Section 7(8) in Kerala Municipality Building Rules, 1999
(8)[ The Secretary' shall before issuing building permit shall ensure that applicant has obtained the approval from the District Town Planner either as per these rules or as per the provisions of the Town Planning Scheme of that area is required for any construction, reconstruction, addition, alternation or extension and submitted along with the application for building permit.] [Substituted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
