Section 3A(1) in Maharashtra Factories Rules, 1963
(1)No manufacturing process shall be carried out in any premises of a factory constructed, reconstructed or extended or in any premises which has been taken into use as a factory or part of a factory until a certificate of stability issued by a competent person in respect of every work of engineering construction in the Form 1-A has been sent by the Occupier of the factory to the Chief Inspector of Factories, and approved by him:Provided that, for the factories, which are in existence on the date of the notification of these rules, the certificate of stability in Form 1-A, may be sent to the Inspector of Factories within 3 months from the date of notification:Provided further that no manufacturing process shall be carried out in any premises of a factory unless a fresh certificate of stability in Form 1-A is obtained from a competent person once in each period of 5 years or after extension, alteration, repairs or addition of any work of engineering construction or replacement or addition of machinery, plant, etc., and sent to the Chief Inspector:Provided also that the foregoing provisions are without prejudice to the provision of sections 39 and 40 of the Factories Act.Explanation (1). - For the purpose of this rule competent person means-(i)A Member or Associate Member of Institute of Civil Engineers; or(ii)A Member of Institute of Structural Engineers;(iii)A Full Member or Associate Member of Institute of Engineers (India), in the branch of Civil Engineering or Structural Engineering;(iv)A Civil Engineer of Public Works, not below the rank of Executive Engineer.Explanation (2). - "Work of Engineering Construction" means "any building, tank silo, seafold, platform, chimney, bridge, supporting structural work retaining wall or any similar structure.]
