(1)The plans are got approved from the Chief Inspector of Factories or the Deputy Inspector of Factories as the case may be, in respect of the following items namely:-(a)site on which the factory is to be situated;(b)buildings and extension used for the purposes of manufacturing process;(c)[ The layout of plant and machinery, including the storages for raw materials and finished products, intermediate by-products];(d)any changes total or partial in manufacturing processes.
