Section 12 in The Bombay Building for Industrial Undertakings (Control on Erection, Be-erection and Conversion) Rules, 1967
12. Whether the plans have been approved by the Municipal Corporation of /Thana Municipal Council/Collector of [........] [Here state the name of district.]/Chief Inspector of Factories. If so, produce the approved plans or copies thereof. (Approval to the Plans by Collector is required under the provisions of the Land Revenue Code and by the Chief Inspector of Factories under the Factories Act).
