Section 5 in The West Bengal Factories Rules, 1958
5. [ Grant of licence. [Substituted vide notification no. 340 L.W./L.W./IR-4/85.]
(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.(2)Every licence granted under this rule shall remain in force upto the 31st December of the year for which the licence is grants.] [Substituted vide Notification No. 1044-L.W./1R-2/2001, dated 20-12-2005, we.f. 1-1-2006.]
