Section 17 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
17. Machinery operated by electricity.
- The fee that may be charged for granting permission under Section 233 for installing on a land, any machinery or manufacturing plant operated by electricity, shall not exceed the maximum specified in Schedule III appended to these rules:Provided that the fee that may be charged under this rule shall not exceed the fee charged for the installation of any machinery or manufacturing plant with the same horse power, operated by any means other than electricity.
