Section 13(1) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
(1)Where the (nuisance caused is)* due to noise or vibration created in any factory, workshop or workplace in which steam power, water power or other mechanical power or electricity is used, the [Secretary] [Substituted 'Village Panchayat' by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.] may issue such directions as it thinks fit for the abatement of such nuisance within a reasonable time to be specified for the purpose.[Provided before issue of such directions the secretary shall obtain expert opinion from the department concerned regarding the extend of nuisance caused due to noise, vibration created in any factory, workshop or workplace in which steam power, water power or other mechanical power or electricity is used and the condition to be imposed for abatement of such nuisance.] [Added by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.]
