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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2) in Kerala Factories Rules, 1957

(2)If an application for the grant, renewal, transfer or amendment of a licence is rejected, the fee paid shall be refunded to the applicant by the Chief Inspector:Provided that if the Chief Inspector is satisfied that a factory has worked even on a single day during the period for which the application for the grant, renewal, transfer or amendment of licence is made, the fee remitted therefore shall not be refunded.