Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(13) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

(13)"Cottage Industry" or "Customary Home Occupation" means a home occupation customarily carried out by a member of the family residing in the premises without employing hired labour, without display of goods, and which shall be non-hazardous and not affecting the safety of the inhabitants of the building and the neighbourhood. provided that no mechanical equipment is used except that as in customarily used for purely domestic or household purposes and/or employing licensable goods. If power is used, the total electricity load shall not exceed (10) H. P.