engineer, Town Planner or Supervisor, as the case may be, who has prepared and signed the plans, drawings and statement.
