Section 108(1) in Kerala Municipality Building Rules, 1999
(1)The permit once issued shall be valid for [three years] [Substituted 'two years' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] and may be renewed for a further period of [three years] [Substituted 'one years' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] by submitting - an application in white paper, typed or written in ink, [along with a fee of rupees 100.] [Substituted 'affixed with necessary court fee stamp' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
