(4)A licence is obtained under rule 6 from the Chief Inspector of Factories or renewed under rule 8 by the Deputy Chief Inspector of Factories and the said licence is valid at the relevant time;Explanation. - For the purposes of this sub-rule a licence shall be deemed to be valid only if,(a)the fees including additional fees, if necessary, are paid;(b)the employment of workers for which licence is granted is not exceeded;(c)the limit of the installed power for which licence is granted is not exceeded.
