Section 150 in Kerala Municipality Building Rules, 1999

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State of Kerala - Section

Section 150 in Kerala Municipality Building Rules, 1999

150. Application and procedure for registration.

(1)Any person having the requisite qualification may submit an application for registration in the form in Appendix-K.

(2)A person employed in the service of Government or Quasi-Government or Government owned Corporation or Board, Authority or Government Companies or Banks are not eligible for registration:Provided that paid Apprentices under the Apprentices Act are Considered as not employed for this purpose.

(3)The application shall be affixed with necessary court fee stamp and shall be attached with true copy of certificate showing educational qualification and experience.

(4)The Registration Authority shall, if convinced of the genuineness of the documents, issue registration certificate in the form in Appendix-M after collecting the registration fee.

(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.

(6)The fee for registration and renewal shall be the same and shall be at the rates shown below:

Architect	..	Rs.1000
Building Designer	..	Rs.750
Engineer A	..	Rs.1000
Engineer B	..	Rs.750
Town Planner A	..	Rs.1000
Town Planner B	..	Rs.750
Supervisor A	..	Rs.500
Supervisor B	..	Rs.300

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State of Kerala - Section

Section 150 in Kerala Municipality Building Rules, 1999

150. Application and procedure for registration.