Section 6 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
6. Exemption from licenses etc.
- Notwithstanding anything contained in any law for the time being in force all industrial undertakings being established or proposed to be established in industrial area shall be exempted from obtaining permits from Municipalities or Grama Panchayats Town Planning Department or Development Authorities for construction of buildings for starting an industrial undertaking.
