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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

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

(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;