Section 12(3) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
(3)[ The village panchayat shall, as soon as may be after receipt of application and within 30 days in all cases,] [Substituted by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.](a)grant the permission applied for either absolutely or subject to such condition as it thinks fit to impose, or(b)[ if it is of the opinion that such construction or establishment is objectionable by reason of high density of population in the neighborhood and is likely to cause nuisance the Secretary shall as soon as may be after the receipt of application obtain an expert opinion of department concerned with regard to the determination of the nuisance or its abatement, at the cost of the owner or person in charge of the factory, workshop, workplace or machinery concerned and such report shall be furnished as soon as possible but not later than fifteen days of reporting of such nuisance and the village panchayat shall issue permission subject to such conditions as may be required for abatement of nuisance, if any, as recommended in the expert opinion of the concerned department; or] [Substituted by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.](c)[ if any order on an application for permission under this Act or rule is not communicated to the applicant within fifteen days from the date of receipt of application by the Secretary the permission shall be deemed to have been issued for the period required in the application subject to the Act, rules and bye laws and all conditions which would have been imposed; or] [Substituted by Notification No. S.R.O. No. 674/2017, dated 31.10.2017.](d)the Secretary shall, in the case of factories, industrial establishments etc. with machinery having capacity of less than 5 horse power and not causing pollution after accepting the fee for licence, without the no objection certificate of another establishments or the special permission of the Village Panchayat, issue licence.
