Section 11 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
11. Cumulative licence.
- The President shall, where the same owner uses the same place for more than one purpose enumerated in Schedule I, issue one cumulative licence for all such purposes. The Panchayat shall, on the basis of the average daily trade, fix in lump the fee for the cumulative licence in Schedule II.
