Section 150(5) in Kerala Municipality Building Rules, 1999
(5)The registration once made shall be valid for three years from the date of certificate and shall be renewable on payment of renewal fee with a request in white paper affixed with necessary court fee stamp made within the valid period of registration:Provided that a licence issued under the Kerala Building Rules, 1984 shall be deemed to have been issued under these rules and shall continue to be valid for the period for which that licence was issued and the holder of the said licence shall be eligible for registration under these rules.
