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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(8) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996

(8)Machinery installed by the Electricity Board for the generation of electricity.Secretary may grant permission, free of all charge, for the installation of non electrical machinery having a capacity of more than two horse power which are purely installed for agricultural purposes.