Section 3 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
3. [ Description of dangerous and offensive trades. [Substituted by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.]
- The Government may, for the purpose of section 232, specify in the First Schedule appended to these rules, the matters which, in the opinion of the Government, 'shall be classified as factories, trades, entrepreneurship activities and other services.]
