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[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Punjab - Subsection

Section 3A(3)(a) in The Punjab Factory Rules, 1952

(a)A certificate of approval from the local authority within the jurisdictional limits of which the site of the factory is situated or from the Improvement Trust, if the site of the factory falls under the jurisdiction of any Improvement Trust, or a certificate of approval from the Director, Town and Country Planning, Punjab, or Executive Engineer, PWD (Buildings and Roads), Punjab, in case the site of the factory is located in the areas covered by controlled areas/within 30 metres of any scheduled road, or 100 metres of any bye-pass, as required under the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963;