Section 12(7) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
(7)The grant of permission under this section,-(a)shall be subject to such restrictions and conditions as may be specified by the Government in respect of replacing machinery, levying fees, the conditions that shall be followed etc and(b)if any rules exist in respect of constructing buildings in the Panchayat areas, it shall not be considered not necessary to follow such rules:Provided that the industrial units, constructed within an industrial estate under the Industries Department or functioning with the recognition of the Industries Department, [or declared by Kerala State Pollution Control Board as Green and white category industries] [Inserted by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.] may be granted permission for construction, considering them as a single unit if the same has the approval of the Industries Department.Similarly, no prior licence shall be necessary for the installation of industrial establishments in the industrial estates, industrial growth centres, industrial development plots, industrial development areas and other sites approved by the Industries Department and such establishments may, after remitting the prescribed fee for licence, construct the building, and may install machineries and start functioning.Explanation. - The word 'worker' in sub-rules (2) and (6) of this rule shall, in relation to any factory, workshop, workplace or land, has the same meaning as in the Factories Act, 1948.
