(1)The occupier or manager of every factory coming within this scope of this Act after its commencement shall submit to the Chief Inspector an application in triplicate in Form 2 for the registration of the factory accompanied by an application in Form 3 for the [grant of licence therefor for a period not exceeding [ten years] [Substituted by G.N. of 13.10.1981]];Provided that the occupier or manager of a place to which the provisions of the Act are made applicable by a notification under section 85 of the Act shall submit an application within 30 days of the date of that notification.
