Section 10 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
10. [ Renewal of Licence. [Substituted by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.]
- A license issued under these rules shall be renewed on payment of the fee specified under Schedule II along with a self-certificate from the applicant within thirty days before the end of an year.]
