Section 12(5)(a) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996

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State of Kerala - Subsection

Section 12(5)(a) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996

(a)if the factory, workshop, workplace or the land comes within the purview of the Factories Act, 1948, obtain the approval of the Inspector of Factories appointed under the said Act, having jurisdiction over the Village Panchayat area or if there is more than one such Inspector, of the Inspector, designated by the Government in this behalf by general or special order as regards the plan of the factory, workshop, workplace or premises with reference to,-

(i)the adequacy of the provision for ventilation and light;

(ii)the sufficiency of the height and dimensions of the rooms and doors;

(iii)the suitability of the exits to be used in case of fire; and

(iv)such other matters as may be prescribed by the Government:

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State of Kerala - Subsection

Section 12(5)(a) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996