(1)Not less than 15 days before the occupier begins to use any premises as a factory he shall make to the Chief Inspector an application for Registration and Grant of licence along with notice of occupation in Form No. 4, in duplicate. The application shall be accompanied by a Treasury chalan as proof of the payment of the amount of fee as specified in the Schedule below :Provided that the State Government may, by general or special order exempt any class or description of factory from the operation of this rule :-
