(2)If the Chief Inspector is satisfied that the plans are in consonance with the requirements he may order for approving the plans subject to such conditions, if any, as he may specify for fulfilment of the requirements, and for returning one copy of each plan to the applicant at the address given by him as above in clause (i) of the sub-rule (i) and to the Inspector of the area respectively seeking compliance of the terms of approval before the premises so approved is taken into use as a factory or part of a factory :Provided that subject to the provisions of sub-section (3) of Section 6 of the Act, the Chief Inspector may reject the plans of the factory and refuse the permission.Where Chief Inspector refuses to grant the permission the applicant may within 30 days of the date of such refusal appeal to the State Government.
