450. [ Exemption. [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
- Notwithstanding anything contained in Section 448 no permission of the Municipality shall be required for the installation of the following machinery or manufacturing units or Industrial units, as the case may be, namely:-(a)Electrical and non-electrical appliances and machinery intended to be used for domestic or personal purposes;(b)Electrical and non-electrical appliances installed for agricultural purposes;(c)Static transformer stations, condenser stations and rectifier stations which will not require regular attention;(d)portable drilling machines and portable machines used for construction purposes like concrete mixers;(e)a mechanical device installed at workshop or workplace attached to educational institution or for scientific purposes(f)mechanical devices introduced by the Kerala State Electricity Board for generation and transmission of electricity;(g)installations of the Kerala Water Authority for Water Supply and sewerage;(h)Industrial units, certified by the Industries Department of the Government or by the Kerala State Pollution Control Board as non-polluting industry and with machinery having capacity of less than five horse power;(i)Industrial units in the area declared by the Government or the Government controlled agency as an Industrial Estate, Industrial Development Area, Industrial Development Plot, Industrial Growth Centre, Export Processing Zone or Industrial Park:Provided that the owner of any industrial unit specified under item (h) and (i) shall register the unit in the Municipality by remitting the prescribed fee.]
