Section 9 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
9. Licence not necessary for collecting or processing for domestic purposes.
- Notwithstanding anything contained in the provisions of these rules, no licence is necessary for collecting and processing any material specified in Schedule I if it is for domestic purposes and is in such measures as may be fixed by the Panchayat from time to time.
