Section 4 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
4. [ Publication of notification regarding Trades, Services and Factories. [Substituted 'Publication of notification regarding dangerous and offensive trades' by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.]
] - The Village Panchayat may, by affixing notices in the notice board of the Offices of the Panchayat and in conspicuous places of every constituency in the Panchayat and by advertisement by way of pamphlets and loudspeakers, notify that no place in the Panchayat area shall be used for any purpose or purposes specified in Schedule I without the licence issued by the President and except in accordance with the conditions specified therein. If the licence is for running restaurants, eating houses, hotels, coffee houses, tea shops or for barber shops, the licence issued by the President shall always contain and shall be deemed to contain a condition that admission therein shall be available for every member of the public.
