Section 87 in Kerala Municipality Building Rules, 1999
87. Temporary hut or shed.
(1)The Secretary may grant permission to a person to erect for a specified period huts or sheds of a purely temporary nature for stabling or similar purposes, on general conditions as may be fixed by the Council.(2)The Secretary may, on the failure of the person to demolish or dismantle the shed or hut at the expiry of the period specified, cause it to be demolished or dismantled and the cost thereof shall be recovered from such person as if it were an arrear of property tax due under the Act(3)Application for permission to erect temporary hut or shed shall be submitted in white paper typed or written in ink, affixed with necessary court fee stamp and accompanied by document to prove ownership or consent of the owner, if the land is not owned by the applicant.(4)The Secretary shall, if convinced of the ownership, issue permit with or without condition and specifying the period beyond which the hut or shed shall not be retained.
