Section 250(4) in Tamil Nadu District Municipalities Act, 1920
(4)[ Before granting permission under sub-section (3), the municipal council-(a)shall [if more than nine workers are proposed to be [xxx] employed [on any day] [These words were substituted for the words 'at any time' by the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] in the factory, workshop, work-place or premises] obtain the approval of the Inspector of Factories appointed under the [Indian Factories Act, 1911 (Central Act XII of 1911)] [See now the Factories Act, 1948 (Central Act LXIII of 1948).], having jurisdiction in the area of the municipality, or if there is more than one such Inspector, of the Inspector designated by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] in this behalf by general or special order, as regards the plan of the factory, workshop, work-place or premises with reference to-(i)the adequacy of the provision for ventilation and light;(ii)the sufficiency of the height and dimensions of the rooms and doors;(iii)the suitability of the exits to be used in case of fire; and(iv)such other matters as may be prescribed by rules made by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.]; and(b)shall consult and have due regard to the opinion of the municipal health officer where the municipal council employs such an officer and of the [District Health Officer] [These words were substituted for the words 'District Medical Officer' by section 17(iv) of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] in other cases, as regards the suitability of the site of the factory, workshop, work-place or premises for the purpose specified in the application].
