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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(1) in The M.P. Bhumi Vikas Rules, 1984

(1)Subject to other provisions of this rule-
(i)industries, listed in Part-I of Appendix J may be allowed in zone R1; provided that not more than 5 workers at a time are employed in such industry and it does not employ or use any steam, electricity, oil, water or any other mechanical power :
Provided further that the industries, listed at serial numbers 1 to 38 may be permitted the use of electric power load of maximum of 1 K.W
(ii)industries listed in Part I and Part II of Appendix J may be allowed in R2 zone provided that an industry in Part II uses only electricity with a maximum load of power indicated against each and as per conditions laid down therein;
(iii)industries listed in Part III of Appendix J with a maximum power load of 5 K.W. may be allowed in commercial zone, in addition to industries listed in Part I and Part II.