(4)The application for the renewal of licence of a factory shall be disposed within fifteen working days of the date of application online except those factories which are covered under Section 2(cb) of the Factories Act, 1948 (Act 63 of 1948) or Rule 2(ja) of the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989 whose licence renewal applications shall be disposed within thirty working days. If the application for the renewal of licence is not rejected within the said time limit, the licence shall be deemed to have been renewed and the Chief Inspector shall send immediately the renewed licence to applicant and also inform the applicant on his e-mail address and his registered mobile number.]
