Section 5(1) in The West Bengal Factories Rules, 1958
(1)The Chief Inspector may on the application being made to him under sub-rule (1) of rule 4 and on payment of fees required under sub-rule (2) of that rule and on being satisfied that there is no objection to the grant of licence applied for, register the factory and grant a licence as nearly as possible in Form No. 3 subject to compliance with such condition as may be specified in the licence:Provided that where the Chief Inspector refuses to grant licence, he shall record in writing the reasons for such refusal and communicate the same to the applicant.
