3. [ Submission of plans. [Inserted by Punjab Government No. G.S.R.94/C.A.-63/48/Section 112/Amd. 20/84, dated the 31st October, 1984.]
(1)The State Government or the Chief Inspector may require, for the purposes of the Act, submission of plans of any factory which was either in existence on the date of the commencement of the Act or which had not been constructed or extended since then. Such plans shall be drawn to scale showing :-(a)the site of the factory and immediate surrounding including adjacent buildings and other structures, roads, drains, etc.;(b)the plan, elevation and necessary cross-sections of the factory building indicating all relevant details relating to natural lighting, ventilation and means of escape in case of fire, and the position of the plant and machinery, aisles and passage ways; and(c)such other Particulars as the State Government or the Chief Inspector, as the case may be, may require.]
