Section 516 in Greater Hyderabad Municipal Corporation Act, 1955
516. Factory etc., not to be newly established without permission of Commissioner.
- Subject to the provisions of Factories Act, 1948, (63 of 1948), no person shall -(i)newly establish in any premises,(ii)remove from one place to another,(iii)reopen or renew after discontinuance for a period of not less than three years, or(iv)enlarge or extend the area or dimensions of -any factory, workshop or workplace in which it is intended to employ steam, water, electrical or other mechanical power or any bakery except with the previous written permission of the Commissioner nor shall any person work or allow to be worked any such factory, workshop, work place or bakery without such permission:Provided that for the purpose of clause (iii) no such permission shall be required if during the period of discontinuance the machinery has not been removed from the place where the factory, workshop or bakery was originally established.
