3. [ Approval of site for hazardous process factory. [Inserted by Notification No. 3688-4113-XVI, dated 1-6-1968.]
(1)No site for locating a factory involving hazardous process or for expending of any such factory shall be taken into use unless previous approval in writing is obtained from the State Government.(2)Application for such approval shall be made in Form 1 to the State Government or to the site appraisal committee appointed under Section 41-A and in pursuance of the Rule 125 by them with all relevant informations required in foe form :Provided that any further information regarding establishment or expansion of the factory involving hazardous process, if called, by the State Government or any authority appointed by them, shall also be made by the applicant .Provided further that no place shall be disapproved unless the applicant is given an opportunity to be heard and the State Government have recorded its reasons in that behalf.]
