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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(1)(b) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996

(b)to install, on any land a machinery or a manufacturing plant operated by steam power, water power or other power as aforesaid, not being machinery or manufacturing plant exempted under Rule 16, shall submit an application in writing before the [Secretary] [Substituted 'Village Panchayat' by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.] for permission to undertake such work before so constructing or establishing.