68. Permission for the construction of factories and the installation of machinery.
- [(1)] [Existing provisions numbered as sub-section (1) by the Amendment Act 1 of 1997.] No person shall, without the permission of the 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.(2)[ The provisions of sub-sections (2), (3), (4), (5), (6) and Explanation to section 66 of the Act shall apply mutatis mutandis, to this section.] [Inserted by the Amendment Act 1 of 1997.]
