Section 12(6) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
(6)A worker may be employed on any day in a factory, workshop, workplace or on land coming under the purview of the Factories Act, 1948 only after obtaining the permission granted under sub-rule (3) authorising such employment or after submitting application before the Village Panchayat for fresh permission authorising such employment. Before granting such permission the Panchayat shall obtain the approval of the Inspector of Factories mentioned in clause (a) of sub-rule (5) in respect of the matters specified therein as regards the plan of the factory, workshop, workplace or the land.
