Section 78 in Kerala Municipality Building Rules, 1999
78. Application for permit and its disposal.
(1)Where the construction or reconstruction or addition or alteration is proposed to be done by individuals separately, an application in white paper, typed, or written in ink and affixed with necessary court fee stamp shall be submitted by the individual concerned to the Secretary, along with a site plan and document to prove his ownership. The number of floors and the area in each floor shall be specified in the application.(2)Secretary shall, if convinced of the boundaries and bonafides of the ownership and that the building is in accordance with the rules in this Chapter, issue permit.(3)Where the construction or reconstruction or addition or alteration is proposed to be done by the Department, Corporation, Board, Agency, Local body or Society themselves, layout for sub-division shall be obtained from the Secretary and no building permit is necessary.(4)There shall be no application fee in the case of individual application and the permit fee in the case of individual application shall be as shown in Schedule-II.
