Section 16 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
16. Exemption.
- The following shall be exempted from the provisions of Section 233 -(1)Electrical goods intended to be used only for domestic or personal purpose or for comfort and electrical machinery intended to be used for such purposes or for comfort;(2)Non-electrical goods having a capacity of less than two horse power intended to be used only for domestic or personal purpose or for comfort and machinery having a capacity of less than two horse power intended to be used for such purposes or for comfort;(3)Electrical installations including motor used for agricultural purposes;(4)Non-electrical installations having a capacity of less than two horse power installed in connection with agricultural purposes;(5)Normally unattended static transformer stations;(6)Normally unattended condenser stations;(7)Normally unattended rectifier stations;(8)Machinery installed by the Electricity Board for the generation of electricity.Secretary may grant permission, free of all charge, for the installation of non electrical machinery having a capacity of more than two horse power which are purely installed for agricultural purposes.
