(1)No person shall, without the permission of the village panchayat and except in accordance with the conditions specified in such permission, -(a)construct or establish any factory, workshop or workplace in which it is proposed to employ steam power, water power or other mechanical power, or electrical power; or(b)install in any premises any machinery or manufacturing plant driven by any power as aforesaid, not being machinery or manufacturing plan exempted by the [provisions of this Act or the rules made there under] [Substituted by Act 13 of 1999.].
