Section 13 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
13. The Village Panchayat may issue direction for abatement of nuisance caused by steam or other power.
(1)Where the (nuisance caused is)* due to noise or vibration created in any factory, workshop or workplace in which steam power, water power or other mechanical power or electricity is used, the [Secretary] [Substituted 'Village Panchayat' by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.] may issue such directions as it thinks fit for the abatement of such nuisance within a reasonable time to be specified for the purpose.[Provided before issue of such directions the secretary shall obtain expert opinion from the department concerned regarding the extend of nuisance caused due to noise, vibration created in any factory, workshop or workplace in which steam power, water power or other mechanical power or electricity is used and the condition to be imposed for abatement of such nuisance.] [Added by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.](2)Where there has been wilful default in carrying out such directions or where abatement is found impracticable, the [Secretary] [Substituted 'Village Panchayat' by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.] may, after consultation with the department concerned,-(a)prohibit the use of the particular kind of fuel; or(b)restrict the noise or vibration by prohibiting the works in the factory, workshop or workplace between 9.30 in the night and 5.30 in the morning.
