Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 5 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996

5. Application for licence.

- The owner or occupier of every place used for the purposes specified in Schedule I shall, within thirty days of the publication of the notification, submit to the Secretary, application for licence for the use of such place for such purpose.