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[Cites 0, Cited by 0] [Section 233(4)] [Section 233] [Entire Act]

State of Kerala - Subsection

Section 233(4)(a) in Kerala Panchayat Raj Act, 1994

(a)a report of the Inspector of Factories appointed under the Factories Act, 1948 (Central Act 63 of 1948) or of an officer of the Industries Department not below the rank of an Industries Extension Officer having jurisdiction over the area regarding the adequacy of ventilation, light etc. and sufficiency of the height and size of the rooms and doors and the suitability of exists to be used in case of fire in the plan of factories, workshop workplace or premises if they came within the purview of the Factories Act, 1948 (Central Act 63 of 1948) and such other matters as may be prescribed ;