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State of Kerala - Section

Section 24 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996

24. Instructions that the licencee shall obey.

- Every licencee shall obey the following instructions:-
(i)The licencee shall clean the place at the end of every working day;
(ii)The rubbish or animal remains or other substances which fall or are deposited, on any part of the place or land shall be collected and caused to be removed to the satisfaction of the Secretary;
(iii)The licencee shall always cause to keep all portions of the inner walls of every building, the ground and the foot path of the land maintained in good condition to prevent the soaking of any liquid, waste, rubbish or any offensive or dangerous substance that may be splashed or may dabble therein;
(iv)The licencee shall always cause to keep, the drainage channel and the device to drain waste water in the aforesaid land or adjoining thereto maintained in good condition;
(v)No person suffering from skin disease of any kind, leprosy or ulcer shall be employed in any land used for trade;
(vi)Every licencee shall place a signboard showing his name, number and purpose of the licence, in a conspicuous part of the place in respect of which licence has been granted.