(1)Any person who intends, -(a)to use a place to construct an industrial plant, factory or other work place or to construct or establish an industrial plant or factory in that place or to use steam power, water power, other mechanical power or electrical power therein; or(b)to install in any premises of the said place other machinery or manufacturing plant run by steam power, water power, other mechanical power or electrical power, not being exempted by this Act or the rules made thereunder, shall apply for a licence of the Municipality under section 447 to use the said place for the said purpose and before constructing an industrial plant or factory or work place or installing machinery or plant, shall submit an application to the Secretary of the Municipality in such form as may be prescribed, for permission to take up and carry out the proposed work.]
