(4)(a)When such draft bye-laws have been agreed to by the owner, agent or manager and the Chief Inspector or Inspector, or, when they are unable to agree, have been settled by the Committee constituted under sub-section (1) of section 12 a copy of the draft bye-laws shall be sent by the Chief Inspector or Inspector to the Central Government for approval.(b)The Central Government may make such modification of the draft bye-laws as it thinks fit.(c)Before the Central Government approves the draft bye-laws, whether with or without modifications, there shall be published, in such manner as the Central Government may think best adapted for informing the persons affected, notice of the proposal to make the bye-laws and of the place where copies of the draft bye-laws may be obtained, and of the time (which shall not be less than thirty days) within which any objections with reference to the draft bye-laws, made by or on behalf of persons affected should be sent to the Central Government.(d)Every objection shall be in writing and shall state—(i)the specific grounds of objections, and(ii)the omissions, additions or modifications asked for.(e)The Central Government shall consider any objection made within the required time by or on behalf of persons appearing to it to be affected, and may approve the bye-laws either in the form in which they were published or after making such amendments thereto as it thinks fit.
