Section 20 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
20. Machinery operated by power other than electricity.
- The fee that may be charged for granting permission under Section 233 of the Act for the installation on any land, any machinery or manufacturing plant operated by any power other than electricity shall not exceed the maximum specified in Schedule III appended to these rules.
