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State of Karnataka - Section

Section 66 in Karnataka Panchayat Raj Act, 1993

66. Permission for the construction of factories and the installation of machinery.

- No person shall, without the permission of the Grama Panchayat and except in accordance with the condition 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 plant exempted by rules made by the Government under this Act.