(1)A licence for a factory may be granted by the Chief Inspector or the Deputy Chief Inspector in Form No.4, on an application made in the prescribed Form No. 2 and on payment of the fees specified in Appendix IProvided that subject to the provision of sub-section (3) of section 6 of the Act the Chief Inspector or the Deputy Chief Inspector may refuse to register a factory and grant of licence for the following reasons and communicate such decisions in writing to the occupier.(a)The plans of the factory are not approved under rules made in this behalf.(b)The requirements under sub-rule (7) of rule 3 or are not satisfied.(c)There is imminent danger to human life due to the presence of explosive or inflammable dust, gas, fumes or mixture beyond permissible level and effective measures are not taken to remove such danger(d)There is imminent danger to human life due to the building or the entrances thereto or exists there from is in a dangerous or structurally unsound condition and effective measures are not taken to remove the danger, and.(e)Such other reasons, as may be recorded in this behalf.
