(4)If the Chief Inspector or the Deputy Chief Inspector is satisfied that the plans are in consonance with the requirements of the Act and Rules he shall, subject to such conditions as he may specify, grant the permission sought for under permit and approve the plans by signing and returning to the applicant one copy of each plan, or he may call for such other particulars as he may require to enable such approval. The permission so granted will be valid for one year only unless it is revalidated, for completion of construction. Request for revalidation of permission shall be made to the Chief Inspector or the Deputy Chief Inspector as the case may be along with the fee prescribed in Appendix II.
