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State of Madhya Pradesh - Section

Section 4 in The M.P. Factories Rules, 1962

4. [ Prohibition of use of premises as factory without licence. [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]

- An occupier shall not use any premises as a factory or carry on any manufacturing process in a factory or part of a factory unless he has or deemed to have a valid licence in respect of such factory in accordance with these rules.]