Section 14 in Kerala Municipality Building Rules, 1999
14. Period within which Secretary is to grant or refuse permission to execute work.
- The Secretary shall within [fifteen days] [Substituted 'thirty days' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] from the date of receipt of an application for permission to execute any work or any information or document or further information or further document required under these rules or bye laws made under the Act, by written order either grant or refuse to grant such permission on any of the grounds mentioned in rule 12 and intimate the same to the applicant;[***] [Omitted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
