Section 15(2) in Kerala Municipality Building Rules, 1999
(2)Where the Council does not, within [fifteen days] [Substituted 'one month' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] from the date of receipt of such written request, determine whether such approval or permission should be given or not, such approval or permission shall be deemed to have been given, and the applicant may proceed to execute work, but not so as to contravene any provision of the Act or these rules or bye-laws made there under.Provided that such execution of work shall be considered as duly permitted and not one for regularization and permit shall he issued as per rules even if the work has been commenced being carried on or completed if it otherwise complies with rule provisions.
