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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of Uttar Pradesh - Subsection

Section 129(1)(c) in The U.P. Factories Rules, 1950

(c)Once opted for the self-certification the same shall be valid for up to five years from the date of enrolment of the applicant and the occupier of the factory shall here to submit the annual return as prescribed every year. After the successful compliance under the self-certification for five years, the occupier shall have option either to remain covered under the self-certification or to opt out of it. It is necessary that the occupier shall apply to the Inspector in writing of his option.