Section 21 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
21. Maximum fee for the machinery or manufacturing plant operated by power other than electricity.
- The fee that may be charged for granting or renewing licence for one year under Section 232 for the place where any machinery or manufacturing plant operated by power other than electricity is used, shall not exceed the maximum specified in Schedule IV appended to these rules:Provided that where any such licence is granted or renewed for a period that is less than one year, the total fee that may be charged for the same place for any year in respect of the same machinery or manufacturing plant shall not exceed the fee that may be charged for granting or renewing licence for one year.
