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State of Bihar - Section

Section 124 in Bihar Factories Rules, 1950

124. Car lights.

- No motor vehicle shall be driven at night within the precincts of a factory unless it conforms in respect of lights to the law in force on public roads in that locality.FormsForm No. 1Application for Permission to Construct, Extend or Take into use any Building as a Factory.
1. Applicant's Name ...
  Applicant's Calling ...
  Applicant's Address ...
2. Full Name and Postal Address of factory. ...
3. Situation of the factory-  
  Province ...
  District ...
  Town or Village ...
  Nearest Police Station ...
  Nearest Railway Station or ...
  Steamer Ghat ...
4. Particulars of Plant to be installed.  
Signature of Applicant.......................Date................Note. - This application shall be accompanied by the following documents :-
(a)A flow chart of the manufacturing process supplemented by a brief description of the process in its various stages.
(b)Plans, in duplicate, drawn to scale, showing-
(i)the site of the factory and immediate surroundings including adjacent buildings and other structures, roads, drain, etc; and
(ii)the plan elevation and necessary cross-sections of the various buildings, indicating all relevant details relating to natural lighting, ventilation and means of escape in case of fire. The plans shall also clearly indicate the position of the plant and machinery, aisles and passage way; and
(c)Such other particulars as the Chief Inspector may require.
Form No. 2Application for Registration and Grant or Renewal of Licence for the year........., and Notice of occupation specified in, Sections 6 and 7 (to be submitted in triplicate).