(7)(a)No manufacturing process shall be carried on in any building of a factory constructed, reconstructed or extended or taken into use as a factory or part of a factory until a Certificate of Stability in Form No. 3 in respect of that building has been obtained from a Competent Person.Provided that the Certificate of Stability as required in this Rule shall be valid only for a maximum period of five years from the date of its issue and a fresh stability certificate shall be obtained thereafter.(b)The certificate of stability referred to in clause (a) shall be readily available in the factory for inspection by the Inspectors and Additional Inspectors.
