Section 264(4)(a) in Andhra Pradesh Municipalities Act, 1965

[Cites 0, Cited by 0] [Section 264(4)] [Section 264] [Entire Act]

State of Andhra Pradesh - Subsection

Section 264(4)(a) in Andhra Pradesh Municipalities Act, 1965

(a)Before granting permission under sub-section (3) the council shall obtain the approval of the Inspector of Factories appointed under the Factories Act, 1948 (Central Act 63 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 Government 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 exists to be used in case of fire; and

(iv)such other matters as may be prescribed by rules made by the Government.

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State of Andhra Pradesh - Subsection

Section 264(4)(a) in Andhra Pradesh Municipalities Act, 1965