Section 6 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
6. In the case of application, decision has to be taken by the President.
- The President may by order in writing and subject to such restrictions and regulations as he thinks fit, issue such licence or in public interest refuse to issue the same. In the case of refusal of licence the reasons for such refusal shall be mentioned in such order.[Provided if the application is submitted along with the requisite clearance from other Departments stipulated under these rules for grant of license along with the fee specified in the Schedule II, the President shall issue the license applied for within seven days from the date of receipt of the application along with the requisite clearances.] [Added by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.]
